36. Superintendent to give to immediate effect to the resolutions passed by the Committee.
- It shall be the duty of the Superintendent to give immediate effect to all resolutions passed by the Committee unless, for reasons to be recorded by him, he should consider any resolution to be inexpedient or ultra vires, in which case he shall obtain the orders, of the [State] [Substituted by Adaptation of Laws Order, 1950.] Government through the Director before giving effect to it. He should apply for these orders immediately.
