Section 12(3) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
(3)Where any matter is of urgent nature requiring immediate action and the same could not be immediately dealt with by any officer or authority or other body of the Institute, empowered by or under this Act to deal with it, the Director may take such action as he may deem fit and shall forthwith report the action taken by him to the President and also to the officer, authority or other body who or which, in the ordinary course, would have dealt with the matter;Provided that if such officer, authority or other body is of the opinion that such action ought not to have been taken by the Director, it may refer the matter to the President who may either confirm the action taken by the Director or annul the same or modify it in such manner, as he thinks fit, and thereupon it shall cease to have effect or, as the case may be, shall take effect in the modified from:Provided further that such annulment or modification, referred to in the first proviso shall be without prejudice to the validity of anything previously done by or under the order to the Director.
