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[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(3) in Uttar Pradesh Intermediate Education Act, 1921

(3)In any emergency, arising out of the administrative business of the Board which, in the opinion of the Chairman, requires that immediate action should be taken the Chairman shall take such action as he deems necessary, and shall thereafter report his action to the Board at its next meeting.