Section 12 in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
12. Exercise of the powers of the Board under the Act/Rules.
- Where any immediate action is required to be taken in the interest of the Corporation under the Act or the rules made thereunder, the Managing Director may with the consent of the Chairman of the Corporation may exercise any power of the Corporation under the Act or the rules which in his opinion safeguard the interest of the Corporation, and he shall place a detailed report thereof in the meeting of the Board held immediately after the power of the Board is exercised by him and the Board shall take a view on the power already exercised and action which may be required in future, if any.
