Section 8(2) in The Punjab State Council for Agricultural Education Act, 2017
(2)If the Chairperson is satisfied that action is required to be taken on any matter which is within the jurisdiction of the Council, he may, by an order in writing, take such action, as he may consider necessary keeping in view the facts and circumstances of each case:Provided that such order shall be placed before the Council for ratification in its next meeting.
