Section 25 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
25. Proceedings by the Chairman in most urgent cases.
- Notwithstanding anything to the contrary contained in these regulations, in case the Chairman of any Committee/Authority is of opinion that such a situation as arisen wherein immediate action is required to be taken, or there is no possibility of immediate convening the meeting of the Committee/Authority, then he may, in anticipation of the approval of the Committee/Authority concerned, take such action as he may deem fit, and thereafter he shall as soon as possible send a report of his action so taken to the Committee/ Authority concerned.
