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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(3) in Uttaranchal School Education Act, 2006

(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.