Section 17 in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
17. Power of Chairman to take certain decisions.
- Where the Chairman is of the opinion that a matter is so urgent that it cannot wait or that a matter is frivolous, not necessitating convening of a meeting of, the Authority under section 14 or for a Authority decision, by circulation under section 16, he may pass such orders as he may deem fit and it shall be implemented in the same manner as the decisions of the Authority :Provided that, every decision so taken by the Chairman under this section shall be put up to the Authority at its next meeting.Chapter-III Development and Maintainance of Sangolli Rayanna Kshetra
