Section 41(1) in The Bodoland Autonomous Council Act, 1993
(1)In any case in which the Chief of the Bodoland Executive Council is required to take, in accordance with the provisions of this Act or the rules made thereunder or of any other law for the time being in force, any action subject to the approval of the Executive Council, the Executive Council may, subject to such conditions, if any, as it may specify, authorise the Chief of the Bodoland Executive Council in writing to take such action in anticipation of such approval.
