Section 26(6) in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
(6)Where the Executive Director takes such decision with the approval of the Chairman or the Vice-Chairman, as the case may be, shall submit the same for ratification by the Board or the Committee, as the case may be, at its next meeting : Provided that if the Board or the Committee modifies or annuls the decision taken by the Executive Director, such modification or annulment shall be without prejudice to the validity of any action taken before such modification or cancellation.
