Section 28(9) in Oil Industry (Development) Rules, 1975
(9)Where the Chairman takes such a decision, he shall submit the same for ratification by the Board or the committee, as the case may be, at its next sitting:Provided that if the Board or the committee modifies or annuals the decision taken by the Chairman, such modification or annulment shall be without prejudice to the validity of any action taken previously as a results or that decision.(GSR 742 (E) dated 13th December, 1977)
