Section 22(6) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
(6)If in the opinion of the Chairman any proceeding of any authority, committee or other body of the Institute is likely to be prejudicial to the interest of the Institute, he shall record his reasons and refer the matter to the General Council and so inform the authority, committee or other body concerned where upon the decision concerned shall not be given effect to till the matter is decided by the General Council.
