Section 17(1) in Kudala Sangama Development Board Act, 1994
(1)Where the Chairman is of the opinion that a matter is so urgent that it cannot wait for the Board meeting under section 14 or for a Board decision, by circulation under section 16, he may pass such orders as he may deem fit and it shall be implemented in the manner the decisions of the Board are implemented under section 14 and 16.
