Section 25 in Himachal Pradesh Board of School Education Act, 1968
25. Exercise of the powers delegated by Board to the committees.
- All matters relating to the exercise, by the Board, of powers conferred upon it by this Act which have, by Regulations, been delegated by the Board to any Committee appointed under section 24 shall stand referred to that Committee, and the Board, before exercising any such powers, shall receive and consider the report of the Committee with respect to the matter in question:Provided that where, in the opinion of the Board, immediate action is necessary with respect to any such matter, it may proceed to deal with it without the report of the Committee in respect thereof and pass such orders thereon as it considers necessary.
