Section 17(1) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
(1)Where the Chairman is of the opinion that a matter is so urgent that it cannot wait for the Authority meeting under section 14 or for a Authority 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 theAuthority are implemented under section 14 and 16.
