Section 22 in The Punjab State Board of Technical Education and Industrial Training Act, 1992
22. Powers and duties of Chairman
(1)Subject to the superintendence, control and direction of the Board, the Chairman shall have powers to, -(i)do all acts required for implementing the decisions of the Board and shall exercise such powers and perform such other duties in relation thereto, as may be prescribed;(ii)make such orders, as he may consider necessary on the recommendation of the Committees constituted under section 19 on any matter falling within the jurisdiction of the Board:Provided that where such orders are inconsistent with the recommendations of the Committee or Committees, as the case may be, the same shall be placed before the Board within a period of thirty days from the date such orders are passed for its ratification.(2)If the Chairman is satisfied that action is required to be taken on any matter which is within the jurisdiction of the Board, then he may, by an order in writing, take such action, as he may consider necessary keeping in view the facts and circumstances of each case:Provided that such order shall be placed before the Board for ratification in its next meeting.(3)The Chairman shall convene and preside over the meeting of the Board at which he is present.
