Section 8 in The Punjab State Council for Agricultural Education Act, 2017
8. Powers of the Chairperson.
(1)Subject to the superintendence, control and direction of the Council, the Chairperson shall have the following powers, namely:-(i)undertake all acts required for implementing the decisions of the Council 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 7 on any matter falling within the jurisdiction of the Council: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 Council within a period of thirty days from the date such orders are passed for its ratification.(2)If the Chairperson is satisfied that action is required to be taken on any matter which is within the jurisdiction of the Council, 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 Council for ratification in its next meeting.(3)The Chairperson shall convene and preside over the meeting of the Council at which he is present.
