Section 22(5) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
(5)Notwithstanding anything contained in this Act. in any emergency, arising out of the business of the Institute which in the opinion of the Chairman requires that immediate action should be taken, he shall take such action as he deems necessary and shall thereafter report, his action for confirmation to the Executive Council at its next meeting;Provided that the action taken by the Chairman shall not commit the Institute to any recurring expenditure for a period of more than three months :Provided further that this power shall not extend to matters regarding amendment in regulations or any matter relating to appointments.
