Section 24 in Himachal Pradesh State Legal Services Authority Regulations, 1996
24. Proceedings by the Chairman in most urgent cases.
- Notwithstanding anything to the contrary contained in these regulations, in case the Chairman of any Authority/ Committee is of the opinion that such a situation has arisen wherein immediate action is required to be taken, or there is no possibility of immediate convening the meeting of the Authority/Committee, then he may, in anticipation of the approval of the Authority/Committee concerned, take such action as he may deem fit, and thereafter he shall, as soon as possible sent a report of his action so taken to the Authority/ Committee concerned.[Chapter-V [Added by Notification No. 9-LSA/Regulation/96, dated 29.3.2017] Meetings of State Authority
