Section 15(6) in The School of Planning and Architecture Act, 2014
(6)Where in the opinion of the Director or the Chairperson, the situation is so emergent that an immediate decision needs to be taken in the interest of the School, the Chairperson, on the recommendation of the Director may issue such orders as may be necessary, recording the grounds in his opinion:Provided that such orders shall be submitted for ratification of the Board in the next meeting.
