Section 17(5) in Karnataka Secondary Education Examination Board Act, 1966
(5)Notwithstanding anything contained in the provisions of this Act, the rules and regulations, it shall be within the competence of the Chairman in any emergency to dispense with strict compliance of the said provisions, in the matter of date, time, place and order of examinations and generally of all matters dealing with any procedure connected with or incidental to the conduct of the examinations by the Board.
