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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(5) in The National Oilseeds And Vegetable Oils Development Board Rules, 1984

(5)Where the matter has to be disposed of by the Board or a Committee thereof and decision in respect of that matter cannot wait till a meeting of the Board or the Committee, as the case may be, is held or till completion of circulation of the relevant papers among the members of the Board or the Committee, the Executive Director may take required decision himself with the approval of the Chairman if the matter requires the approval of the Board, and of the Vice-Chairman, if the matter requires the approval of any Committee or the Board.