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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(4) in Jharkhand Academic Council Act, 2002

(4)In any emergency arising out of the administrative business of the Council, which, in the opinion of the Chairman, requires immediate action should be taken, the Chairman shall take such immediate action as he deems necessary, and shall thereafter report the action taken by him to the Council at its next meeting.