Section 21(1) in Assam State Higher Education Council Act, 2017
(1)The Executive Council shall be competent to take decisions on behalf of the General Council, subject to the concurrence of the General Council in urgent matters relating to policy implications:Provided that in case of urgent circumstances, the Executive Council may take administrative decisions subject to ratification by the General Council.Provided further that the urgent matters having policy implications shall be placed for decision of the Executive Council with the approval of the Vive-Chairman of the General Council.
