Section 22(2) in The Punjab State Board of Technical Education and Industrial Training Act, 1992
(2)If the Chairman is satisfied that action is required to be taken on any matter which is within the jurisdiction of the Board, then he may, by an order in writing, take such action, as he may consider necessary keeping in view the facts and circumstances of each case:Provided that such order shall be placed before the Board for ratification in its next meeting.
