Section 14(3) in The U.P. Pravidhik Shiksha Adhiniyam, 1962
(3)[ Notwithstanding anything in sub-sections (1) and (2), the State Government, in any emergency which in its opinion requires that immediate action should be taken, may, without prior reference to the Board, issue such directions or take such other action consistent with the express provisions of this Act as it may think fit.] [Substituted by U.P. Act No. 23 of 1966.]
