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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(3) in The Punjab School Education Board Act, 1969

(3)In any emergency arising out of the administrative business of the Board, which in the opinion of the Chairman requires immediate action the Chairman shall take such action as he deems necessary and shall thereafter report the action to the Board at its next meeting.