Section 2(2) in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
(2)“Agenda Matters” means all the matters and business to be taken up for discussion and decision at meetings of the Board of Governors or the Board of Management or any Committees, as the case may be, only subject to the prior written approval of the Chairman, consenting to the passing of the such matters and business at such a meeting;
