Section 15 in Oil Industry (Development) Rules, 1975
15. Agenda.
(1)The Chairman shall except in the case of special meeting summoned under the proviso to sub-rule (3) of rule 11, cause to be prepared and circulated to the Central Government and among the members of the Board or any of the Committees at least two days before the meeting, a list of business to be transacted at that meeting.(2)No business not included in the list of business so circulated shall be transacted without the permission of the Chairman.
