Section 4(6) in National Institute of Fashion Technology Statutes, 2020
(6)A written notice of every meeting alongwith agenda shall be circulated by the Registrar to the members of the Board, seven days prior to the meeting:Provided that the Chairperson of the Board may permit inclusion of any item for which due notice was not given, except in the case of approval of the annual budget estimates including revised estimates of the Institute, annual accounts of the Institute, internal audit reports, revision of fees of the Institute, setting up of new Institute Campus, or modification or framing of Statutes and Ordinances of the Institute.
