Section 23(8) in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
(8)The Board of Governors shall be the Principal Governing Body of the Institute and shall have the following powers, namely:-(i)to appoint the Statutory Auditors of the Institute;(ii)to lay down policies to be pursued by the Institute;(iii)to review decisions of the other authorities of the Institute if they are not in conformity with the provisions of this Act or the Rules and Regulations;(iv)to approve the Budget and Annual Report of the Institute;(v)to make new or additional Statutes or amend, modify or repeal the earlier Statutes;(vi)to take decision about voluntary winding up of the Institute;(vii)to approve proposals for submission to the Government;(viii)to take such decisions and steps as are found desirable for effectively carrying out the objects of the Institute;(ix)to collaborate and participate with other bodies and institutions to set up new entities that promote the purpose of the Foundation.
