Section 24 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
24. The Board of Management.
(1)The Board of Management shall consist of the following, namely:-(i)The Director;(ii)The COO&R;(iii)Upto a maximum of four nominees of the Sponsoring Body, each of which shall be eminent professionals or researchers;(iv)All Deans of the Schools. (2)The Director shall be the Chairperson of the Board of Management and the COO&R shall be the Secretary of the Board of Management.(3)The powers and functions of the Board of Management shall be to formulate the Regulations and oversee their implementation.(4)All meetings of the Boards of Management shall always be chaired by the Director and in the absence of the Director, by the nominee of the Sponsoring Body and where the Sponsoring Body has not nominated any nominees, then by any other member.(5)In the event of a conflict of opinion at a meeting of the Board of Management, the issue shall be referred to the Chancellor and the decision of the Chancellor in respect of such issue shall be final and binding on the Institute.
