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Union of India - Section

Section 16 in The Tobacco Board, Rules, 1976

16. Agenda.

(1)The Chairman shall cause to be prepared and circulated to the Central Government and among the members, at least ten days before a meeting of the Board, a list of business to be transacted at such meeting.
(2)No business not included in the agenda, shall be transacted at a meeting of the Board without the permission of the Chairman.