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Union of India - Section

Section 8 in The National Medical Commission, Autonomous Boards (Manner of Appointment of Fourth Member and the Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements of President and Members) Rules, 2019

8. Leave sanctioning authority.

(1)The Chairperson of the Commission shall be the authority competent to sanction leave to the Presidents of the Autonomous Boards.
(2)The President of the respective Autonomous Board shall be the authority to sanction leave to every other whole-time Member of that Board.