Section 16(d) in National Medical Commission (Manner of Appointment and Nomination of Members, their Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements) Rules, 2019
(d)without prejudice to the condition of previous publication envisaged under sub-section (1) of section 57, make regulations after consulting all State Governments, Union territory Administrations and other stakeholders, such as, association of medical professionals, association of resident doctors and patient rights bodies including general public by placing the draft regulations on the website of the Commission for a period of thirty days and considering the objections or suggestions as may be received;
