Section 16(1) in National Medical Commission Act, 2019
(1)The Central Government shall, by notification, constitute the following Autonomous Boards, under the overall supervision of the Commission, to perform the functions assigned to such Boards under this Act, namely: -(a)the Under-Graduate Medical Education Board;(b)the Post-Graduate Medical Education Board;(c)the Medical Assessment and Rating Board; and(d)the Ethics and Medical Registration Board.
