Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(ix) in Indian Institutes of Management Rules, 2018

(ix)Prior to the appointment of a person as Chairperson, he or she shall give a declaration that he or she has no conflict of interest in any manner with the affairs of the institute, and in case, any such conflict of interest arises at any later period during his or her tenure, shall resign from the position forthwith.