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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(13) 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

(13)The draw of lots to choose the fourth Member of all the four Autonomous Boards from among the elected Members of State Medical Councils shall be conducted every consecutive two years.