Section 11(5) in The National Institute Of Mental Health And Neuro-Sciences, Bangalore Act, 2012
(5)Subject to such control and restrictions as may be prescribed, the Institute may constitute as many standing committees and as many ad hoc committees as it thinks fit for exercising any power or discharging any function of the Institute or for inquiring into, or reporting or advising upon, any matter which the Institute may refer to them.
