Section 9 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
9. Leave sanctioning authority.
(1)The Central Government shall be the authority competent to sanction leave to the Chairperson.(2)The Chairperson shall be the authority to sanction leave to every other Member of the Commission including its Secretary.
