Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(a) in National Institute of Fashion Technology Statutes, 2020

(a)every appointment shall be subject to the condition that the appointee is certified to be of sound health and physically fit for service in India by a medical authority specified by the Institute;