Section 10 in The Indian Institutes of Management (Amendment) Act, 2023
10. Amendment of section 34
In section 34 of the principal Act, in sub-section (2),—(i)for clause (a), the following clauses shall be substituted, namely:—"(a) the conditions and the procedure subject to which the Board may be suspended or dissolved under sub-section (6) of section 10;(aa)such other powers and duties of the Board under clause (w) of sub-section (2) of section 11;";(ii)after clause (b), the following clauses shall be inserted, namely:—"(ba) the procedure to be adopted for selection of the Director under sub-section (3A) of section 16;(bb)the manner of termination of services of the Director under sub-section (10) of section 16;".
