Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013

(4)The Standing Estate Committee shall consider the proposals for the construction of new buildings, acquisition and disposal of land, additions or alterations and matters relating to the maintenance and use of buildings belonging to the Institute, and it shall also consider proposals and projects for expansion of the Institute for meeting the objects of the Institute and monitor the implementation.