Section 21(3) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(3)The provisions contained in sub-sections (3), (5), (6), (7) and (8) of section 6 relating to other terms and conditions of service of, and in section 7 relating to removal from office, the Chairperson and Members of the Commission shall also be applicable to the President and Members of the Autonomous Boards.
