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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(d) in The National Institute Of Mental Health And Neuro-Sciences, Bangalore Act, 2012

(d)the power of the Institute under section 14, to specify-
(i)courses and curricula for undergraduate and postgraduate studies under clause (e);
(ii)hold examination and grant degrees, diplomas, certificates and other academic distinctions and titles under clause (h);
(iii)the professorships, readerships, lecturerships and other posts which may be instituted and persons who may be appointed to such posts under clause (i);
(iv)the management of the properties of the Institute under clauses (k) and (m);
(v)the fees and other charges which may be demanded and received by the Institute under clause (l);