Section 11 in The National Medical Commission, Autonomous Boards (Manner of Appointment of Fourth Member and the Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements of President and Members) Rules, 2019
11. Declaration of assets, professional and commercial engagement or involvement by President and Members of Autonomous Boards.
(1)The President and every Member of every Autonomous Board shall file return of assets and liabilities in the Form A of the Schedule annexed to these rules.(2)The President and every Member of each Autonomous Board shall also declare their professional and commercial engagement or involvement on their first appointment and at the time of demitting office in Form B of the said Schedule.
