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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(v) in Indian Institutes of Management Rules, 2018

(v)The Director shall be appointed by the Board only after he or she, in case he or she is employed in an organization within the control of Government is clear from vigilance angle as certified by the institute concerned in which he or she is working, and in case of private person, no adverse police report is found after the police verification of his or her antecedents.