Section 29(1) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
(1)The State Council shall, by notification, constitute the following Autonomous Boards for regulating the allied and healthcare professionals, namely,--(a)Under-graduate Allied and Healthcare Education Board,(b)Post-graduate Allied and Healthcare Education Board,(c)Allied and Healthcare Professions Assessment and Rating Board, and(d)Allied and Healthcare Professions Ethics and Registration Board.
