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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3)(z) in The Regional Centre for Biotechnology Act, 2016

(z)the manner of appointment and terms and conditions of service of the Associate Director (Administration) under sub-section (1) and powers and duties to be performed by him under sub-section (2) of section 25;
(za)the manner of appointment, terms and conditions of service and powers and duties of the Registrar under section 26;
(zb)the manner of appointment, terms and conditions of service and powers and duties of the Finance officer under section 27;
(zc)the manner of appointment, powers and duties and terms and conditions of service of other officers of the Regional Centre under section 28;
(zd)the time for submission of the annual report of the Regional Centre to the Board under sub-section (1) of section 31;
(ze)the manner and frequency of conducting review of the functioning of administrative and academic wings of the Regional Centre by the Board under sub-section (3) of section 34;
(zf)the procedure for appointment of employees of the Regional Centre under sub-section (1) and their terms and conditions of service under sub-section (2) of section 35;
(zg)the grievance redressal mechanism for resolution of disputes arising between the Regional Centre and any of its employees under section 40;
(zh)the manner of making regulations by the authorities of the Regional Centre under section 43; and
(zi)any other matter which may be required or necessary for the purposes of this Act.