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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013

(2)The Chairperson and members of the ad hoc committees shall be nominated by the Institute:Provided that the Standing Finance Committee shall include only members of the Institute:Provided further that the members of the Standing Academic Committee and the Standing Selection Committee shall consist of only professionals from the disciplines pertaining to Mental Health and Neuro Sciences:Provided also that the number of persons who are not members of the Institute shall not exceed one-fourth of the total membership of each of the other standing or ad hoc committees other than Standing Academic Committee and Standing Selection Committee:Provided also that no business shall be transacted at a meeting of the standing or ad hoc committee unless there are present at least one-third of the total members constituting the committee.