Section 18(1) in THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE ACT, 2020
(1)The Central Government shall, by notification, constitute the following Autonomous Boards, under the overall supervision of the Commission, to perform the functions assigned to such Boards under this Act, namely:—(a)the Board of Ayurveda;(b)the Board of Unani, Siddha and Sowa-Rigpa;(c)the Medical Assessment and Rating Board for Indian System of Medicine; and(d)the Board of Ethics and Registration for Indian System of Medicine.
