Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act] Union of India - Subsection Section 6(1)(xix) in Indian Institutes of Management Rules, 2018 (xix)The Director shall be allowed to retain royalties and consultancy fee, sitting fee in other Boards etc., as per the regulations made by the Board.