Section 28(3) in National Medical Commission Act, 2019
(3)The Medical Assessment and Rating Board shall, having due regard to the criteria specified in section 29, consider the scheme received under sub-section (2) and either approve or disapprove such scheme within a period of six months from the date of such receipt:Provided that before disapproving such scheme, an opportunity to rectify the defects, if any, shall be given to the person concerned.
