Section 9 in The Indian Institutes of Management (Amendment) Act, 2023
9. Amendment of section 29.
In section 29 of the principal Act, in sub-section (2),—(i)for clause (a), the following clause shall be substituted, namely:—"(a) an eminent person to be nominated by the Visitor as Chairperson;";(ii)for clause (d), the following clause shall be substituted, namely:—"(d) the Chairperson of each Institute—Member, ex officio;".
