LexSection 23 — Powers of Autonomous Boards and delegation of powers.
The National Medical Commission Act, 2019
(1) The President of each Autonomous Board shall have such administrative and financial powers as may be delegated to it by the Commission to enable such Board to function efficiently. (2) The President of an Autonomous Board may further delegate any of his powers to a Member or an officer of that Board.Open in Lexace · Ask the AI about this section