(1) Each Autonomous Board, except the Board of Ethics and Registration for Homoeopathy,shall be assisted by such advisory committees of experts, as may be constituted by the Commission, for the efficient discharge of the functions of such Boards under this Act. (2) The Board of Ethics and Registration for Homoeopathy shall be assisted by such ethics committees of experts, as may be constituted by the Commission, for the efficient discharge of the functions of that Board under this Act.Open in Lexace · Ask the AI about this section
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