LexSection 8 — President of Institute.
The Institute of Teaching and Research in Ayurveda Act, 2020
(1) There shall be a President of the Institute who shall be nominated by the Central Government from among the members other than the Director of the Institute. (2) The President shall exercise such powers and discharge such functions as are laid down in this Act or as may be prescribed. (3) The President and other members shall receive such allowances from the Institute as may be prescribed.Open in Lexace · Ask the AI about this section