LexSection 31 — Constitution of Advisory Board.
The National Commission for Allied and Healthcare Professions Act, 2021
31. Constitution of Advisory Board. —The State Council may constitute as many professional Advisory Boards as may be necessary to examine the issues relating to one or more recognised categories and to recommend the State Council and also to undertake any other activity as may be authorised by the State Council.Open in Lexace · Ask the AI about this section