LexSection 15 — Payment to Institute.
The Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum Act, 1980
The Central Government may, after due appropriation made by Parliament by law in this behalf, pay to the Institute in each financial year such sums of money and in such manner as may be considered necessary by that Government for the exercise of its powers and discharge of its functions under this Act.Open in Lexace · Ask the AI about this section