Section 11 — Autonomous Boards.

(1) The Central Government shall, by notification, constitute the following Autonomous Boards, under the overall supervision of the National Commission, to perform the functions assigned to such Boards under this Act, namely:-- (a) the Nursing and Midwifery Undergraduate and Postgraduate Education Board; (b) the Nursing and Midwifery Assessment and Rating Board; and (c) the Nursing and Midwifery Ethics and Registration Board. (2) Every Autonomous Board referred to in sub-section (1) shall be an autonomous body which shall carry out its functions under this Act in such manner as may be specified by regulations.

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