AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

8. Vice-President of Institute.

There shall be a Vice-President of the Institute who shall be nominated by the Central Government from amongst the members other than the Director of the Institute.



National Institute of Mental Health and Neuro Sciences, Bangalore Act, 2012 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys