16. Constitution of Autonomous Boards.-
(1) The Central Government shall, by notification, constitute the following Autonomous Boards, under the overall supervision of the Commission, to perform the functions assigned to such Boards under this Act, namely:-
(a)theUnder-Graduate Medical Education Board;
(b)thePost-Graduate Medical Education Board;
(c)theMedical Assessment and Rating Board; and
(d)theEthics and Medical Registration Board.
(2) Each Board referred to in sub-section (1)shallbe an autonomous body which shall carry out its functions under this Act subject to the regulations made by the Commission.
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