The National Commission for Indian System of Medicine (Manner of Appointment and Nomination of Members, Their Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements) Rules, 2020

Contents
	National Commission for Indian System of Medicine Rules, 2020
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Manner of appointment of part-time Members of Commission under clauses (b) and (c) of subsection (4) of section 4
4.	Nomination of an expert under clause (c) of sub-section (1) of section 5 for Search Committee for appointment of Chairperson and Members of Commission
5.	Salaries and allowances payable to Chairperson of Commission
6.	Dearness allowance
7.	Travelling allowance
8.	Travelling allowance
9.	Leave sanctioning authority
10.	Contributory Provident Fund
11.	Sitting fee
12.	Declaration of assets, professional and commercial engagement or involvement by Chairperson and Members of Commission
13.	Salaries and allowances payable to President and Members of Autonomous Boards
14.	Dearness allowance
15.	Travelling allowance
16.	Leave
17.	Leave sanctioning authority
18.	Contributory Provident Fund
19.	Declaration of assets, professional and commercial engagement or involvement by President and Members of Autonomous Boards
20.	Secretary of Commission
21.	erm of office of Secretary of Commission
22.	Declaration of assets, professional and commercial engagement or involvement by Secretary
23.	Other powers and functions of Commission
24.	Compensation for premature termination of employment of employees of Central Council of Indian Medicine
	Form A
	Form B