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State of Uttar Pradesh - Section
Section 5 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
5. Composition of the Institute.
- The Institute shall consist of,-| (a) | the Governor of Uttar Pradesh Government; | -Visitor (ex officio) |
| (b) | the Chief Secretary to the Governmentof UttarPradesh; | -President (ex officio) |
| (c) | the Principal Secretary/Secretary to theGovernmentof Uttar Pradesh in the Medical Education Department; | -Vice-President (ex officio) |
| (d) | the Principal Secretary/Secretary to theGovernmentof Uttar Pradesh in Finance Department or his nominee; | -Member (ex officio) |
| (e) | the Principal Secretary/Secretary to theGovernmentof Uttar Pradesh in the Planning Department or hisnominee; | -Member (ex officio) |
| (f) | the Principal Secretary/Secretary to theGovernmentof Uttar Pradesh in the Law Department or his nominee; | -Member (ex officio) |
| (g) | the Director General, Medical Education andTraining, Uttar Pradesh; | -Member (ex officio) |
| (h) | the Director; | -Member-Secretary (ex officio) |
| (i) | the Dean of the Institute; | -Member (ex officio) |
| (j) | two persons having special knowledge orpractical experiencein the pursuit of Medical Sciences/Heads ofMedical Institutionsto be nominated by the State Government; | -Members |
| (k) | three representatives of medical faculties ofthe IndianUniversities or the Institutes to be nominated by thePresident; | -Members |
| (l) | one representative of the Ministry of Health andFamilyWelfare, Government of India; | -Member |
| (m) | one representative of the Medical Council ofIndia; | -Member |
| (n) | one representative of the Indian Council forMedical Research; | -Member |
| (o) | one representative of the Indian NursingCouncil; | -Member |
| (p) | two educationists of eminence to be nominatedbythe State Government; | -Members |
| (q) | two senior most heads of department byrotationevery two years. | -Members |