Section 17(1) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
(1)The Governing Body shall consist of the following persons, namely:-(a)the President;(b)the Visitor of Eminence;(c)the Director;(d)the Principal Secretary/Secretary to the Government of Uttar Pradesh in the Department of Medical, Education, ex-officio;(e)the Principal Secretary/Secretary to the Government of Uttar Pradesh in the Finance Department, ex-officio;(f)the Director General of Medical Eduction, Uttar Pradesh, ex-officio;(g)the Principal of the colleges;(h)the members of the State Legislature representing the Assembly Constituency in which the Institute is situated;(i)the member of the Parliament representing the Parliamentary Constituency in which the Institute is situated;(j)two persons being Heads Departments in the Institute to be nominated in rotation in manner; as may be prescribed;(k)two persons from amongst the teachers of the Institute to be; selected in manner; as may be prescribed;
