Section 13 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
13. Powers and functions of Chairperson and Governing Body.
(1)The chairperson shall -(i)preside over the Governing Body meetings and introduce the agenda items properly;(ii)make sure that the affairs of Governing Body are conducted in accordance with law;(iii)ensure that the decisions of Governing Body are implemented;(iv)carry out the duties delegated by the Governing Body;(v)make sure the availability of adequate financial resources for the Institution; and(vi)report any action taken in emergent cases on behalf of Governing Body in its next meeting for approval.(2)The Governing Body shall -(i)have general control of the affairs of the Institution and will have authority to exercise and perform all powers, acts and deeds of the Institution consistent with its aims and objectives;(ii)govern the Institution by establishing broad policies and objectives;(iii)monitor the financial position of the Institution;(iv)monitor and evaluate teaching programs, suggest remedial measures, monitor faculty deployment and development;(v)make, amend or repeal any bye-laws relating to administration and management of the affairs of the Institution subject to observance of the provisions contained in the Act, rules and the provisions of these regulations;(vi)delegate its powers to chairperson in emergent cases; and(vii)perform such other duties and exercise such other powers as may be entrusted by the Institute.(3)The Chairperson and Governing Body shall exercise such powers as are specified in the Schedule I annexed to these regulations.
