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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(3) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

(3)The powers and functions of the President shall be,-
(a)to ensure that the administration of the affairs of the Institute are being conducted in accordance with the provisions of this Act and the regulations and to take such steps, as he deems fit;
(b)to call for such information or records relating to the administration of the affairs of the Institute;
(c)to include in the agenda at any time before or during a meeting, fresh items of business or items supplementary to those included in the agenda for consideration;
(d)to exercise such other powers and perform such other functions, as may be prescribed.