Section 13 in Sree Chitra Tirunal Institute For Medical Sciences And Technology, Trivandrum, Act, 1980
13. Functions of Institute.-
With a view to the promotion of the objects specified in section 12, the Institute may,--(a)provide for post-graduate teaching in the science of modern medicine and other allied sciences, including physical and biological sciences;(b)provide facilities for research in the various branches of such sciences;(c)conduct experiments in integrated methods of post-graduate medical and technological education in order to arrive at satisfactory standards of such education;(d)prescribe courses and curricula for post-graduate studies;(e)provide for post-graduate teaching and training in biomedical sciences and technology;(f)notwithstanding anything contained in any other law for the time being in force, establish and maintain.--(i)one or more well equipped hospitals, and(ii)one or more centres for research and development in biomedical technology;(g)hold examinations and grant such degrees, diplomas and other academic distinctions and titles in post-graduate medical education and biomedical technology as may be laid down in the regulations;(h)institute and appoint persons to professorships, readerships, lectureships and posts of any description in accordance with the regulations;(i)receive grants from the Governments and Gifts, donations, benefactions, bequests and transfers of properties, both movable and immovable, from donors, benefactors, testators or transferors, as the case may be;(j)deal with any property belonging to, or vested in, the Institute in any manner which is considered necessary for promoting the objects specified in section 12;(k)demand and receive such fees and other charges as may be prescribed by regulations; and(l)do all other acts and things as may necessary to further the objects specified in section 12..
