Section 24 in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
24. Standing and ad-hoc Committees.
(1)The Standing and ad hoc Committees shall consist of the Director of the Institute as ex officio member who shall act as Secretary and such number of other members as are considered necessary.(2)The Chairman and members of the ad hoc Committees shall be nominated by the Institute;Provided that the Standing Finance Committee shall include only members of the Institute;Provided further that the number of persons who are not members of the Institute shall not exceed one-fourth of the total membership of each of the other standing or ad hoc committees.(3)The Standing Academic Committee shall consider all matters relating to the administration of the academic affairs of the Institute.(4)The Standing Estate Committee shall consider the proposals for the construction of new buildings, acquisition and disposal of land, additions or alterations and other question relating to the maintenance and use of buildings belonging to the Institute. It shall also consider proposals and projects for expansion of the Institute for meeting the objects of the Institute and monitor the implementation.(5)The Standing Selection Committee shall consider the appointment to all the faculty posts filled either through direct recruitment or under assessment promotion scheme. The Director General of Health Services, Government of India shall be a member of the Standing Selection Committee.(6)The Hospital Affairs Committee shall look into all policy matters relating to improvement of patient care services/creation of any specialised or new services, review and revision of charges to be levied for various services or any other policy matter relating to Hospital Management.(7)The term of office of a member of a Standing Committee shall be five years from the date of its constitution and ad hoc Committee shall cease to function as soon as the specific functions, for which the said committee is appointed, are completed.(8)A casual vacancy in the standing committee or an ad hoc committee may be filled by the Institute by nomination.
