Section 3 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
3. Establishment and incorporation of the Institute.
(1)There shall be established at Lucknow on the pattern of All India Institute of Medical Sciences, New Delhi an Institute to be called Dr. Ram Manohar Lohia Institute of Medical Sciences, Lucknow.(2)The Institute shall be a body corporate and shall function as a University established under a State Act.(3)On and from the date of commencement of this Act,-(a)Dr. Ram Manohar Lohia Institute of Medical Sciences Society at Lucknow shall be dissolved and all property movable and immovable and rights, powers and privileges and liabilities and obligations of the Society shall stand transferred to and vested in the Institute;(b)all references in any statutory instrument to the Society shall be construed as reference to the Institute;(c)any deed or other document, whether made or executed before or after the commencement of this Act which contains any bequest, gift or trust in favour of the Society, shall be construed as the bequest, gift or trust to the Institute;(d)Every person duly employed before the commencement of this Act and working as such just before the commencement of this Act in the Society shall become an employee of the Institute by the same tenure and upon the same conditions of service.
