Section 23 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
23. Constitution and conduct of business of 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 by the Institute.(2)The Chairperson 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 members of the Standing Academic Committee and the Standing Selection Committee shall consist of only professionals from the disciplines pertaining to Mental Health and Neuro Sciences:Provided also 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 other than Standing Academic Committee and Standing Selection Committee:Provided also that no business shall be transacted at a meeting of the standing or ad hoc committee unless there are present at least one-third of the total members constituting the committee.(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 matters relating to the maintenance and use of buildings belonging to the Institute, and 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.(6)The Hospital Management Committee shall look into all policy matters relating to improvement of patient care services or 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 Planning and Monitoring Board shall be the principal planning body of the Institute and shall be responsible for monitoring the development programmes of the Institute.(8)The Grievance Redressal Committee shall be responsible to consider any individual grievance or complaints with regard to appointments, promotions, service matters, allowances, retirement benefits, etc. of employees.(9)The Rehabilitation Committee shall supervise the activities of patients with disabilities due to mental illness as well as neurological disorders and organise their rehabilitation.(10)The term of office of a member of a standing committee shall be three years from the date of its constitution and an outgoing member of the ad hoc committee shall cease to function as soon as the specific functions for which the said committee was constituted, are completed.(11)A casual vacancy in the standing committee or an ad hoc committee may be filled by the Institute by nomination.
