Section 23 in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967
23. Standing and ad-hoc Committees.
(1)The Standing and ad-hoc Committees shall consist of the Director of the Institute as ex-officio member and such number of other members as are considered necessary:-(1)(A)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.Provided also that no business shall be transacted at a meeting of the standing or ad-hoc Committee unless there are present at least 1/3rd of the total members constituting the Committee.(2)The following matter shall be referred to the Standing Finance Committee which shall consider them and make its recommendations thereon namely :-(a)annual accounts of the Institute showing the receipts and expenditure together with audit report thereon;(b)budget estimates showing the estimated receipts and expenditure of the Institute;and(ii)incurring of any expenditure not included in the budget;(c)all proposals for the creation of posts;(d)all financial matters pertaining to the Institute;(e)all matters relating to the invitation and acceptance of tenders.(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.(5)The term of office of the 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.(6)A casual vacancy in the Standing Committee or an ad-hoc committee may be filled by the Institute by nomination.
