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State of Uttar Pradesh - Section

Section 16 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

16. The Dean.

(1)There shall be a Dean of the Institute, who shall be appointed by the Board from amongst the senior Professors of the Institute and shall hold office for three years and may be eligible for re-appointment.
(2)The Dean shall assist the Director in academic affairs of the Institute and shall exercise such powers and perform such functions as may be prescribed.