Section 17 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
17. Governing Body.
(1)The Governing Body shall consist of the following persons, namely:-(a)the President;(b)the Visitor of Eminence;(c)the Director;(d)the Principal Secretary/Secretary to the Government of Uttar Pradesh in the Department of Medical, Education, ex-officio;(e)the Principal Secretary/Secretary to the Government of Uttar Pradesh in the Finance Department, ex-officio;(f)the Director General of Medical Eduction, Uttar Pradesh, ex-officio;(g)the Principal of the colleges;(h)the members of the State Legislature representing the Assembly Constituency in which the Institute is situated;(i)the member of the Parliament representing the Parliamentary Constituency in which the Institute is situated;(j)two persons being Heads Departments in the Institute to be nominated in rotation in manner; as may be prescribed;(k)two persons from amongst the teachers of the Institute to be; selected in manner; as may be prescribed;(1)two persons to be nominated by the President.(2)The term of office of ex-officio member shall continue so long as he holds the offico by virtue of which he is a member.(3)The term of office of a member under clause (h) or clause (i) of sub-section (l) shall come to an and as soon as he ceases to he a member of the State Legislature from which he was elected or a member of Parliament, as the case may be.(4)The term of office of any member nominated under clause (j) or clause (l) of sub-section (l) shall be three years from the date of his nomination.(5)The term of office of a member under clause (k) of sub-section (l) shall be two years from the date of selection.(6)The term of office of a member nominated to fill a casual vacancy shall continue for the remainder of the term of the member in whose place he has been nominated.(7)Notwithstanding anything to the contrary contained in any other provisions of this Act, a member nominated under this section shall continue in office until another persons is nominated as a member in his place.(8)The Governing Body shall meet at such time and place as the Chairman may from time to time determine:Provided that the Governing Body shall meet as least once in three months.(9)The procedure to be followed by the Governing Body for the transaction of business in any meeting or otherwise or in the exercise of its power of discharge of its functions shall be such as may be laid down in the regulations.(10)Subject to such control and restrictions as may be prescribed, the Governing body may constitute such Committees, as it thinks fit, for exercising any power or discharging any function under this Act.
