Section 12 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
12. Constitution of Governing Body.
- The Governing Body of the Institute shall consist of the following members, namely :-(a)The President of the Institute - Chairperson;Members Ex officio(b)Secretary to the Government of India or his nominee (not below the rank of Joint Secretary) in the Ministry or Department of Health and Family Welfare;(c)the Director-General of Health Services, Government of India;(d)the Secretary to the Government of India or his nominee (not below the rank of Joint Secretary) in the Ministry of Finance, Department of Expenditure;(e)the Director of the Institute - Member Secretary;(f)the Chief Secretary to the Government of Karnataka or his nominee (not below the rank of Secretary to that Government);(g)senior-most of the three Deans of the Institute;Other Members(h)one member elected by the members of the Institute from amongst the three Members of Parliament elected to the Institute;(i)three members to be elected by the members of the Institute from amongst themselves;(j)three professors of the Institute by rotation nominated annually by the Institute in the order of seniority;(k)any person for a period of three years who in the opinion of the Central Government will be contributing for the furtherance of the Institute subject to the proviso to sub-section (1) of Section 11 of the Act.
