- The Governing Body shall have the following powers and functions :-(a)to hold, control and administer the revenue, property and funds of the Medical College;(b)to frame the budget of the Medical College for the approval of the Government;(c)to administer funds placed at the disposal of the Medical College;(d)to make appointments to various non-teaching posts in the Medical College on the recommendation of an Establishment Committee, which shall be constituted by the Governing Body from amongst its members and such other person or persons as the Governing Body may deem fit to associate;(e)to make appointments against teaching posts in the Medical College on the recommendations of a Selection Committee which shall be constituted in accordance with the provisions of this Act;(f)to make ad hoc appointments against teaching or non-teaching posts pending regular appointments through the Establishment Committee or the Selection Committee, as the case may be;(g)to make rules regulating the recruitment and the conditions of service of persons appointed to all services and posts in connection with the affairs of the Medical College;(h)to accept transfer of any moveable or immovable property on behalf of the Medical College;(i)to provide buildings, premises, furniture and other means needed for carrying on the work of the Medical College;(j)to enter into, vary, carry out and cancel contracts on behalf of the Medical College;(k)to frame regulations for the management of the Medical College :Provided that regulations concerning conditions of service of the employees shall require previous approval of the Government; and(l)to constitute sub-committees and to delegate any powers or assign any function to any such sub-committee or to any functionary of the Medical College or of the University :Provided that if, in the opinion of the Chairman, it is expedient to take a certain action, he shall take such action as he deems necessary and shall report the same for confirmation at the next succeeding meeting of the Governing Body :Provided further that if the action taken by the Chairman, is not approved by the Governing Body, he shall refer the matter to the Government whose decision thereon shall be final.
