Section 34 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
34. Power to make regulations.
(1)Subject to the provisions of this Act, the Institute may, with the previous approval of the State Government, make regulations to provide for any matter which is to be or may be provided for by regulations and without prejudice to the generality of this power, such regulations may provide for, namely :-(a)the convening and holding of meetings, other than the first meeting, of the Institute, the conduct of the business at such meetings and the number of members necessary to form a quorum;(b)any matter in respect of the constitution of the Board or any Committee or other body to be constituted under this Act;(c)the powers and functions to be exercised and discharged by the President and the Vice-President, other officers of the Institute;(d)the allowance, if any, to be paid to the Chairperson and the member of the Board and of any Committee or other bodies constituted under this Act;(e)the procedure to be followed by the Board or other authorities or other bodies constituted under this Act in the conduct of their business, exercise of their powers and discharge of their functions;(f)the tenure of office, salaries and allowances and other conditions of service of the officers, teachers and employees of me Institute;(g)the powers and duties of the Director and other officers and employees of the Institute;(h)the management of the properties of the Institute;(i)the degrees, diplomas and other academic distinctions and titles which may be granted by the Institute;(j)the creation of the posts of teachers, officers and employees of the Institute, and the appointment of persons to such posts including the minimum qualifications requisite thereto;(k)the fees and other charges which may be demanded and received by the Institute;(l)the manner in which, and the conditions subject to which, provident funds and other retirement benefits may be constituted for the employees of the Institute; any other matter for which provisions may be made under this Act or by regulations.(2)The first regulations under this Act, shall be made by the State Government by notification:Provided that until the regulations are so made, the provisions of the Bye-Laws of the Society as in force before the commencement of this Act, as well as the regulations of the Sanjay Gandhi Post Graduate Institute of Medical Sciences, Lucknow in matters where the Bye-Laws are silent, shall mutatis mutandis continue to apply to the Institute in so far as they are not inconsistent with the provisions of this Act.(3)The Board may make new or additional regulations or may amend or repeal the regulations referred to in sub-section (2) with prior approval of the Institute.
