Section 3 in Telangana Vaidya Vidhana Parishad Act, 1986
3. Constitution of the Commissionerate and its functions.
(1)As soon as may be after the commencement of this Act, the Government may, by notification, constitute a Commissionerate for the 3State of Telangana called the [Telangana Vaidya Vidhana Parishad] [Substituted by G.O.Ms.No.2, Health, Medical and Family Welfare (B2) Department, dated 07.01.2016. ].(2)The Commissionerate shall be a body corporate having perpetual succession and a common seal, with power, subject to the provisions of this Act and rules made thereunder, to acquire hold and dispose of property, and to enter into contracts, and shall by the said name sue and be sued.(3)The Commissionerate shall consist of(a)The Commissioner, who shall be a reputed member of the medical profession with proven administrative ability appointed by the Government;(b)a Governing Council; and(c)such other employees as may be determined by the Governing Council.(4)The salary and other terms and conditions of the service of the Commissioner shall be such as may be specified in the rules and that of other employees of the Commissionerate shall be such as may be prescribed by regulations.(5)The Commissionerate shall have the following functions, namely:-(a)to formulate and implement the schemes for the comprehensive development of the dispensaries and hospitals;(b)to construct and maintain dispensaries and nonteaching hospitals, and maintenance of cleanliness therein;(c)to purchase, maintain and allocate quality equipment to various dispensaries, and hospitals;(d)to procure, stock and distribute drugs, diet, linen and other consumables among the dispensaries, and hospital;(e)to provide the facilities of specialists and superspecialist at various hospitals;(f)to receive donations, funds, and the like from the general public, and institutions both from within and outside India;(g)to receive grants or contributions which may be made by the Government on such conditions as they may impose;(h)to provide for construction of houses to the employees of the dispensaries and hospitals, and the maintenance thereof by mobilising resources from financing institutions;(i)to plan, construct and maintain commercial complexes, paying wards, and providing diagnostic services and treatment on payment basis and utilise the receipts for the improvement of the hospital and dispensary;(j)to run public utility services and any other activity of commercial nature within the hospital premises;(h)to run canteens, and cafetaria within the hospital premises.
