Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(c) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015 (c)"Employee" means any person appointed by the Institute and includes a teacher, a doctor or any other member of the staff of the Institute;
