Section 12 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
12. Power and duties of the Director.
(1)The Director shall be the Vice-Chairman of the Governing Body and shall be the Chief Executive and Academic Office of the Institute. He shall preside over the meetings of the Governing Body in the absence of the Chairman.(2)without prejudice to the generality of the provisions contained in sub-section (1), the Director shall;(a)exercise general supervision and control over the affairs of the Institute;(b)ensure implementation of the decisions of the authorities of the Institute;(c)be responsible for proper imparting of instructions and maintenance of discipline in the Institute.(3)Where any matter is of urgent nature requiring immediate action and the same could not be immediately dealt with by any officer or authority or other body of the Institute, empowered by or under this Act to deal with it, the Director may take such action as he may deem fit and shall forthwith report the action taken by him to the President and also to the officer, authority or other body who or which, in the ordinary course, would have dealt with the matter;Provided that if such officer, authority or other body is of the opinion that such action ought not to have been taken by the Director, it may refer the matter to the President who may either confirm the action taken by the Director or annul the same or modify it in such manner, as he thinks fit, and thereupon it shall cease to have effect or, as the case may be, shall take effect in the modified from:Provided further that such annulment or modification, referred to in the first proviso shall be without prejudice to the validity of anything previously done by or under the order to the Director.(4)Where the exercise of the powers by the Director under sub-section (3) involves the appointment of any person, such appointment shall terminate on the appointment being made in accordance with the provisions of this Act or on the expiration of a period of two months from the date of the order of the Director, whichever is earlier.(5)The Director shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act or as may be delegated to him by the Institute or the President or the Governing Body.
