Section 8 in The Punjab Health Systems Corporation Act, 1996
8. Power of the Board of Directors.
(1)The Board of Directors shall be the principal policy formulating body of the Corporation and shall have the following powers, namely:-(a)to make regulations for fulfilling the objectives of this Act ;(b)to take decisions for mobilising and borrowing money for carrying out the activities of the Corporation ;(c)to promote research and dissemination of knowledge in medical science in collaboration with kindred institutions ;(d)to have linkages or agreements with specialized institutions or agencies both within the country and outside for imparting training to its personnel ;(e)to consider and take such action, as may be deemed fit on the basis of the annual report, the annual accounts and the financial estimates of the Corporation ;(f)to enter into agreements with the Central or any State Government or with a private entity for assuming management of any dispensary or hospital and for taking over its assets and liabilities or for any other purpose of the Act ;(g)to decide and regulate all matters concerning the regulations of this Act ;(h)to exercise such other powers and perform such other functions, as may be conferred or enjoined upon it by this Act or the regulations made thereunder ;(i)to appoint persons to the various posts of the dispensaries and hospitals and to fix their emoluments, define their duties and terms and conditions of service and to provide for filling up of vacancies ;(j)to hold, control and administer the properties of the Corporation ;(k)to direct the form, custody and use of the common seal of the Corporation ;(l)to administer the funds placed at the disposal of the Corporation for specific purpose ;(m)to accept on behalf of the Corporation endowments, bequests, donations, grants and transfer of any movable and immovable properties made to it ;(n)to raise on behalf of the Corporation loans from the Central or any other State Government or the public ;(o)to levy and collect such fees, as may be specified by regulations for various services rendered ;(p)to purchase, stock, manufacture and distribute drugs, linen and other consumables among the dispensaries and hospitals ;(q)to construct and maintain dispensaries and hospitals ;(r)to purchase, maintain and allocate quality equipment to various dispensaries and hospitals ;(s)to provide the services of specialists, super-specialists at various hospitals ;(t)to provide housing facilities to the employees of the dispensaries and hospitals, as may be specified by regulations ; and(u)to exercise such other powers and perform such other functions, as may be conferred or enjoined upon it by this Act or the regulations made thereunder.(2)The Board of Directors may, by an order in writing, delegate all or any of its powers to the Managing Director or to any other officer of the Corporation for the effective fulfilment of its objectives.
