Section 40 in Nizams Institute of Medical Sciences Act, 1989
40. Power to make Regulations.
- Subject to the provisions of this Act, and the rules made thereunder, the Governing Council may, with the previous approval of the Government make regulations to provide for any matter which is to be or may be provided for, by regulation and without prejudice to the generality of this power, such regulations may provide for,-(a)the summoning and holding of meetings, other than first meeting of the Governing Council and the quorum and conduct of business at such meetings;(b)any matter in respect of the constitution of the Governing Council 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 of the Institute;(d)the procedure to be followed by the Governing Council and any committee or other body constitued under this Act in the conduct of their business, exercise of their powers and discharge of their functions;(e)the tenure of office, salaries and allowances and other conditions of service of the officers, teachers and employees of the Institute;(f)the powers and duties of the Director and other officers and employees of the Institute;(g)the management of the properties of the Institute;(h)the degrees, diplomas and other academic distinctions and titles which may be granted by the Institute;(i)the creation of posts of professors, Heads of Departments, Associate Professors, Assistant Professors, Class-I Officers, Class-II Officers and post of other teachers, officers and employees of the Institute and the appointment of persons to such posts including the qualifications requisite therefor;(j)the fees and other charges which may be demanded and received by the Institute;(k)the manner in which and the conditions subject to which, pension and provident funds may be constituted for the benefit of officers, teachers, and other employees of the Institute;(l)any other matter for which provisios may be made under this Act by regulations.(2)Notwithstanding anything contained in sub-section (1), the first regulations under this Act, shall be made by the Government and any regulations so made may be altered or rescinded by the Governing Council for exercise of its powers under sub-section (1) with the approval of the Government.
