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State of Himachal Pradesh - Section

Section 27 in Atal Medical and Research University, Himachal Pradesh Act, 2017

27. The Board of Management.

(1)The Board of Management shall be constituted by the Chancellor, on the advice of the Government, and it shall consist of the following, namely:-
(i) theVice-Chancellor Ex-officio Chairman;
(ii) the Chief Secretary to the Government Ex-officio Member;
(iii) the Secretary to the Government (MedicalEducation and Research) Ex-officio Member;
(iv) the Secretary to the Government (FinanceDepartment) Ex-officio Member;
(v) the Director Medical Education and Research,Himachal Pradesh Ex-officio Member;
(vi) three eminent persons to be Members; andnominated by the Government  
(vii) five eminent persons with recognizednational and international contributions towards education andresearch in the field of health sciences, of whom, a minimum ofthree persons shall be from the State to be nominated by theGovernment for the constitution of the first Board of Management,and subsequently as provided for under the rules Members.
(2)The Registrar shall be the Secretary to the Board of Management.
(3)The term of office of the nominated members of the Board of Management shall be five years and in case of ex-officio members the tenure shall be co-terminus with the term of the offices held by them.
(4)Five members of the Board of Management shall form a quorum for meeting.
(5)The Chairman shall preside over the meetings of the Board of Management. In absence of the Chairman, member senior in age, shall preside over such meetings.
(6)The first Board of Management shall be constituted by the Government within one month of the commencement of this Act.