Section 13(f) in The Jawaharlal Institute Of Post-Graduate Medical Education And Research, Puducherry Act, 2008
(f)notwithstanding anything contained in any other law for the time being in force, establish and maintain-(i)one or more medical colleges with different departments, including a department of preventive and social medicine, sufficiently staffed and equipped to undertake not only undergraduate medical education but also postgraduate medical education in different subjects,(ii)one or more well-equipped hospitals,(iii)a dental college with such institutional facilities for the practice of dentistry and for the practical training of students as may be necessary,(iv)a nursing college sufficiently staffed and equipped for the training of nurses,(v)rural and urban health organisations which will form centres for the field training of the medical, dental and nursing students of the Institute as well as for research into community health problems, and(vi)other institutions for the training of different types of health workers, such as physiotherapists, occupational therapists, pharmacists, drug analysts and medical technicians of various kinds;
