Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(1) in Atal Medical and Research University, Himachal Pradesh Act, 2017

(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.