Section 9(1) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
(1)The powers and functions of the Institute shall be,-(a)to institute teaching and training in undergraduate, postgraduate and super-speciality branches of medicine and allied sciences and to make provisions for research and for the advancement and dissemination of knowledge in such branches;(b)to institute and award degrees, diplomas, certificates and other academic distinctions;(c)to admit students to the various courses of study and to conduct examinations or tests and lay down conditions in respect thereof;(d)to hold examinations for and to grant and confer degrees, diplomas and others academic distinctions to and on persons who-(i)have pursued a course of study, or(ii)have carried on research in the Institute.(e)to confer honorary degrees or other academic distinctions;(f)to institute and award scholarships, fellowships (including travelling fellowship) studentships, stipends, medals and prizes in accordance with the regulations;(g)to establish, maintain and administer centres of teaching and research, hospitals, rural and urban centres, laboratories, libraries or other things to carry out the objects of the Institute;(h)to fix and collect fees and other charges;(i)to create teaching, administrative, ministerial, technical and other necessary posts as required and make appointment thereto;(j)to undertake publication of works of merit and research;(k)to provide for management and treatment of the patients in its hospitals and centres;(l)to function as a secondary and tertiary hospital;(m)to deal with property belonging to, or vested in the Institute in any manner which is considered necessary for promoting its objects;(n)to co-operate or collaborate with other institutions in conduct of patient care, higher education and research in medical and paramedical field;(o)to do any other act or thing, as may be necessary in order to further the objects of the Institute:Provided that the Institute-(i)will not transfer any immovable property of the Institute by way of mortgage, sale, exchange, gift or otherwise except with the previous sanction of the State Government;(ii)will not create any post in the Institute except with the prior approval of the State Government or except in accordance with any general or special order of the State Government.
