Section 14 in All-India Institute of Medical Sciences Act, 1956
14. Functions of the Institute.
- With a view to the promotion of the objects specified in section 13, the Institute may-(a)provide for undergraduate and postgraduate teaching in the science of modern medicine and other allied sciences, including physical and biological sciences;(b)provide facilities for research in the various branches of such sciences;(c)provide for the teaching of humanities in the under graduate courses;(d)Conduct experiments in new methods of medical education, both undergraduate and postgraduate, in order to arrive at satisfactory standards of such education;(e)prescribe courses and curricula for both undergraduate and postgraduate studies;(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 and medical technicians of various kinds;(g)train teachers for the different medical colleges in India;(h)hold examinations and grant such degrees, diplomas and other academic distinctions and titles in undergraduate and postgraduate medical education as may be laid down in the regulations;(i)institute, and appoint persons to, professorships, reader ships, lectureships and posts of any description in accordance with regulations;(j)receive grants from the Government and gifts, donations, benefactions, bequests and transfers of properties, both movable and immovable, from donors, benefactors, testators or transferor's, as the case may be;(k)deal with any property belonging to, or vested in, the Institute in any manner which is considered necessary for promoting the objects specified in section 13;(l)demand and receive such fees and other charges as may be prescribed by regulations;(m)[ construct quarters for its staff and allot such quarters to the Staff in accordance with such regulations as may made in this behalf; [Cl. (m) re-lettered as clause (o), and clause (o) as so to re-lettered, clauses (m) and (n) inserted by Act 30 of 1987, section 2 (8-9-1987)](n)borrow money, with the prior approval of the Central Government, on the security of the property of the Institution;](o)[ do all such other acts and things as may be necessary to further the objects specified in section 13.] [Clause (m) re-lettered as clause (o), and clause (o) as so to re-lettered, clauses (m) and (n) inserted by Act 30 of 1987, section 2 (8-9-1987)]
