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] [Entire Act]

UT Chandigarh - Section

Section 11 in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967

11. Constitution of Governing Body.

- The Governing Body of the Institute shall consist of the following Members namely:-
(1)The ChairmanMembers ex-officio
(2)The Member of the Institute representing the Ministry of Health andFamily Welfare
(3)The Vice-Chancellor of the Panjab University.
(4)The Director-General of Health Services.
(5)The member of the Institute representing the Ministry of Finance.
(6)The Director of the Institute.
(7)The Chief Secretary to the Government of Punjab.
(8)The Chief Secretary to the Government of Haryana.
(9)The Chief Secretary to the Government of Himachal Pradesh.
(10)The Chief Commissioner, Union Territory of Chandigarh.
(11)The Dean of the Institute.Members
(12)One member elected by the members of the Institute from amongst the three Members of Parliament elected to the Institute.
(13)Two members to be elected by the members of the Institute from amongst themselves.
(14)Two professors of the Institute by rotation nominated annually by the Institute in order of seniority.