Section 21 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
21. College of the Institutes.
(1)Colleges of the Institutes shall be such as many as be notified by the State Government.(2)The Principal of a college shall be responsible for the discipline of the students enrolled in the college and shall have general control over the ministerial and inferior staff allotted to that college. He shall exercise such other powers as may be prescribed.(3)The college shall have as many Professors, Associate Professors, Assistant Professors and other officers and employees as may be necessary, to discharge their functions and duties, as may be prescribed.(4)For the purposes of their functions and discharge of their duties, the college shall have as many departments as may be necessary.(5)The Principal, teachers and employees of the colleges shall be deemed to be the employees of the Institute and the departments of the colleges shall be deemed to be the departments of the Institute.
