Section 4 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
4. Composition of the Institute.
(1)The Institute shall consist of the following members, namely:-(a)the Chief Secretary to the Government of Uttar Pradesh, es-officio;(b)one "Visitor" of eminence to be nominated by a resolution of the Government Body from amongst persons having special knowledge in the field of medical science;(c)the Principal Secretary/Secretary to the Medical Education, Government of Uttar Pradesh, ex-officio;(d)the Director of the Institute, ex-officio;(e)the Director General of Medical Education, Uttar Pradesh, ex-officio;(f)the Principal Secretary/Secretary in charge to the Government of Uttar Pradesh in the Finance Department, ex-officio;(g)the Principal Secretary/Secretary in charge to the Government of Uttar Pradesh in the Planning Department ex-officio;(h)two persons having special knowledge or practical experience in or engaged in the pursuit of social science, scientific or technical education or research, to be nominated by the State Government;(i)One member of the State Legislature representing the Assembly Constituency in which the Institute is situated;(j)One member of the Parliament representing the Parliamentary Constituency in which the Institute is situated;(k)One representative of the Ministry of Health of Government of India to be nominated by that Government;(l)One representative of the Medical Council of India to be nominated by such Council;(m)One representative of the Dental Council of India to be nominated by such Council;(n)Two scientists of eminence from the discipline of life sciences to be nominated by the State Government.(2)The persons referred to in clause (h) of sub-section (1) shall be nominated by the State Government out of a panel to be prepared by a committee consisting of the following persons:-(i)The President of the Medical Council of India;(ii)The Director of a National Institute of Medical Sciences, to be nominated by the State Government;(iii)The Director General of the Council of Scientific and Industrial Research or his nominee;(iv)The Director General, Indian Council of Medical Research;(v)The Principal Secretary/Secretary to the Government of Uttar Pradesh in the Department of Medical Education (Convener).(3)The panel prepared by the Committee under sub-section (2) shall include persons who are medical experts and it shall be revised every two years.
