Section 5 in Nizams Institute of Medical Sciences Act, 1989
5. Powers and functions of the Institute.
- The Institute shall have the functions, namely:-(a)to conduct experiments in new methods of medical education, in order to arrive at a satisfactory standards of such education;(b)to prescribe courses and curricula for post¬graduate studies;(c)to give training to teachers for imparting medical education;(d)to hold examinations and grant such degrees, diplomas or other academic distinctions and titles in post¬graduate medical education as may be laid down in the regulations;(e)to receive grants from the Government and gifts, donations, benefactions, bequests and transfer of properties, both movable and immovable from donors, benefactors, testators or transferors as the case may be;(f)to deal with property belonging to or vested in the Institute in any manner which is considered necessary for promoting the objects of the Institute;(g)to demand and receive such fees as may be laid down by the regulations;(h)to co-operate with other Institutions in the conduct of research and higher education in medical fields;(i)to take decisions on questions of policy relating to the administration of the affairs and working of the Institute;(j)to appoint officers, teachers and other employees as are necessary for carrying out the functions of the Institute in accordance with this Act and the rules and regulations made thereunder;(k)to do such other acts and things as may be necessary to further the objects of the Institute.
