Section 19 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
19. Academic Board.
(1)There shall be an Academic Board, which shall be the principal academic body of the Institute.(2)The Academic Board shall consist of the following members, namely:-(i)the Director, who shall also be the Chairman of the Board:(ii)the Principal of the Colleges;(iii)the Dean of the Institute who shall be Member/Secretary of the Board;(iv)the Director General of Medical Education, Uttar Pradesh, ex-officio;(v)one person, being a Director of a Post-Graduate Medical Institute in India, to be nominated by the State Government;(vi)Heads of Departments of the Institute;(vii)two persons, being Associate Professors of the Institute to be nominated by rotation, in the manner as may be prescribed;(viii)two persons, being Assistant Professors of the Institute to be nominated by rotation, in the manner as may be prescribed;(ix)four members of the Institute referred to in clause (h) and (n) of sub-section (1) of section 4;(3)The term of office of the persons nominated or elected under this section shall be three years form the date of nomination or election, as the case may be.(4)Subject to the provisions of this Act, the Academic Board:-(a)shall have control of and be responsible for the maintenance and general regulation of the standard of education and research in the Institute;(b)may advise the Governing Body on all academic matters including matters relating to examinations conducted by the Institute;(c)shall have such other powers and duties as may be conferred or imposed upon it by or under this Act.
