Section 7(1) in Telangana Vaidya Vidhana Parishad Act, 1986
(1)The Governing Council shall be the principal policy formulating body of the Commissionerate and shall have the following powers, namely:-(a)to make regulations for fulfilling the objectives of the Act;(b)to make decisions for moblising and borrowing money for carrying out the activities of the Commissionerate;(c)to promote research and dissemination of knowledge in medical science in collaboration with kindred institutions;(d)to consider and take such action as deemed fit on the annual report, the annual accounts and the financial estimates;(e)to enter into an agreement with the Central or any State Government or with a private management or assuming management of any dispensary or hospital and for taking over its properties and liabilities or for any other purposes of this Act;(f)to decide and regulate all matters concerning the Commissionerate in accordance with the Act, rules and regulations;(g)to exercise such other powers and perform such other functions as may be conferred or enjoined upon it by the Act or the rules;(h)to appoint persons to the various posts of the dispensaries and hospitals and to fix their emoluments, define their duties and terms and conditions of service and provide for filling up of vacancies;(i)to hold, control and administer the properties of the Commissionerate;(j)to direct the form, custody and use of the common seal of the Commissionerate;(k)to administer the funds placed at the disposal of the Commissionerate for specific purpose;(l)to accept on behalf of the Commissionerate endowments, bequests, donations, grants and transfer of any moveable and immovable properties made to the commissionerate;(m)to raise on behalf of the Commissionerate loans, from the Central or any other Government or the public or any other financial institutions;(n)to levy and collect such fees as may be prescribed for various specific services rendered;(o)to purchase, stock manufacture and distribute drugs, linen and other consumables among the dispensaries and hospitals;(p)to construct and maintain dispensaries and hospitals;(q)to purchase, maintain and allocate quality equipment to various dispensaries and hospitals;(r)to provide the services of specialists, superspecialists at various hospitals;(s)to provide housing facilities to the employees of the dispensaries and hospitals as may be prescribed; and(t)to exercise such other powers and perform such other functions as may be conferred or enjoined upon it by this Act or the rules made thereunder.
