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[Section 19]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 19(1) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
| (a) | the Chief Secretary, Government of UttarPradesh; | Chairperson (ex officio) |
| (b) | the Principal Secretary/Secretary to theGovernmentof Uttar Pradesh, Medical Education Department; | Vice-Chaiiperson (ex officio) |
| (c) | the Principal Secretary/Secretary to theGovernmentof Uttar Pradesh, Finance Department; | Member (ex officio) |
| (d) | the Director General, Medical Education andTraining,Uttar Pradesh; | Member (ex officio) |
| (e) | the Director General, Medical and Health, UttarPradesh; | Member (ex officio) |
| (f) | the Director | Member-Secretary (ex officio) |
| (g) | the Dean of the Institute | Member (ex officio) |
| (h) | the Chief Medical Superintendent | Member (ex officio) |
| (i) | two persons of eminence in the field of medicinenot less thanHeads of Institute in the State or outside theState | Member |
| (j) | nominated by the Visitor; two persons beingProfessors andHeads of the Department at the Institute to benominatedby the Director in order of seniority by rotation. | Member |