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State of Uttar Pradesh - Section

Section 19 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

19. Board of Governors.

(1)The Board of Governors shall be the principal governing body of the Institute and shall consist of,-
(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
(2)The term of office of an ex officio member shall continue so long as he holds the office by virtue of which he is a member.
(3)The term of office of a member nominated under clauses (i) and (/'), shall be two years from the date of his nomination.
(4)The term of office of a member nominated to fill a casual vacancy shall continue for the remainder of the term of the member in whose place he has been nominated.
(5)The Board shall meet at least once in three months at such time and place as the Chairperson may from time to time determine.
(6)The procedure to be followed by the Board for the transaction of business in any meeting or otherwise or in the exercise of its powers or performance of its functions shall be such as may be prescribed.
(7)Subject to such control and restrictions as may be prescribed, the Board may constitute such committees, as it thinks fit, for exercising any power or performing any function under this Act.