Section 1281 in Sree Chitra Tirunal Institute For Medical Sciences And Technology, Trivandrum, Act, 1980
1281.
Object and Reasons.- Sree Chitra Tirunal Medical Centre, Trivandrum, was set up as an autonomous body in 1947 under the Travancore-Cochin Literary Societies and Charitable Societies Registration Act, 1955. The Centre is engaged in research in medical field, biomedical engineering and technology. It is proposed to make the Centre a statutory body corporate and declare it as an institution of national importance under entry 64 of List I of the Seventh Schedule to the Constitution of India so that it may develop as a high level institution of medical sciences and biomedical engineering and technology. This Bill seeks to achieve the above object.[3rd December, 1980]An Act to declare the Sree Chitra Tirunal Medical Centre Society for Advanced Studies in Specialities, Trivandrum, in the State of Kerala, to be an institution of national importance and to provide for its incorporation and matters connected therewith.Be it enacted by Parliament in the thirty-first Year of the Republic of India as follows:-
