Section 10 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
10. The President.
(1)The Chief Secretary to the Government of Uttar Pradesh shall be President of the Institute and shall also be the Charman of the Governing Body.(2)The President shall, preside over the meetings of the Institute and shall have the following powers and duties, namely:-(a)to ensure that the administration of the affairs of the institute are conducted in accordance with this Act and the rules and regulations made thereunder and to take such steps as he deems fit;(b)to call for such information or records relating to the administration of the affairs of the Institute, as he thinks fit;(c)to exercise such other powers and perform such other duties as are assigned to him by this Act or the rules or regulations made thereunder.
