Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 11 in Indira Gandhi Institute of Medical Sciences Act, 1984

11. Executive Council and other Committees.

- [(1) The Executive Council shall be constituted by the Board consisting of the following members:-
(i) Director of the Institute Ex-officio
(ii) Director Medical Education or Additional Director MedicalEducation. Ex-officio
(iii) Medical College Principal Member of the Board of Governors. Ex-officio
(iv) Dean of the Institute (Ex-officio)
(v) One member to be nominated by the Chairman of Board ofDirectors.
(vi) Health Secretary, Government of Bihar or his Representative.
(2)All existing committees including Executive Council, adhoc committees; shall stand dissolved on coming into force of amendment.] [Substituted vide Section 6 of Amendment Act 9 of 2008.]
(3)Subject to such control and restrictions as may be prescribed by Rules, the Board of Governors may constitute as many Standing Committees and adhoc committees as it thinks fit for exercising any power or discharging any function of the Institute or for enquiring into or reporting or advising upon any matter which the Institute may refer to it.
(4)The Standing Committee shall consist exclusively of members of the Board, but ad hoc committee may include persons who are not members of the Board. But the number of such persons shall not exceed one half of its total membership.
(5)The Chairman and members of the Executive Council and the Chairman and members of a Standing Committee or an ad hoc committee who are not State Government officials shall receive such allowances, if any, as may be prescribed by the Government.