Section 38 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
38. Power to make regulations.
(1)Subject to the provisions of this Act and the rules made thereunder, the Governing Council may, with the prior approval of the Government, make regulations to provide for any matter which is to be or may be provided for, by regulation and without prejudice to the generality of this power and such regulations may provided for, by regulation and without prejudice to the generality of this power and such regulations may provide for:-(a)the summoning and holding of meetings, other than first meeting of the Governing Council and the quorum and conduct of business at such meetings;(b)any matter in respect of the constitution of the Governing Council or any Committee or Committees to be constituted under this Act.(c)the powers and functions to be exercised and discharged by the President of the Institute;(d)the procedure to be followed by the Governing Council and any Committee or Committees or other body constituted under this Act, in the conduct of their business, exercise of their powers and discharge of their functions;(e)the tenure of office, salaries and allowances and other conditions of service of the teachers, officers and employees of the Institute;(f)the powers and duties of the Director, Dean, Medical Superintendent of General/ Dental Hospital, Registrar, Deputy Registrars, other officers and employees of the Institute;(g)the management of the properties of the Institute;(h)the creation of the post of Professors, Associated Professors, Assistant Professors, Tutors, Senior Residents/ Registrars, Demonstrators, Officers and employees of the Institute and appointment of persons to such posts including the qualifications requisite there of; and(i)the fees and other charges which may be demanded and received by the Institute.(2)Any other matter for which provisions may be made under this Act by Regulations.(3)All regulations made under this section shall be published in the Gazette.(4)Notwithstanding anything contained in sub-section (1) the first regulations under this Act shall be made by the Government.
