Section 48 in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
48. Proceedings by or against the Institute.
- Subject to the limitation, the Governing Body or the Director of the Institute shall be competent to file suits or application or commence other proceedings, civil or criminal, for and on behalf of the Institute and to prosecute the same and for such purpose to sign, execute or attest plaints, petitions, appeals or other documents that may be necessary therefor and to verify the same, to swear to affidavits and to compromise, refer to arbitration and to defend in suit or other proceeding that may be filed against the Institute and to prosecute the claim or defence in the court of appeal or origin or before any officer whether in Civil, criminal, revenue court or office or before income tax authorities and for such purpose to appoint any advocate, pleader, solicitor or agent from the panel as approved by the President.
