Section 5 in Sri Venkatesware Institute of Medical Science University Act, 1995
5. Powers and functions of the Institute.
- The Institute shall have the following powers and functions, namely :-(a)to conduct experiments in now method of medical education, in order to active at a satisfactory standard of such education;(b)to prescribe, courses and curculla to post-graduate studies ;(c)to give training to teachers tor imparting medical education;(d)to held examination and grant such degrees, diploma or other academic distinctions and titles in post-graduate medical education as may be laid down in the regulations ;(e)to receive grants from the Government and gifts, donations benefactions, bequests and transfer at properties, both movable and immovable from donars, benefactors, testators or transferor's as the case may be ;(f)to deal with property belonging to or vested in the Institute in any manner which is considered necessary for promoting the objects of the Institute ;(g)to demand and receive such fees as may be laid drawn by the regulations ;(h)to co-operate with other Institutions in the conduct of research and higher education in medical fields ;(i)to take decisions on questions of policy relating to the administrations to the administration of the affairs and working of Institute;(j)to appoint officers, teachers and other employees as are necessary for carrying out the functions of the institute in accordance with this Act and the rules and regulations made thereunder;(k)to do such other acts and things as may be necessary to (sic) the objects of the Institute;
