Section 5(1) in The Jawaharlal Institute Of Post-Graduate Medical Education And Research, Puducherry Act, 2008
(1)The Institute shall consist of the following members, namely:-(a)Secretary to the Government of India in the Ministry or Department of Health and Family Welfare, ex officio;(b)the Vice-Chancellor of the Puducherry University, ex officio;(c)the Vice-Chancellor of the Tamil Nadu Dr. M.G.R. Medical University, Tamil Nadu, ex officio;(d)the Director-General of Health Services, Government of India, ex officio;(e)the Director of the Institute, ex officio;(f)Chief Secretary, Government of Puducherry, ex officio;(g)Secretary to the Government of India or his nominee (not below the rank of Joint Secretary) in the Department of Expenditure, Ministry of Finance, ex officio;(h)Secretary to the Government of India or his nominee (not below the rank of Joint Secretary) in the Department of Higher Education, Ministry of Human Resource Development, ex officio;(i)seven persons of whom one shall be a non-medical scientist representing the Indian Science Congress Association, to be nominated by the Central Government in such manner as may be prescribed;(j)four representatives of the medical faculties of Indian Universities to be nominated by the Central Government in such manner as may be prescribed; and(k)three Members of Parliament of whom two shall be elected from among themselves by the members of the House of the People and one from among themselves by the members of the Council of States.
