Section 4(1) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
(1)The Institute shall consist of the following members, namely:-(a)the Chief Secretary to the Government of Uttar Pradesh, es-officio;(b)one "Visitor" of eminence to be nominated by a resolution of the Government Body from amongst persons having special knowledge in the field of medical science;(c)the Principal Secretary/Secretary to the Medical Education, Government of Uttar Pradesh, ex-officio;(d)the Director of the Institute, ex-officio;(e)the Director General of Medical Education, Uttar Pradesh, ex-officio;(f)the Principal Secretary/Secretary in charge to the Government of Uttar Pradesh in the Finance Department, ex-officio;(g)the Principal Secretary/Secretary in charge to the Government of Uttar Pradesh in the Planning Department ex-officio;(h)two persons having special knowledge or practical experience in or engaged in the pursuit of social science, scientific or technical education or research, to be nominated by the State Government;(i)One member of the State Legislature representing the Assembly Constituency in which the Institute is situated;(j)One member of the Parliament representing the Parliamentary Constituency in which the Institute is situated;(k)One representative of the Ministry of Health of Government of India to be nominated by that Government;(l)One representative of the Medical Council of India to be nominated by such Council;(m)One representative of the Dental Council of India to be nominated by such Council;(n)Two scientists of eminence from the discipline of life sciences to be nominated by the State Government.
