Section 46 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
46. Proceedings by or against the Institute.
- Subject to approval of President of the Institute, 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 affidavits and to compromise, refer to arbitration and defend in suit or other proceedings 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 and Service-tax authorities and for such purposes to appoint any advocate, pleader, solicitor or agent from the panel.
