Bare Acts Live

Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

(U.P. Act 41 of 2018)

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Chapter I

Preliminary

(a) "Board" means the Board of Governors of the Institute;

(b) "Director" means the Director of the Institute appointed under Section 14;

(c) "Employee" means any person appointed by the Institute and includes a teacher, a doctor or any other member of the staff of the Institute;

(d) "Fund" means the Fund of the Institute maintained under Section 28;

(e) "Institute" means Dr. Ram Manohar Lohia Institute of Medical Sciences established under Section 3;

(f) "Prescribed" means prescribed by regulations;

(g) "President" means the President of the Institute referred to in Section 12;

(h) "Regulations" means the regulations of the Institute made under Section 34;

(i) "Secretary/Principal Secretary" means the Secretary or the Principal Secretary, as the case may be, of concerned department of Government of Uttar Pradesh dealing with the affairs of the Institute;

(j) "Society" means Dr. Ram Manohar Lohia Institute of Medical Sciences Society, Lucknow registered under the Societies Registration Act, 1860;

(k) "Teacher or Faculty-member" means a Professor, Additional Professor, Associate Professor, Assistant Professor or a person employed or engaged by the Institute, for imparting education or training or guiding or conducting research in the Institute and includes the Dean and the Director.

Chapter II

The Institute

(a) Dr. Ram Manohar Lohia Institute of Medical Sciences Society at Lucknow shall be dissolved and all property movable and immovable and rights, powers and privileges and liabilities and obligations of the Society shall stand transferred to and vested in the Institute;

(b) all references in any statutory instrument to the Society shall be construed as reference to the Institute;

(c) any deed or other document, whether made or executed before or after the commencement of this Act which contains any bequest, gift or trust in favour of the Society, shall be construed as the bequest, gift or trust to the Institute;

(d) Every person duly employed before the commencement of this Act and working as such just before the commencement of this Act in the Society shall become an employee of the Institute by the same tenure and upon the same conditions of service.

(a) to create a centre of excellence for providing medical care, educational and research facilities of high order in the field of medical sciences and specialities and super specialities and such others, as may emerge in future, including continuing medical education on the pattern of All India Institute of Medical Sciences, New Delhi;

(b) to provide for multi purpose speciality and super speciality hospitals and trauma centres by upgrading the existing institutions, and to establish them as a centre of excellence and to provide treatment for patients therein;

(c) to develop excellence in teaching and training at undergraduate, postgraduate, doctoral and postdoctoral medical education and research in super-specialities so as to set a high standard of medical education;

(d) to develop training centres and facilities for paramedical human resource;

(e) to establish specialised and individual departments to deal with emerging medical, surgical and allied specialities and sub-specialities.

(a) to institute teaching and training in undergraduate, postgraduate and super-speciality branches of medicine and allied sciences and to make provisions for research and for the advancement and dissemination of knowledge in such branches;

(b) to institute and award degrees, diplomas, certificates and other academic distinctions;

(c) to admit students to the various courses of study and to conduct examinations or tests and lay down conditions in respect thereof;

(d) to hold examinations for and to grant and confer degrees, diplomas and others academic distinctions to and on persons who-

(i) have pursued a course of study, or

(ii) have carried on research in the Institute.

(e) to confer honorary degrees or other academic distinctions;

(f) to institute and award scholarships, fellowships (including travelling fellowship) studentships, stipends, medals and prizes in accordance with the regulations;

(g) to establish, maintain and administer centres of teaching and research, hospitals, rural and urban centres, laboratories, libraries or other things to carry out the objects of the Institute;

(h) to fix and collect fees and other charges;

(i) to create teaching, administrative, ministerial, technical and other necessary posts as required and make appointment thereto;

(j) to undertake publication of works of merit and research;

(k) to provide for management and treatment of the patients in its hospitals and centres;

(l) to function as a secondary and tertiary hospital;

(m) to deal with property belonging to, or vested in the Institute in any manner which is considered necessary for promoting its objects;

(n) to co-operate or collaborate with other institutions in conduct of patient care, higher education and research in medical and paramedical field;

(o) to do any other act or thing, as may be necessary in order to further the objects of the Institute:

(i) will not transfer any immovable property of the Institute by way of mortgage, sale, exchange, gift or otherwise except with the previous sanction of the State Government;

(ii) will not create any post in the Institute except with the prior approval of the State Government or except in accordance with any general or special order of the State Government.

Chapter III

Officers of the Institute

(a) The Visitor;

(b) The President of the Institute;

(c) The Vice-President of the Institute;

(d) The Director;

(e) The Dean of the Institute;

(f) The Finance Officer;

(g) Such other officers as may be declared by the regulations.

(a) to ensure that the administration of the affairs of the Institute are being conducted in accordance with the provisions of this Act and the regulations and to take such steps, as he deems fit;

(b) to call for such information or records relating to the administration of the affairs of the Institute;

(c) to include in the agenda at any time before or during a meeting, fresh items of business or items supplementary to those included in the agenda for consideration;

(d) to exercise such other powers and perform such other functions, as may be prescribed.

(a) President of the Institute;

(b) Vice-President of the Institute;

(c) the Director General Medical Education and Training; and

(d) two experts in medical field, not below the rank of a head of medical institution or medical University to be nominated by the Visitor.

(b) The Director shall hold office for a term of five years from the date he/she enters upon his/her office or till he/she attains the age of sixty five years whichever is earlier.

(c) The Director may be appointed for second term or until he/she attains the age of sixty five years, whichever is earlier:

(a) Where the vacancy in the office of the Director occurs and it cannot be conveniently and expeditiously filled in accordance with the provisions of sub-sections (1) to (5).

(b) Any other emergency.

(a) shall exercise general supervision and control over the affairs of the Institute;

(b) shall ensure implementation of the decisions of the authorities of the Institute;

(c) shall be responsible for imparting of instructions and maintenance of discipline in the Institute;

(d) may engage with the approval of the Board any person for a period not exceeding one year for such purpose as may be necessary in the interest of the Institute.

(a) to ensure that no expenditure is incurred by the Institute which has not been authorised in the budget;

(b) to disallow any proposed expenditure which may contravene the provisions of this Act or regulations;

(c) to ensure that no financial irregularity is committed and to take steps to set right any irregularity pointed out during audit or appeared otherwise;

(d) to ensure that the property and investments of the Institute are duly preserved and managed;

(e) to perform such other functions as may be prescribed.

Chapter IV

Authorities of the Institute

(a) Board of Governors;

(b) Academic Council;

(c) Finance Committee;

(d) Ethics Committee;

(e) Admissions Committee;

(f) Examinations Committee;

(g) Selection Committee;

(h) such other authorities as may be declared by regulations to be the authorities of the Institute.

(a) shall take steps for the implementation of the decisions of the Institute on matters of policy relating to the administration of the affairs and working of the Institute;

(b) shall institute courses of study at the Institute and take decisions on the advice of the Academic Council on all academic matters including matters relating to the examinations conducted by the institute;

(c) shall hold and control the property and funds of the Institute;

(d) may acquire any movable or immovable property on behalf of the Institute;

(e) shall administer any fund placed at the disposal of the Institute for specific purposes;

(f) may create or abolish posts of teachers and other employees of the Institute;

(g) may manage and regulate the finances, accounts, investments, property, business and all other administrative affairs of the Institute and for that purpose, appoint such agent as it may think fit;

(h) may invest any money belonging to the Institute (including any income from endowed property) in such stocks, funds, shares or securities as it, from time to time, thinks fit;

(i) may enter into, vary, carry out and cancel contracts on behalf of the Institute;

(j) may make other decisions in the interest of the Institute on the matters not inconsistent with the provisions of this Act or the regulations made thereunder.

(a) to prepare and to recommend changes in curricula and syllabi for the courses of study for the various departments;

(b) to make arrangement for the conduct of examinations;

(c) to appoint Advisory Committees or Expert Committees or both for the department to make recommendations on academic matters in connection with the working of the departments and the concerned Head of the Department shall act as the convener of such committee;

(d) to appoint sub-committees from amongst the members of the Academic Council, other teachers of the Institute and experts from outside on such specific matters as may be referred to such sub-committee by the Academic Council;

(e) to consider the recommendations of the advisory Committee, Expert Committee or other sub-committees and take such action as circumstances of each case may require including making of suitable recommendations to the Board;

(f) to make periodical review of the activities of the departments and if necessary, make suitable recommendations to the Board;

(g) to advise on the working of library, laboratories and the hospitals, etc.;

(h) to promote research within the Institute and require reports on such research from the persons engaged thereon;

(i) to advise on general policy to be followed in respect of consultation work to be done by academic staff;

(j) to provide for the inspection of classes, laboratories, library and disciplines therein and submit reports thereof to the Board;

(k) to award stipends, fellowships, scholarships freeships, medals and prizes, etc. according to the conditions attached to the awards.

Chapter V

Staff of Institute

(i) the Director who shall be the Chairperson of the Selection Committee;

(ii) the Director General, Medical Education and Training, Uttar Pradesh;

(iii) the Dean of the Institute;

(iv) three experts to be nominated by the President;

(v) such other persons as may be prescribed.

(b) The Selection Committee for the appointment or promotion to an Assistant Professor and other teachers of the Institute shall consist of,-

(i) the Director who shall be the Chairperson of the Selection Committee;

(ii) the Director General, Medical Education and Training, Uttar Pradesh;

(iii) the Dean of the Institute;

(iv) Head of the Department concerned;

(v) two experts nominated by the President;

(vi) such other persons as may be prescribed.

Chapter VI

Finance and Audit

(a) all moneys provided by the State Government;

(b) all fees and other charges received by the Institute;

(c) all moneys received by the Institute in any other manner or from any other source.

Chapter VII

Regulations

(a) the convening and holding of meetings, other than the first meeting, of the Institute, the conduct of the business at such meetings and the number of members necessary to form a quorum;

(b) any matter in respect of the constitution of the Board or any Committee or other body to be constituted under this Act;

(c) the powers and functions to be exercised and discharged by the President and the Vice-President, other officers of the Institute;

(d) the allowance, if any, to be paid to the Chairperson and the member of the Board and of any Committee or other bodies constituted under this Act;

(e) the procedure to be followed by the Board or other authorities or other bodies constituted under this Act in the conduct of their business, exercise of their powers and discharge of their functions;

(f) the tenure of office, salaries and allowances and other conditions of service of the officers, teachers and employees of me Institute;

(g) the powers and duties of the Director and other officers and employees of the Institute;

(h) the management of the properties of the Institute;

(i) the degrees, diplomas and other academic distinctions and titles which may be granted by the Institute;

(j) the creation of the posts of teachers, officers and employees of the Institute, and the appointment of persons to such posts including the minimum qualifications requisite thereto;

(k) the fees and other charges which may be demanded and received by the Institute;

(l) the manner in which, and the conditions subject to which, provident funds and other retirement benefits may be constituted for the employees of the Institute; any other matter for which provisions may be made under this Act or by regulations.

Chapter VIII

Miscellaneous