All-India Institute of Medical Science Act, 1956

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Establishment and incorporation of the Institute
4	Composition of the Institute
5	Declaration of the Institute as an institution of national importance
6	Term of office of, and vacancies among members
7	President of the Institute
8	Allowances of President and members
9	Meetings of the Institute
10	Governing Body and other Committees of the Institute
11	Staff of the Institute
12	Location of the Institute
13	Objects of the Institute
14	Functions of the Institute
15	Payment to the Institute
16	Fund of the Institute
17	Budget of the Institute
18	Accounts and audit
19	Annual report
20	Pension and Provident Funds
21	Authentication of the orders and instruments of the Institutes
22	Acts and proceedings not to be invalidated by vacancies etc
23	Recognition of medical qualifications granted by the Institute
24	Grant of medical degrees diplomas by the Institute etc.
25	Control by Central Government
26	Disputes between the Institute and the Central Government
27	Returns and information
28	Power to make rules
29	Power to make regulations

Act No.25 OF 1956

An Act to provide for the establishment of an All-India Institute of Medical Sciences.

[2nd June, 1956]

 BE it enacted by Parliament in the Seventh Year of the Republic of India, as follows:—

Comment: The Act seeks to provide for measures that would help in improving professional competence amongst medical practitioners by addressing the issue of medical education