The All India Institute of Medical Science Act, 1956
[Act No. 25 of 1956]
[2nd June, 1956.]
| Contents |
| Title |
The All India Institute of Medical Science Act, 1956 |
| Sections |
Particulars |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| 3. |
Establishment and incorporation of the Institute |
| 4. |
Composition of the Institute |
| 5. |
Declaration of Institutes as 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 Institute |
| 22. |
Acts and proceedings not to be invalidated by vacancies, etc |
| 23. |
Recognition of Medical, dental and nursing qualifications granted by the Institute |
| 24. |
Grant of medical, dental or nursing degrees, diplomas, etc., by the Institute |
| 25. |
Control by Central Government |
| 26. |
Disputes between the Institute and the Central Government |
| 27. |
Returns and information |
| 27A. |
Incorporation of Institute registered as society under the Societies Registration Act, 1860 |
| 27B. |
Effect of incorporation of Institutes |
| 27C. |
Provisions of this Act to apply to societies incorporated into All-India Institutes of Medical Science under section 27A |
| 27D. |
Power to make transitory provisions for Institutes (other than existing Institute) |
| 28. |
Power to make rules |
| 29. |
Power to make regulations |
