(1) This Act may be called Sri Venkateswara Institute of Medical Science University Act, 1995.

(2) It shall be deemed to have come into force on the 8th September, 1994.

Definition in this Act, unless the context otherwise requires,

(a) Chairman means Chairman referred to in section 8;

(b) Director means the Director appointed under section 17

(c) Fund means the fund referred to in section 26,

(d) Governing Council means Governing Council Constituted under section 9;

(e) Government means the State Government of Andhra Pradesh;

(f) Institute means Sri Venkateswara Institute of Medical Sciences, Tirupathi established under section 3;

(g) member means a member of Sri Venkateswara Institute of Medical Sciences;

(h) notification means a notification published in the Andhra Pradesh Gazette;

(i) prescribed means prescribed by rules made by the Government under this Act;

(j) regulation means a regulation made by the Institute under this Act;

(k) toacher includes a Professor, Additional Professor Associate Professor, Assistant Professor Lecturer or any other person appointed under this Act for the conduct of training, research, or imparting medical or paramedical education in the Institute;

(l) University means Sri Venbatoswara Institute of Medical Sciences referred to in section 3.

(1) As soon as may be after the commencement of this Act, the Government may by notification, declare that Sri Venkateswara Institute of Medical Sciences, Tirupathi registered as a society under the Societies Registration Act, 1860 (Central Act 21 of 1860) as University.

(2) The Institute shall function as an University established under a State Act and funded and maintained by the Tirumala Tirupathi Dovasthanams, Tirupatii, as per section 111(4)(ii) of the Andhra Pradesh Charitable and Hindu Religious Institutions, and Endowments Act, 1987, (Act 30 of 1987) read with the Second Scheduled thereof

(3) The Institute shall be a body corporate having perpetual succession and a common seal and shall use and be used by the said corporate name:

(4) In all suits and other legal proceedings by or against the Institute the pleadings shall be signed and verified by the Registrar and all process in such suits and proceedings shall be issued to and on the Registrar.

The objects or the Institute shall be,

(a) to ornate a contra of excellence for providing medical care, educational and research facilities of a high order in the field of medical sciences in the existing super-specialitios and such other super-specialities as may develop in future, including continuing medical education and hospital administration;

(b) to develop patterns of teaching in post-graduate level and in super-specialitios so as to not a high standard of medical education;

(c) to provide for training in paramedical and all fields, particularly in relating to super-specialitios;

(d) to function as a referral hospital;

(e) to provide for post-graduate teaching and conduct of research in the relevant disciplines of modern medicine and other allied sciences, deluding inter-disciplinary fields of Physical and Biological Sciences.

The Institute shall have the following powers and functions, namely:

(a) to conduct experiments in new method of medical education, in order to active at a satisfactory standard of such education;

(b) to prescribe courses and curculla for post-graduate studies;

(c) to give training to teachers for imparting medical education;

(d) to held examination and grant such degrees, diploma or other academic distinctions and titles in post-graduate medical education as may be laid down in the regulations;

(e) to receive grants from the Government and gifts, donations benefactions, bequests and transfer of properties, both movable and immovable from donars, benofactois, testators or transtorors as the case may be;

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

(g) to demand and receive such fees as may be laid down by the regulations;

(h) to co-operate with other Institutions in the conduct of research and higher education in medical fields;

(i) to take decisions on questions of policy relating to the administrations to the administration of the affairs and working of Institute;

(j) to appoint officers, teachers and other employees as are necessary for carrying out the functions of the Institute in accordance with this Act and the rules and regulations made thereunder;

(k) to do such other acts and things as any be necessary to further the objects of the Institute.;

The following shall be the authorities of the Institute;

(a) the Governing Council;

(b) the Executive Board;

(c) the Academic Senate; and

(d) the Finance Committee.

The following shall be the officers of the Institute, namely:

(a) the Chairman;

(b) the first Vice-Chairman (Minister, Health, Medical and Family Welfare);

(c) the second Vice-Chairmen (Chairman, Tirumala Tirupathi Devasthanams);

(d) the Director;

(e) the Dean;

(f) the Registrar; and

(g) such other persons as may he prescribed to be offices of the Institute.

(1) The Chief Minister of Andhra Pradesh shall be the Chairman of the Institute.

(2) The Chairman shall after every throe years, cause to be reviewed the progress of the Institute, in such manner as he thinks fit.

There shall be a Governing Council consisting of the following members, namely:

(1) the Chairman;

(2) First Vice-Chairman who shall be the Minister incharge of Medical, Health and Family Welfare;

(3) the Second Vice-Chairman, who shall be the Chairman of Tinmnla Tirupathi Devasthanams, Tirupathi;

(4) the Director of the Institute;

(5) the Secretary to Government, Health, Medical and family Welfare or an officer not below the rank of Deputy Secretary to Government nominated by the Secretary;

(6) the Secretary to Government, Finance and Planning (Finance Wing) or an officer not below the rank of Deputy Secretary to Government nominated by the Secretary;

(7) the Executive Officer, Tirumala Tirupathi Devasthanams, Tirupathi;

(8) the Director, Nizam's Institute of Medical Science, Hyderabad;

(9) a nominee of the University Grands Commission;

(10) the Director-General of Health Services, Government of India or his nominee;

(11) the President, Medical Council of India or his nominee;

(12) the Vice-Chancellor, University of Health Sciences, Andhra Pradesh;

(13) the Vice-Chancellor, Sri Veakatoswara University, Tirupathi;

(14) the Dean of the Faculty of the Institute;

(15) two members to be nominated by the Tirumala Tirupathi Devasthanams, Tirupathi;

(16) two members of Faculty of the Institute to be nominated by the Chairman;

(17) four members to be elected by the Academic Senate; and

the Registrar of the University shall act as the Secretary of the Governing Council.

(1) Subject to the provisions of this Act, the Governing Council shall be responsible for the general supervision, direction and control of the affairs of the Institute.

(2) Without prejudice to the generality of the provisions of sub-section (1), the Governing Council shall perform, the following functions, namely:

(a) take stops for achieving the objectives of the Institute;

(b) hold, control and administer the property and funds of the Institute;

(c) acquire or transfer any movable or immovable property on behalf of the Institute;

(d) administer any funds placed at the disposal of the Institute for specific purposes;

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

(f) Invest the money belonging to the Institute (including any income from trust and endowed Property) in such Public Financial Institutions ensuing maximum security for the amounts invested as it may from time to time think fit;

(g) enter into, carry out, vary ind cancel contracts on behalf of the Institute;

(h) regulate and determine at other matters concerning the Institute in accordance with the prostions of this Act, and the rules and regulations made thereunder;

(i) delegate any of its power, to a Committee or the Director or to any officer of the Institute; and

(j) co-operate with other Institutions, Universities and other authorities in such manner and for such purpose as it may determine.

There shall be an Executive Board consisting of the following members of the Governing Council, namely:

(1) Chairman;

(2) The first the Chairman (Minister Health, Medicals Family Welfare);

(3) The second Vice-Chairman (Chairman, Tirumala Tirupati Devasthanams);

(4) Director;

(5) The Secretary ts the Government, Health Medical, and Family Welfare or an officer not below the rank of Deputy Secretary nominated by the Secretary;

(6) The Secretary to Government, Finance and Planning (Finance Wing) Department or an officer not below the rank of Deputy Secretary non mated by the Secretary;

(7) The Dean of the Faculty of the Institute;

(8) A member of the Tirumala Tinipati Devasthanams Trust Board to be nominated by the Chairman; and

(9) A member to be nominated by the Chairman from amongst the Governing Council.

(1) The Executive Board shall have the following powers, namely:

(a) to constitute committees specific or general purposes;

(b) to appoint from time to time such number of officers and other employees and on such terms and conditions as it may deem fit for carrying out the management and affairs of the Institute;

(c) to appoint such number of persons and on such terms and conditions as it may deem fit as for the conduct of the studies. Investigations, research, teaching or other work undertaken by the Institute;

(d) to exercise control and discipline over the employees of the Institute;

(e) to accept on behalf of the Institute endowments, bequests, donations, grants and transfer of any immovable property made to it;

(f) to receive money, securities, instruments or any other movable property for and on behalf of the Institute;

(g) to grant receipts, sign and execute instruments and endorse or discount cheques or other negotiable instruments, through its accredited agents;

(h) to make, sign and execute all such documents and instruments, as may be necessary or proper for carrying on the management of the property or affairs of the Institute;

(i) to invest moneys and funds of the Institute and vary the investments as and when it may be necessary or proper;

(j) to introduce courses of study at the Institute and take decisions on the recommendations of the Academic Senate;

(k) to co-operate and co-ordinate with other educational and medical institutions and authorities in India and abroad;

(l) to grant fellowships and scholarship or other monetary assistance on such terms and conditions as it may prescribed such persons as it may select to carry on any research, investigation or study;

(m) to propose regulations for consideration and adoption by the Governing Council;

(n) to publish or finance the publication of studies, treatises, books, periodicals, reports and other literature and sell or arrange for the sale of them, as it may deem fit, from time to time;

(o) to cause to maintain proper books of accounts supported by necessary vouchers;

(p) to arrange for the audit of the accounts of the Institute annually;

(q) to create or abolish post of teachers of the Institute;

(r) to delegate any of its powers to a committee or the Director or to any officer of the Institute; and

(s) to exercise all the powers of the Institute not otherwise provided for and all the powers requisite to give effect to the provisions of this Act or the rules made thereunder.

(1) The Governing Council shall meet atleast twice in a calendar year.

(2) The Chairman may convene meetings of the Governing Council as and when necessary.

(3) An emergency meeting of the Governing Council may be convened by the Chairman on the request of the Director on a requisition signed by not less than eight members of the Governing Council and in such manner as may be prescribed by the Regulations.

The Executive Board shall meet atleast once in three months; an emergency meeting of the Executive Board may be convened by one of the two Vice-Chairman in such manner as may be prescribed by the Regulation.

The Chairman shall have the power to invite any person not being a member of the Governing in Council or the Executive Board to attend meeting of the Governing Council for the Executive Board but such invitees shall not be entitled to vote at such meeting.

(1) Save as otherwise provided in this section the terra of nominated members of the Governing Council or the Executive Board shall be three years from the date of nomination.

(2) An ex-officio member shall continue so as long as he holds the office by virtue of which he is such member.

(3) Any vacancy in the membership occuring before the next reconstitution or before the expiry of the prescribed period shall be filled by nomination of another person by the Chairman.

(4) A member nominated under sub-section (3) shall continue for the remainder of the term of the member in whose place he is nominated.

(5) An outgoing member shall be eligible for re-nomination.

(6) A member may resign his office by writing under his hand addressed to the Chairman, but he shall continue in office until his resignation is accepted by the Chairman.

(17) Method of appointment of Director. (1) There shall be a Director of the University who shall be appointed by the Chairman for a term of three years and who shall be eligible for re-appointment for two more terms from out of the panel of names recommended by a Committee consisting of.

(a) the Vice-Chairman of the Institute;

Provided that the First Vice-Chairman shall in consultation with the Second Vice-Chairman recommend a name;

(b) a nominee of the Governing Council of the Institute;

(c) a nominee of the Academic Senate of the Institute;

(2) The Committee shall forward to the Chairman the panel of names together with a concise statement showing the academic qualifications and other distinctions of each of the persons included in such panel but shall not indicate any order of preference.

(3) Whenever a vacancy occurs or is likely to occur in the office of the Director, the Committee constituted in accordance with the provisions of sub-section (1) shall prepare a panel of names of three persons who in its opinion are suitable to hold the Office.

(4) Notwithstanding anything in sub-sections (1), (2) and (3), the Director of the Institute holding office at the commencement of this Act shall he deemed to have been appointed as the first Director foe a period of three years, commencing from the date of original appointment.

(5) Where a vacancy in the office of the Director occurs and it cannot be convenient and expeditiously tilled in accordance with the provisions of sub-sections (1), (2) and (3) or if there is any emergency, the Chairman may appoint any suitable person to be the Director and may, from time to time, extend the term of such appointment under this sub-section, so, however, that the total term of such appointment, including the term fixed in the original order, shall not exceed one year.

(6) The conditions of service of the Director, including salary, allowances, leave, pension and provident fund, admissible to him, shall be such as may be prescribed by the Executive Board and until so prescribed shall be determined by the Chairman

18. Powers and duties of the Directer. (1) The Director shall be the Chief Executive and Academic Officer of the Institute. He shall preside over the meetings of the Academic Senate and Finance Committee.

(2) Without prejudice to the generialy of the provisions contained in sub-section (1) the Director, shall;

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

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

(c) be responsible for imputing of instructions and maintenance of discipline in the Institute.

(3) Where any matter is of nature requiring immediate action and the same could not be immediately dealt with by any officer or authority or other body of the Institute, empowered by or under this Act to deal with it the Director may take such action as he may deem fit and snail forth with report the action taken by him to the Chair, man and also the Officer authority or other body who or which in the ordinary course, would have dealt with the matter.

(4) Where the exercise of the power by the Director under sub-section (3) involves the appointment of any person such appointment shall terminate on the appointment being made in accordance with the provisions of this Act or on the expiration of period of six months from the date order of the Director, whichever is earlier.

(5) The Director shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act or as may be delegated to him by the Governing Council of the Chairman as the case may be.

19. Registrar. (1) The Registrar shall be appointed by the Institute, in such manner and on such terms and conditions as may be prescribed.

(2) The Registrar shall have the following powers and duties namely:

(a) he shall be responsible for the custody of the records and the common seal of the Institute;

(b) he shall be bound to place before the Governing Council and the Executive Board and authorities of the Institute all such information as may be necessary for the transaction of their business;

(c) he shall, subject to the control of the Director, conduct the examinations and make all other arrangements necessary therefor and be responsible for the due execution of all processes connected therewith;

(d) he shall excrete such other powers and perform such other dunes as may be assigned to him by or under this Act or as may be delegated to him by the Governing Council, the First Vice-Chairman the Second Vice-Chairman or the Director;

(e) he shall be responsible to the Director for the proper discharge of his functions; and

(f) he shall attest and execute the documents on behalf of the Institute.

20. Appointment of Dean. (1) There shall be a Dean of the Institute who shall be appointed by the Chairman from amongst the faculty of the Institute.

(2) The Dean shall assist the Director in academic affairs of the Institute and shall exercise such powers and perform such functions as may be laid down in the Regulations or entrusted by the Director.

21. Academic Senate. There shall he an Academic Senate which shall consist of the following members, namely:

(a) the Director who shall be the Chairman of the Senate.

(b) the Dean of the Facility of the Institute who shall be Member-Secretary of the Senate;

(c) the Director of Medical Education, Andhra Pradesh,

(d) all Heads of Departments of the Institute;

(e) two Assistant Professors of the Institute to be nominated by the Director;

(f) two Honorary Consultants to be nominated by the Director.

22. Selection Committee. The Selection Committee for the appointment or promotion of a Professor. Associate Professor and Assistant Professor, shall consist of:

(a) the Director;

(b) the Secretary to Government, Health, Medical and Family Welfare Department;

(c) one external expert in the concerned specialty nominated by the Director;

(d) Dean of the Faculty;

(e) One Honorary Medical Consultant to the Institute to be nominated by the Director;

Provided that no person shall participate in the meeting of the Selection Committee for any appointment, if he or his near relative is a candidate for that appointment.

23. Finance Committee. There shall be constituted a Finance Committee which shall consist of the following, namely:

(a) the Director who shall be the Chairman of the Committee;

(b) the Registrar who shall be the Secretary of the Committee;

(c) the Secretary to Government, Health, Medical and Family Weltare Department or his nominee;

(d) the Secretary to Government, Finance and Planning (Finance Wing) Department or his nominee; and

(e) an officer of the Tirumala Tirupathi Devasthanams not below the rank of Joint Executive Officer nominated by the Executive Officer, Tirumala Tirupathi Devasthimams.

24. Powell of the Finance Committee. The Finance Committee shall have the following powers namely:

(i) to examine the annual accounts of the Institute and advise Executive Board thereon;

(ii) to examine the annual budget ??? and advise the Executive Board thereon;

(iii) to review the financial position of the Institute from time to time;

(iv) to make recommendations to the Executive Board on all financial matters relating to the Institute;

(v) to male recommendations to the Executive Board on all proposals involving raising of funds, receipts and expenditure; and

(vi) to make recommendations on all proposals involving expenditure for which no provision has been made in the budget or which involve expenditure in excess of the amount provided in the budget.

25. Payment to the Institute. The Government may pay to the Institute in each financial year such suras of money as they may deem fit.

26. Funds of the Institute. (1) The Institute shall have its own fund consisting of,

(a) funds provided by the Tirumala Tirupathi Devasthanams, Tirupathi;

(b) all moneys provided by the Government under section 25;

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

(d) all moneys received by the Institute by Tray of grants, loans, gifts, donations, benefactions, bequests or transfers;

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

(2) All moneys credited to the Fund shall be deposited in such banks or invested in such manner as the Governing Council may decide,

(3) The Fund shall be applied towards the expenses of the Institute including expenses incurred in the exercise of its powers and discharge of its functions.

27. Annul financial Statement. (1) The hist Utile shall prepare an Annual Financial Statement on or before such date as may be prescribed by the regulations of the estimated capital and revenue receipts and expenditure for the ensuing year and submit the same to the Government.

(2) The said Statement shall include a Statement of salaries and allowances of members, officers and servants of the Institute and of such other particulars as may be prescribed by the regulations,

(3) The Institute may at any time during the year in respect of which a statement under sub-section (1) has been submitted submit to the Government supplementary statement, and all provisions of this section shall apply to such statements as they apply to the statement under the said sub-section.

28. Accounts and audit. (1) The Institute shall cause to be kept proper accounts and other records in relation thereto, including a proper system of internal stock and prepare an annual statement of accounts including the income and expenditure account and the balance sheet in such manner as may be prescribed by regulations.

(2) The Accounts of the Institute shall be audited by such persons as may be appointed by the Government and any expenditure incurred in connection with such audit shall be payable by the Institute to the Government.

(3) The person so appointed and any other person so authorised by him in connection with such audit of accounts of the Institute shall have the same rights and privileges and authority in connection with such audit as the Comptroller and Auditor Genera of India has in connection with the audit of Government accounts and in particular shall have the right to demand the production of backs, accounts connected vouchers and other documents and papers and to inspect any of the offices of the Institute.

(4) The accounts of Institute certified by the person so appointed or any other person so authorised in this behalf whether with the audit report thereon shall be forwarded annually to the Government and he Government may issue such instructions to the Institute in respect thereof as they deem fit and the Institute shall comply with such instructions.

29. Annual, report. The Institute shall prepare for every year a report of its nativities during the previous year and submit the report to the Governing Council on or before such date as may be prescribed and copies of the report shall be submitted to the Chairman and the Government.

30. Pension and Provident Fund. (1) The Institute shall constitute for the benefit of its officers, teachers and oilier employees in such manner and subject to such conditions, as may be prescribed by the regulations, such schemes of pension, provident funds and insurance as it may deem fit with the prior approval of the Government.

(2) Where any such pension or provident, fund has been constituted, the Government may declare that the provisions of the Provident Fund Act, 1925, (Center Act 9 of 1925) shall apply to such fund as if it were a Government Provident Fund.

31. Authentication of orders and instruments of the Institute. All order and decision of the Institute shall be a authenticated by the signature of the Registrar or any other member or officer authorised by the Director in this behalf and all other instruments issued by the Institute shall be authenticated by the signature of such officer of the Institute as may be authorised by the Director in this behalf.

32. Acts and proceedings not to be in validated by vacancies etc.. No Act or proceeding of the Governing Council, Executive Board or any authority of the Institute or any Committee constituted under this Act, shall be questioned on the ground merely of the existence of any vacancy in or defect in the constitution of the Governing Council, Executive Board, authority or such Committee.

33. Grant of medical degree, diplomas etc. by the Institute. Notwithstanding anything contained in any other law for the time being in force, the Institute shall have power to grant medical degrees, diplomas and other academic distinctions and titles under this Act.

34. Recognition of medical qualifications granted by the University. Subject to the provisions of the Indian Medical Council Act, 1956, the Medical degrees and diplomas granted by the institute under this Act shall be recognised medical qualifications for the purposes of that Act.

35. Directions by the Government. (1) In the discharge of its functions under this Act, the Institute shall be guided by such directions on question of policy relating to State purposes or in case of any emergency as may be given to it by the Government.

(2) If any dispute arises between the Government and the Institute as to whether the question is or is not a question of policy relating to the State purposes or whether an emergency has arisen, the decision of the Government thereon shall be final.

36. Reference to the Chairman. If any question arises whether any person has been duly appointed as, or is entitled to be, a member of the Governing Council, Executive Board or any authority or other body of the Institute or whether any decision of the Governing Council, Executive Board or any authority or other body of the Institute is in conformity with this Act or the rules or regulations made thereunder, the matter shall be referred to the Chairman and the decision of the Chairman thereon shall be final:

Provided that no reference made under this section shall be made more than three months after the date when the question could have been raised for the first time:

Provided further that the Chairman may in exceptional circumstances act suo-motu to entertain reference after the expiry of the period mentioned in the preceding proviso.

37. Returns and information. The Institute shall furnish to the Government such reports, returns, statements and other information as it may require from time to time.

38. Power to remover difficulties. If any difficulty arises in giving effect to the provisions of this Act, the Government may, within a period of two years from the commencement of this Act, by order publish in the Gazette, make such provisions including adaptation or modification if any of the provisions of this Act not effecting the substance thereof as appears to it to be necessary of expedient for removing the difficulty.

39. Power to make rules. (1). The Government may, by notification make rules to carry out the purposes of this Act.

(2) Every rule made under this Act shall immediately after is made, be laid before the Legislative Assembly of the State if is in session and if it is not in the session, in the session, immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiration of the session in which it is so laid or the session immediately following, the Legislative Assembly agrees in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified have effect only in such modified form or shall stand annulled as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of any thing previously done under that rule.

40. Power to make regulation. (1). Subject to the provisions of this Act and the rules made thereunder, the Governing Council may, with the previous approval of the Government, make regulations to provide for any matter which is to be or may be provided for, by regulation and without prejudice to the generality of this power, such regulations may provide for,

(a) the summoning and holding of meetings, other than first meeting of the Governing Council and the quorum and conduct of business at such meetings;

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

(c) the powers and functions to be exercised and discharged by the Chairman of the institute;

(d) the procedure to be followed by tin Governing Council and any committee or other body constituted under this Act in the conduct of their business, exercise of their powers and discharge of their functions;

(e) the tennure of office salaries and allowances and other conditions of service of the offices, teachers and employees of the Institute;

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

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

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

(i) the creation of posts of Professors, Heads of Departments Associate Processors. Assistant Professors, Class-I Officers, Class-II Offices and post of other teachers, officers and employees of the Institute, and appointment of persons to such posts including the qualifications requisite thereof;

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

(k) the manner in which and the conditions subject to which pension and provident funds may be constituted for the benefit of officers, teachers and other employees of the Institute;

(l) any other matter for which provisions may be made under this Act by regulations.

(2) Notwithstanding anything contained in sub-section (1) the first reflations under this Act shall be made by the Government and any regulations so made may be alretored or rescinded by the Governing Council in exercise of its powers under sub-section (1) will the approval of the Government.

41. Repeal of Ordinate 17 of 1994. Sri Venkateshwara Institute of Medical Sciences (Deemed University) Ordinance, 1994 is hereby repealed.

1. Received the assent of Governor on the 10th Feb. 95, for Statement of Objets & Reason please see the Andhra Pradesh Gazette Part IV-A, Extraordinary, dt. 23-1-95, at pages 29 & 30.