Uttar Pradesh act 030 of 1983 : The Sanjay Gandhi Postgradute Institute of Medical Sciences Act 1983

Section 1.Short title, extent and commencement

(1) This Act may be called the Sanjay Gandhi Post-Graduate Institute of Medical Sciences Act, 1983.

(2) It shall extend to the whole of Uttar Pradesh.

(3) Sections 4 and 18 shall come into force at once and the remaining provisions of the Act shall be deemed to have come into force on October 18, 1982.

Section 2.Definitions

In this Act, unless the context otherwise requires,-

(a) "Director" means the Director of the Institute appointed under section 12;

(b) "Fund" means the Fund of the Institute referred to in section 24;

¹[ (c-1) "Head of the Department" means the administrative Head of a Department who shall be the senior most Professor of that Department:

Provided that if there is no Professor in a Department then the senior most faculty member not below the rank of Associate Professor shall be the Head of the Department in that Department:

Provided further that where in a Department the senior most person voluntarily withdraws and there is no Associate Professor or any person above the rank thereof a faculty member designated by the Governing Body shall be the Head of the Department in that Department.]

[Provided also that any Professor, Associate Professor or any faculty member working in the department and designated by the Governing Body as Head of the Department, shall possess academic qualifications prescribed by the Medical Council of India in respect of a Professor, Associate Professor or any faculty member. A Professor, Associate Professor or any faculty member, who does not possess qualifications prescribed by the Medical Council of India, shall not be eligible to hold the post of a Head of the Department.]

(d) "Institute" means the Sanjay Gandhi Post-Graduate Institute of Medical Sciences established under section 3;

(e) "Member" means a member of the Institute;

(f) "President" means the President of the Institute referred to in section 11;

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

(h) "rule" means a rule made by the State Government under this Act;

[(i) "Teacher" includes a Professor, Additional Professor, Associate Professor, Assistant Professor or any person appointed under this Act for the conduct of teaching or research work or imparting medical education in the institute.]

1. Ins. by sec. 2 (a) of U. P. Act No. 01 of 2007.
2. Ins. by sec. 2 of U. P. Act No. 02 of 2010.
3. Subs. by sec. 2 (b) of U. P. Act No. 01 of 2007.

Section 3.Establishment of the Institute

(1) With effect from such date, as the State Government may notify in this behalf, there shall be established at Lucknow an Institute of Medical Sciences, to be known as the Sanjay Gandhi Post-Graduate Institute of Medical Sciences, Lucknow.

(2) The Institute shall be a body corporate and shall function as a University established under a State Act.

¹[ (3) the institute may, if it considers expedient, develop satellite Institutes at other places in addition to the Institute established at Lucknow and may take such action as it may consider necessary for the conduct of business of such satellite Institute in furtherance of the objects of the Institute.]

1. Ins. by sec. 2 of U. P. Act No. 31 of 2004.

Section 4.Composition of the Institute

(1) The Institute shall consist of the following members, namely-

(a) the Chief Secretary to the Government of Uttar Pradesh, --- ex-officio;

(b) the Secretary to the Government of Uttar Pradesh in the Department of Medical, Health and Family Welfare --- ex-officio;

(d) the Director of the Institute, ---ex-officio;

(e) the Secretary to the Government of Uttar Pradesh in the Finance Department,---ex-officio;

(f) seven persons having special knowledge or practical experience in or engaged in the pursuit of social science, scientific or technical education or research, to be nominated by the State Government;

(g) three representatives of the medical faculties of State Universities to be nominated by the State Government in the manner prescribed;

(h) three members of the State Legislature, of whom two shall be elected from amongst themselves by the members of the Legislative Assembly and one shall be elected from amongst themselves by the members of the Legislative Council;

(i) one member of Parliament from amongst those elected to the Council of States or the House of the People from Uttar Pradesh to be nominated by the State Government;

(j) one representative of the Ministry of Health of Government of India to be nominated by that Government;

(k) one representative of the University Grants Commission to be nominated by the Government of India;

(l) two educationists of eminence to be nominated by the State Government;

(m) four persons from amongst the teachers of the Institute to be nominated by the State Government to represent the faculties of the Institute.

¹[ (2) Out of seven persons to be nominated under clause (f) of sub-section (1) five persons including four medical experts shall be nominated by the State Government out of a panel to be prepared by a Committee consisting of the following persons :---

(i) the Director, Central Drugs Research Institute, Lucknow;

(ii) the Vice Chancellor, Chhatrapati Sahuji Maharaj Medical University, Lucknow;

(iii) the Vice Chancellor, Lucknow University;

(iv) the Director, Institute of Medical Sciences, Banaras Hindu University, Varanasi;

(v) the Director, Post Graduate Institute of Medical Education and Research, Chandigarh;

(vi) the Director, All India Institute of Medical Sciences, New Delhi;

(vii) two eminent medical experts to be nominated by the President of the Institute;

(viii) the Secretary/Principal Secretary, Medical Education Department, Government of Uttar Pradesh;

(ix) the Director, Sanjay Gandhi Post Graduate Institute of Medical Sciences, Lucknow (Convenor).]

(3) The panel prepared by the Committee under sub-section (2) shall consist of not less than fifteen persons of whom at least eight persons shall be medical experts and it shall be revised every two years.

1. Subs. by sec. 2 of U. P. Act No. 22 of 2011.

Section 5.Terms of office and vacancies among members

(1) Save as otherwise provided in this section, the term of a member, other than an ex-officio member shall be five years from the date of nomination or election, as the case may be.

(2) The term of office of a member elected under clause (h) or nominated under clause (i) of section 4 shall come to an end as soon as he ceases to be a member of the House of the State Legislature from which he was elected or a member of Parliament, as the case may be.

(3) The term of office of an ex-officio member shall continue so long as he holds office by virtue of which he is such a member.

(4) The term of office of a member nominated or elected to fill a casual vacancy shall continue for the remainder of the term of a member in whose place he is nominated or elected.

(5) An outgoing member other than a member elected under clause (h) or nominated under clause (i) of section 4 shall, unless the State Government directs, otherwise continue in office, until another person is nominated as a member in his place.

(6) An outgoing member shall be eligible for re-nomination or re-election.

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

(8) The manner of filling vacancies among members shall be such as may be prescribed.

Section 6.Meeting of the Institute

The Institute shall meet at such time and place, as the President may from time to time determine, and observe such procedure in regard to the transaction of business at such meetings as may be laid down in the regulations ;

Provided that the Institute shall meet at least once in every year;

Provided further that the Institute shall observe at its first meeting such procedure in regard to the transaction of business as the State Government may, by order, specify.

Section 7.Objects of the Institute

The objects of the Institute shall be-

(a) to create a centre of excellence for providing medical care, educational and research facilities of high order in the field of medical sciences in the existing super-specialties and such others, as may emerge in future, including continuing medical education;

(b) to develop patterns of teaching in post-graduate medical education in super-specialities so as to set a high standard of medical education;

Section 8.Functions of the Institute

With a view to promoting the objects specified in section 7, the Institute may, subject to the provisions of this Act,---

(a) function as a referral hospital,

(b) provide for post-graduate teaching and conduct of research in the relevant disciplines of modern medicine and other allied sciences, including inter-disciplinary fields of physical and biological sciences;

(c) conduct experiments in new methods of medical education, in order to arrive at satisfactory standards of such education;

(d) prescribe courses and curricula for post-graduate studies;

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

(f) hold examinations and grant such degrees, diplomas or other academic distinctions and titles in post-graduate medical education as may be laid down in the regulations;

(g) receive grants from the Government and gifts, donations, benefactions, bequests and transfers of properties, both movable and immovable, from donors, benefactors, testators or transferors, as the case may be;

(h) deal with property belonging to, or vested in, the Institute in any manner which is considered necessary for promoting the objects specified in section 7;

(i) demand and receive such fees as may be laid down in the regulations;

(j) co-operate with other Institutions in conduct of research and higher education in medical field;

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

(l) may cause to be employed in accordance with this Act such officers, teachers and other employees as are necessary for carrying out the functions of the Institute;

(m) do all such other acts and things as may be necessary to further the objects of the Institute.

Section 9.Officers of the Institute

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

(a) the Visitor,

(b) the President,

(d) the Dean,

(e) the Finance Officer,

(f) the Executive Registrar,

(g) such other persons as may be specified in the rules to be officers of the Institute.

Section 10.Visitor

(1) The Governor of Uttar Pradesh shall be the Visitor of the Institute.

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

(3) Upon reviewing progress of the Institute, the Visitor may make a reference to the State Government for taking action under section 34 or may, subject to the provisions of this Act, issue such directions, as he considers necessary, and the Institute shall be bound to comply with such directions.

(4) Without prejudice to the foregoing provisions of this section but subject to the provisions of section 36, the Visitor, may, by order in writing, annul any proceedings of the Institute which is not in conformity with this Act or the rules or regulations made thereunder ;

Provided that before making any such order, he shall call upon the Institute to show cause why such an order should not be made and if any cause is shown within such reasonable time, as may be allowed therefor, shall consider the same.

Section 11.President

(1) The Chief Secretary to the Government of Uttar Pradesh shall be President of the Institute and shall also be Chairman of the Governing Body.

(2) The President shall, when present, preside at the meetings of the Institute and shall have the following powers and duties, namely-

(a) to ensure that the administration of the affairs of the Institute are conducted in accordance with this Act and the rules and regulations made thereunder and to take such steps, as he deems fit, for the achievement of this object;

(b) to call for such information or records relating to the administration of the affairs of the Institute, as he thinks fit;

(c) to exercise such other powers and perform such other duties as are assigned to him by this Act or as may be prescribed by rules or laid down in the regulations.

Section 12.Director

(1) There shall be a Director of the Institute who shall be appointed by the Visitor on the recommendation of a committee consisting of the following members, namely :--

(a) the President of the Institute;

(b) one person who is a Judge of the High Court at Allahabad to be nominated by the Chief Justice thereof;

(2) The committee constituted under sub-section (1) shall have as Advisor two medical experts to be nominated by the Visitor.

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

(4) The committee shall forward to the Visitor, the panel of names prepared by it, 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.

(5) The Visitor shall appoint the Director out of the panel of names submitted to him under sub-section (4).

(6) Notwithstanding anything in sub-sections (1) to (5), the first Director of the Institute shall be appointed by the State Government and he shall hold office until a Director is appointed in accordance with sub-sections (1) to (5).

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

(8) 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, and until so prescribed shall be determined by the State Government.

Section 12-A.Tenure of Service of Director

¹[ 12-A. (1) The Director shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of Sixty-five years, whichever is earlier;

(2) Notwithstanding anything to the contrary in the Act, a Director who has not attained the age of Sixty-five years may be granted an additional tenure not exceeding three years, by the Visitor:

Provided that the Director may by writing under his hand addressed to the Visitor resign from his office, and shall cease to hold his office upon the acceptance by the Visitor of such resignation.]

1. Ins. by sec. 2 of U.P. Act No. 2 of 2025.

Section 13.Powers and duties of the Director

(1) The Director shall be the Vice-Chairman of the Governing Body and shall be the Chief Executive and Academic Officer of the Institute. He shall preside over the meetings of the Governing Body in the absence of the President.

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

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

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

(3) Where any matter is of urgent 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 it and shall forthwith report the action taken by him to the Visitor and also to the officer, authority or other body who or which, in the ordinary course, would have dealt with the matter;

Provided that if such officer, authority or other body is of opinion that such action ought not to have been taken by the Director, it may refer the matter to the Visitor who may either confirm the action taken by the Director or annul the same or modify it in such manner, as he thinks fit, and thereupon it shall cease to have effect or, as the case may be, shall take effect in the modified form;

Provided further that such annulment or modification, as is referred to in the last preceding proviso shall be without prejudice to the validity of anything previously done by or under the order of the Director.

(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 a period of two months from the date of the 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 Institute or the President or the Governing Body.

Section 14.Appointment of Dean

(1) There shall be a Dean of the Institute who shall be appointed by the Governing Body from amongst the Professors 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.

Section 15.Finance Officer

(1) There shall be a Finance Officer for the Institute, who shall be appointed by the State Government, and his remuneration and allowances, if any, shall be paid by the Institute.

(2) The Finance Officer shall be responsible for presenting the budget and statement of accounts to the Governing Body.

(3) The Finance Officer shall have the duty

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

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

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

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

(4) The Finance Officer may require the production of such records and documents of the Institute and the furnishing of such information pertaining to its affairs, as in his opinion may be necessary for the discharge of his duties.

(5) All contracts shall be executed and signed by the Finance Officer on behalf of the Institute.

(6) The Finance Officer shall have such other powers and functions as may be prescribed.

(7) The Finance Officer shall be subject to the administrative control of the Director.

Section 16.Executive Registrar

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

(2) The Executive Registrar shall have the following powers and duties, namely-

(a) he shall act as the Secretary of the Institute and the Governing Body;

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

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

(d) 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.

(3) The Executive Registrar 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 Institute, President, Director or Governing Body.

(4) The Executive Registrar shall be responsible to the Director for the proper discharge of his functions.

Section 17.Authorities of the Institute

The following shall be the authorities of the Institute, namely--

(a) Governing Body;

(b) Academic Board;

(d) Selection Committee for appointment of Professors and Heads of Departments of the Institute;

(e) Selection Committee for appointment of teachers other than those specified in clause (d);

(f) such other authorities as may be specified in the rules to be authorities of the Institute.

Section 18.Governing Body

(1) The Governing Body shall consist of the following persons namely:-

(a) the President;

(b) the Director;

¹[ (c) Secretary to the Government of Uttar Pradesh in the Department of Medical Education, ex-officio;]

(d) Secretary to the Government of Uttar Pradesh in the Finance Department, ex-officio;

²[ (e) the Director General, Medical Education, Uttar Pradesh;]

(f) two principals from amongst the Principals of the State Medical Colleges in Uttar Pradesh in rotation to be nominated by the state Government;

(g) two persons being Heads of Departments in the Institute to be nominated in rotation in the prescribed manner;

(h) two persons from amongst the teachers of the Institute to be selected in the prescribed manner;

(i) two persons to be nominated by the visitor.

(2) The term of office of an ex-officio member shall continue so long as he holds the office by virtue of which he is a member.

(3) The term of office of any member nominated under clause (f) or clause (g) or clause (i) of sub-section (1) shall be three years from the date of his nomination.

(4) The term of office of a member under clause (h) of sub-section (1) shall be two years from the first day of January of the year in which he is elected.

(5) The term of office of a member nominated to fill a casual vacancy shall continue for the remainder of the term of the member in whose place he has been nominated.

(6) Notwithstanding anything contained in this Act, a member nominated under this section shall continue in office until another person is nominated as a member in his place.

(7) The Governing Body shall meet at such time and place as Chairman may from time to time determine;

Provided that the Governing Body shall meet at least once in three months.

(8) The procedure to be followed by the Governing Body for the transaction of business in any meeting or otherwise or in the exercise of its power or discharge of its functions shall be such as may be laid down in the regulations.

(9) Subject to such control and restrictions as may be prescribed, the Governing Body may constitute such Committees, as it thinks fit, for exercising any power or discharging any functions under this Act.

1. Subs. by sec. 3(a) of U. P. Act No. 01 of 2007.
2. Subs. by sec. 3(b) of U. P. Act No. 01 of 2007.

Section 19.Functions of the Governing Body

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

(2) Without prejudice to the provisions of sub-section (1), the Governing Body-

(a) shall take steps for the implementation of the decisions of the Institute on questions 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 Board on all academic matters including matters relating to the examinations conducted by the Institute;

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

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

¹[(f) may create or abolish posts of teachers and other employees of the Institute with the prior approval of the State Government;]

(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 trust and endowed property) in such stocks, funds, shares or securities as it shall from time to time think fit;

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

(j) may regulate and determine all other matters concerning the Institute in accordance with this Act, and the rules and regulations made thereunder.

1. Subs. by sec. 3 of U. P. Act No. 02 of 2010.

Section 20.Academic Board

(1) There shall be an Academic Board, which shall be the principal academic body of the Institute.

(2) The Academic Board shall consist of the following members, namely---

(i) the Director, who shall also be the Chairman of the Board;

(ii) Dean of the Institute who shall be Member/Secretary of the Board;

¹[ (iii) the Director General, Medical Education, Uttar Pradesh, ex-officio;]

(iv) one person, being a Director of a Post-Graduate Medical Institute in India, to be nominated by the State Government;

(v) Heads of Departments of the Institute;

(vi) two persons, being Associate Professors of the Institute to be nominated by rotation, in the manner prescribed;

(vii) two persons, being Assistant Professors of the Institute to be nominated by rotation, in the manner prescribed;

(viii) three persons, including two medical experts out of the members of the Institute referred to in clause (f) of sub-section (1) of section 4 to be elected by the Institute;

(3) The term of office of the persons nominated or elected under the section shall be three years from the date of nomination or election, as the case may be.

(4) Subject to the provisions of this Act, the Academic Board---

(a) shall have control of and be responsible for the maintenance and general regulation of the standard of education and research in the Institute;

(b) may advise the Governing Body on all academic matters including matters relating to examinations conducted by the Institute;

1. Subs. by sec. 4 of U. P. Act No. 01 of 2007.

Section 21.Finance Committee

(1) The Finance Committee shall consist of-

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

¹[ (b) Secretary to the Government of Uttar Pradesh in the Department of Medical Education.]

(d) two persons to be nominated by the Governing Body from its members;

(e) the Executive Registrar;

(f) the Finance Officer who shall also be the Secretary of the Committee.

(2) The Finance Committee shall advice the Governing Body on matters relating to the administration of property and funds of the Institute including limits for and principles to be observed with regard to the recurring and non-recurring expenditure for the ensuing financial year, having regard to the income and resources of the Institute.

(3) The Finance Committee shall have such other powers and duties as may be prescribed.

1. Subs. by sec. 5 of U. P. Act No. 01 of 2007.

Section 22.Appointment of teachers and other staff

¹[ (1) Subject to the provisions of this Act, such number of teachers and Group 'A' officer, as may be necessary, shall be appointed by the President, and such number of Group 'B' officers and other employees as may be, necessary, shall be appointed by the Director.

(2) Save as otherwise provided in sub-section (1), the officers, teachers and other employees of the Institute shall be appointed in such manner and with such designations and grades as may be laid down in the regulations.

(3) The officers, teachers and other employees of the Institute appointed under this Act shall be entitled to such salary and allowances and shall be governed by such conditions of services as may be laid down in the regulations.

(4) No person shall be appointed as a teacher of the Institute unless he fulfils the qualifications laid down in the regulations in this behalf and except as provided in sub-section (9), is recommended for such appointment by a Selection Committee constituted in this behalf under this Act.

(5) The Selection Committee for the appointment of a Professor of the Institute shall consist of-

(a) the Director;

(b) the Principal Secretary/Secretary of Medical Education, Uttar Pradesh Government;

(d) such other persons as may be prescribed;

(e) Head of the Department concerned.

(6) The Selection Committee for the appointment of a teacher, other than Professor of the Institute shall consist of---

(a) the Director;

(b) the Director General Medical Education, Uttar Pradesh;

(d) three experts for the selection of Additional Professor and two experts for the selection of Associate Professor and Assistant Professor to be nominated by the Visitor;

(e) such other persons as may be prescribed.

(7) The Selection Committee constituted under this Act shall follow such procedure as may be prescribed by the rules or laid down in the regulations.

(8) No recommendation made by the Selection Committee shall be considered to be valid unless it is supported by a majority of the members present:

Provided that in the case of a Selection Committee for the selection of Professor or Additional Professor the presence of at least two experts and in the case of a Selection Committee constituted for the selection of Associate Professor and Assistant Professor the presence of at least one expert shall be necessary.

(9) Where the Selection Committee fails to make recommendations in accordance with the provisions of sub-section (8), the, minutes of the Selection Committee shall be submitted to the President who shall forward the same, along with his views thereon to the Visitor for his direction and the decision of the Visitor shall be final.

(10) Where the recommendations of the Selection Committee are not acceptable to the appointing authority, it shall refer the whole case to the Visitor specifying the grounds of objection to such recommendations in precise terms and the decision of the Visitor thereon shall be final;

Provided that it shall be lawful for the Visitor to refer the case to the Selection Committee for reconsideration or to require another Selection Committee to be constituted for consideration of the case.

Explanation:-- For the purposes of this section, Group-A officers and Group-B officers shall be such officers as are specified or designated as such in the regulations.]

1. Subs. by sec. 6 of U. P. Act No. 01 of 2007.

Section 23.Payment of the Institute

The State Government may, after appropriation made by law in this behalf, pay to the Institute in each financial year such sums of money and in such manner as may be considered necessary for the exercise of its powers and discharge of its functions under this Act.

Section 24.Fund of the Institute

(1) The Institute shall maintain a fund in which shall be credited:-

(a) All moneys provided by the Sate Government;

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

(d) All moneys received by the Institute in any other manner or from any other source.

(2) All moneys credited to the Funds shall be deposited in such banks or invested in such manner as the Institute may, with the approval of the State Government, decide.

(3) The fund shall be applied towards meeting the expenses of the Institute including expenses incurred in the exercise of its powers and discharge of its functions under section 8.

Section 25.Budget of the Institute

(1)There shall be prepared in such form and at such time, every year as may be prescribed, a budget in respect of the financial year next ensuing, snowing the estimated receipts and expenditure of the Institute and the same shall be forwarded to the State Government in such manner as ;may be prescribed.

(2) The Governing Body shall comply with such direction as may be given by the State Government and approve the budget finally.

(3) It shall not be lawful for the Institute to incur any expenditure either no sanctioned in the budget or in the case of funds granted to the Institute, subsequent to the Sanction of budget by the State Government or the Government of India, or any international organisation or foundation or any other agency save in accordance with the terms of such grant:

Provide that in the case of sudden or unforeseen circumstances, non-recurring expenditure not exceeding rupees fifteen thousand not sanctioned in the budget may be incurred by the Director and he shall immediately inform the State Government in respect of all such expenditure.

Section 26.Accounts and Audit

(1) The Institute shall maintain proper accounts and other relevant records and shall cause to be prepared an annual statement of accounts including the balance-sheets in such form as may be specified by the State Government by general or special order in this behalf.

(2) A copy of the Annual Statement of accounts and the balance-sheet shall be submitted to the State Government which shall cause the same to be audited.

Section 27.Annual Report

The Institute shall prepare for every year a report of its activities during that year and submit the report to the State Government in such form and on or before such date as may be prescribed and copy of this report shall be laid before both Houses of the State Legislature.

Section 28.Pension and Provision Funds

(1) The Institute shall constitute for the benefit of its officers, teachers and other employees, in such manner and subject to such conditions, as may be laid down in the in the regulations, such pension and provident funds as it may deem fit.

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

Section 29.Authentication of orders and Instruments of the Institute

All orders and decisions of the Institute shall be authenticated by the signature or the President or any other member or officer authorised by the Institute in this behalf and all other instruments shall be authenticated by the signature of the Director or any other officer of the Institute authorised in like manner in this behalf.

Section 30.Acts and proceedings not to be invalidated by vacancies etc.

No act done or proceeding taken by the Institute, Governing Body or 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 Institute, Governing Body authority or such committee.

Section 31.Grant of Medical Degrees, 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.

Section 32.Recognitation of Medical Qualifications granted by the Institute

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.

Section 33.Control by State Government

The Institute shall carry out such directions not being inconsistent with the provisions of the Act as may be issued to it from time to time by the State Government for the efficient administration of the affairs of the Institute under this Act.

Section 34.Power of State Government to cause inspection to be made in the affairs of the Institute

(1) The State Government shall have the right to cause an inspection to be made, by such person or persons as it may direct, of the Institute including its buildings, libraries, laboratories, workshops and equipment and also of the examinations, teaching and other work conducted or done by the Institute or to cause an inquiry to be made in the like manner in respect of any matter connected with the administration and finance of the Institute.

(2) Where the State Government decides to cause an inspection or inquiry to be made under subsection (1), it shall inform the Institute of the same through the Director and any person nominated by the Governing Body may be present at such inspection or inquiry as representative of the Institute and he shall have the right to be heard as such.

(3) The person or persons appointed to inspect or inquire under sub-section (1) shall have all the powers a civil court while trying a suit under the Code of Civil Procedure, 1908, for the purpose of taking evidence on oath and of enforcing the attendance of witnesses and compelling production of documents and material objects, and shall be deemed to be a civil court within the meaning of sections 345 and 346 of the Code of Criminal Procedure, 1973 and the proceeding before him shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code.

(4) The State Government shall address the Director with reference to the result of such inspection or inquiry, and the Director shall communicate to the Governing Body the view of the State Government together with such advice as the State Government may offer upon the action to be taken thereon.

(5) The Director shall then within such time as the State Government may fix, submit to it a report of the Action taken or proposed to be taken by the Governing Body.

(6) If the authorities of the Institute do not, within a reasonable time, take action to the satisfaction of the State Government, the State Government may after considering any explanation which such authorities may furnish, issue such directions as it may think fit, and the authorities of the Institute shall comply with such directions.

(7) The State Government shall send to the President a copy of every report of an inspection or inquiry caused to be made under sub-section (1) and of every communication received from the Director under sub-section (5) and of every direction issued under sub-section (6) and also of every report for information received in respect of compliance or non-compliance with such direction.

Section 35.Dispute between Institute and State Government

If, in or in connection with, the exercise of its powers and discharge of its function by the Institute under this Act any dispute arises between the Institute and the State Government, the decision of the State Government on such dispute shall be final.

Section 36.Reference to the visitor

If any question arises whether any person has been duly elected or appointed as, or is entitled to be, a member of the Institute, Governing Body, any authority or other body of the Institute or whether any decision of the Institutes, Governing Body 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 Visitor and the decision of the Visitor 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 Visitor may in exceptional circumstances act suo motu or entertain a reference after the expiry of the period mentioned in the preceding proviso.

Section 37.Returns and Information

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

Section 38.Surcharge

(1) A member of the Institute Governing Body, any authority or other body of the Institute or, as the case may be, an officer, teacher, or other employee of the Institute shall be liable to surcharge for the loss, waste or misapplication of any money or property or the Institute, if such loss, waste or misapplication is a direct consequence of his neglect of misconduct.

(2) The procedure of imposing surcharge and the manner of recovery of the amount involved in such loss, waste or misapplication shall be such as may be prescribed.

Section 39.Power to remove difficulties

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

Section 40.Power to make rules

The State Government may, by notification make rules to, carry out the purposes of this Act.

Section 41.Power to make Regulations

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

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

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

(d) the allowance, if any, to be paid to the Chairman and the member of the Governing Body and of any committee or other body constituted under this Act;

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

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

(g) the powers and duties of Chairman and Vice-Chairman of the Governing Body;

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

(i) The management of the properties of the Institute;

(j) The degrees, diplomas and other academic distinctions and titles which will be granted by the Institute;

(k) the creation of posts of Professors, Head of Departments, Associate Professors, Assistant Professors, class I officers, class II officers and posts of other teachers, officers and employees of the Institute, and the appointment of persons to such posts including the qualifications requisite therefor;

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

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

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

(2) Notwithstanding anything contained in sub-section (1), the first regulation under this Act, shall be made by the State Government, and any regulations so made may be altered or rescinded by the Institute in exercise of its power under sub-section (1).

Section 42.Repeal and Savings

(1) The Sanjay Gandhi Post-Graduate Institute of Medical Sciences (Second) Ordinance, 1983 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the ordinance referred to in sub-section (1) shall be deemed to have been done or taken under this Act, as if the provisions of this Act were in force at all materials times.