Jammu and Kashmir act 013 of 1989 : The SHER-I-KASHMIR INSTITUTE OF MEDICAL SCIENCES, (GRANT OF DEGREES) ACT, 1983

Department
  • Department of Higher Education
Enforcement Date

19 Aug 1983

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Section 1.Short title and commencement.

(1) This Act may be called the Sher-i-Kashmir Institute of Medical Sciences (Grant of Degrees) Act, 1983.

1[(2) It shall come into force on such date as the Government may, by notification in the *[Government Gazette], appoint.]


1. Enforced vide SRO-155 dated 23-04-1984 w.e.f. 1st May, 1984.
* Now Official Gazette.

Section 2.Definitions.

In this Act unless the context otherwise requires,—

(a) “Government” means the 2[Government of the Union territory of Jammu and Kashmir] ;
(b) “Institute” means the institute known as Sher-Kashmir Institute of Medical Sciences, Soura. Srinagar.


2. Substituted for “Government of Jammu and Kashmir” by S.O. 1229(E) dated 31.03.2020.

Section 3.Power of Institute.

Notwithstanding anything contained in any other law for the time being in force, the institute shall have and exercise the following powers and perform the following duties, namely :—

(a) to provide for instruction and research in such branches of science of modern medicines and other allied sciences including physical and biological sciences, as the institute may think fit ;
(b) to hold examinations and grant degrees, diplomas and other academic distinctions and titles ;
(c) to confer honorary degree or other distinctions ;
(d) to fix, demand and receive fees and other incidental charges as may be prescribed by the regulations ;
(e) to do all such other acts and things as may be necessary, incidental and conducive to the attainment of any of the aforesaid duties.


Section 4. Institute to be a University.

The institute shall for the purposes of section 3 of this Act, be deemed to be a University as if established by an Act of the 1[Legislature or Legislative Assembly of the Union territory of Jammu and Kashmir].


1. Substituted for “Jammu and Kashmir State Legislature” by S.O. 1229(E) dated 31.03.2020.

Section 5.Power to make regulations.

The institute may make regulations to carry out the purposes of this Act.


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