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ALL INDIA INSTITUTE OF MEDICAL SCIENCES ACT, 1956
(25 of 1956)
An Act to provide for the establishment of an All-India Institute of Medical Sciences. BE it enacted by Parliament in the Seventh Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called The All-India Institute of Medical Sciences Act, 1956.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint1.
SECTION 02: DEFINITIONS
In this Act, unless the context otherwise, requires,-
(a) 'Fund' means the fund of the Institute referred to in section 16-;
(b) 'Governing Body' means the Governing Body of the Institute;
(c) Institute' means the All-India Institute of Medical Sciences established undersection3;
(d) 'member' means a member of the Institute;
(e) 'regulation' means a regulation made by the Institute;
(f) 'rule' means a rule made by the Central Government.
SECTION 03: ESTABLISHMENT AND INCORPORATION OF THE INSTITUTE
(1) With effect from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, there shall be established for the purposes of this Act an institution to be called the All-India Institute of Medical Sciences.
(2) The Institute shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall by the said name sue and be sued.
SECTION 04: COMPOSITION OF THE INSTITUTE
The Institute shall consist of the following members, namely:-
(a) the Vice-Chancellor of the Delhi University, ex officio;
(b) the Director-General of Health Services, Government of India, ex officio;
(c) the Director of the Institute, ex officio;
(d) two representatives of the Central Government to be nominated by that Government, one from the Ministry of Finance and one from the Ministry of Education;
(e) five persons of whom one shall be a non-medical scientist representing the Indian Science Congress Association, to be nominated by the Central Government;
(f) four representatives of the medical faculties of Indian Universities to be nominated by the Central Government in the manner prescribed by rules; and
(g) three members of Parliament of whom two shall be elected from among themselves by the members of the House of the People and one from among themselves by the members of the Council of States
SECTION 05: DECLARATION OF THE INSTITUTE AS AN INSTITUTION OF NATIONAL IMPORTANCE
It is hereby declared that the Institute shall be an institution of national importance.
SECTION 06: TERM OF OFFICE OF, AND VACANCIES AMONG, MEMBERS
(1) Save as otherwise provided in the section, the term of office of a member shall be five years from the date of his nomination or election : Provided that the term of office of a member elected under clause (g) of section 4-shall come to an end as soon as he3"becomes a Minister or Minister of State or Deputy Minister, or the Speaker or the Deputy Speaker of the House of the People, or the Deputy Chairman of the Council of States or" ceases to be a member of the House from which he was elected.
(2) The term of office of an ex officio member shall continue so long as he holds the office in virtue of which he is such a member.
(3) The term of office of a member nominated or elected to fill a casual vacancy shall continue for the remainder of the term of the member in whose place he is nominated or elected.
(4) An out-going member shall, unless the Central Government otherwise directs, continue in office until another person is nominated or elected as a member in his place.
(5) An out-going member shall be eligible for re-nomination or re-election.
(6) A member may resign his office by writing under his hand addressed to the Central Government but he shall continue in office until his resignation is accepted by that Government.
(7) The manner of filling vacancies among members shall be such as may be prescribed by rules.
SECTION 07: PRESIDENT OF THE INSTITUTE
(1) There shall be a President of the Institute who shall be nominated by the Central Government from among the members other than the Director of the Institute
(2) The President shall exercise such powers and discharge such functions as are laid down in this Act or as may be prescribed by rules or regulations.
SECTION 08: ALLOWANCES OF PRESIDENT AND MEMBERS
The President and members shall receive such allowances, if any, from the Institute as may be prescribed by rules.
SECTION 09: MEETINGS OF THE INSTITUTE
The Institute shall hold its first meeting at such time and place as may be appointed by the Central Government and shall observe such rules of procedure in regard to the transaction of business at the first meeting as may be laid down by that Government; and thereafter the Institute shall meet at such times and places and observe such rules of procedure in regard to the transaction of business at its meetings as may be prescribed by regulation.
SECTION 10: GOVERNING BODY AND OTHER COMMITTEES OF THE INSTITUTE
(1) There shall be a Governing Body of the Institute which shall be constituted by the Institute from among its members in such manner as may be prescribed by regulations
(2) The Governing Body shall be the executive committee of the Institute and shall exercise such powers and discharge such functions as the Institute may, by regulations made in this behalf, confer or impose upon it.
(3) The President of the Institute shall be the Chairman of the Governing Body and as Chairman thereof shall exercise such powers and discharge such functions as may be prescribed by regulations.
(4) The procedure to be followed in the exercise of its powers and discharge of its functions by the Governing Body, and the term of office of, and the manner of filling vacancies among, the members of the Governing Body shall be such as may be prescribed by regulations.
(5) Subject to such control and restrictions as may be prescribed by rules, the Institute may constitute as many standing committees and as many ad hoc committees as it thinks fit for exercising any power or discharging any function of the Institute or for inquiring into or reporting or advising upon, any matter which the Institute may refer to them.
(6) A standing committee shall consist exclusively of members of the Institute; but an ad hoc committee may include persons who are not members of the Institute but the number of such persons shall not exceed one-half of its total membership.
(7) The Chairman and members of the Governing Body and the Chairman and members of a standing committee or an ad hoc committee shall receive such allowances, if any, as may be prescribed by regulations
SECTION 11: STAFF OF THE INSTITUTE
(1) There shall be a Chief Executive Officer of the Institute who shall be designated as the Director of the Institute and shall, subject to such rules as may be made by the Central Government in this behalf, be appointed by the Institute: Provided that the first director of the Institute shall be appointed by the Central Government
(2) The Director shall act as the Secretary to the Institute as well as the Governing Body.
(3) The Director shall exercise such powers and discharge such functions as may be prescribed by regulations or as may be delegated to him by the Institute or the President of the Institute or by the Governing Body or the Chairman of the Governing Body.
(4) Subject to such rules as may be made by the Central Government in this behalf, the Institute may appoint such number of other officers and employees as may be necessary for the exercise of its powers and discharge of its functions and may determine the designations and grades of such other officers and employees
(5) The Director and other 'officers and employees of the Institute shall be entitled to such salary and allowances and shall be governed by such conditions of service in respect of leave, pension, provident fund and other matters as may be prescribed by regulations made in this behalf.
SECTION 12: LOCATION OF THE INSTITUTE
The Institute shall be located in New Delhi.
SECTION 13: OBJECTS OF THE INSTITUTE
The objects of the Institute shall be-
(a) to develop patterns of teaching in under-graduate and post-graduate medical education in all its branches so as to demonstrate a high standard of medical education to all medical colleges and other allied institutions in India;
(b) to bring together in one place educational facilities of the highest order for the training of personnel in all important branches of health activity; and
(c) to attain self-sufficiency in post-graduate medical education
SECTION 14: FUNCTIONS OF THE INSTITUTE
With a view to promotion of the objects specified in section 13-, the Institute may-
(a) provide for under-graduate and post-graduate teaching in the science of modern medicine and other allied sciences, including physical and biological sciences;
(b) provide facilities for research in the various branches of such sciences;
(c) provide for the teaching of humanities in the under-graduate courses;
(d) conduct experiments in new methods of medical education, both under- graduate and postgraduate, in order to arrive at satisfactory standards of such education;
(e) prescribe courses and curricula for both under-graduate and post-graduate studies;
(f) notwithstanding anything contained in any other law for the time being in force, establish and maintain-
(i) one or more medical colleges with different departments, including a department of preventive and social medicine, sufficiently staffed and equipped to undertake not only under-graduate medical education but also post-graduate medical education in different subjects;
(ii) one or more well-equipped hospitals;
(iii) a dental college with such institutional facilities for the practice of dentistry and for the practical training of students as may be necessary;
(iv) a nursing college sufficiently staffed and equipped for the training of nurses;
(v) rural and urban health organisations which will form centres for the field training of the medical, dental and nursing students of the Institute as well as for research into community health problems; and
(vi) other institutions for the training of different types of health workers, such as physiotherapists, occupational therapists and medical technicians of various kinds;
(g) train teachers for the different medical colleges in India;
(h) hold examinations and grant such degrees, diplomas and other academic distinctions and titles in under-graduate and post-graduate medical education as may be laid down in the regulations;
(i) institute, and appoint persons to, professorships, readerships, lectureships and posts of any description in accordance with regulations;
(j) 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;
(k) deal with any property belonging to, or vested in, the Institute in any manner which is considered necessary for promoting the objects specified in section 13-;
(1) demand and receive such fees and other charges as may be prescribed by regulations;
2[(m) construct quarters for its staff and allot such quarters to the staff in accordance with such regulations as may be made in this behalf;
(n) borrow money, with the prior approval of the Central Government, on the security of the property of the Institute;]
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