The SHER-I-KASHMIR INSTITUTE OF MEDICAL SCIENCES, (GRANT OF DEGREES) ACT, 1983

SHER-I-KASHMIR INSTITUTE OF
MEDICAL SCIENCES, (GRANT OF
DEGREES) ACT, 1983
(Act No. XIII of 1983)

SHER-I-KASHMIR INSTITUTE OF MEDICAL SCIENCES,
(GRANT OF DEGREES) ACT, 1983
(Act No. XIII of 1983)
CONTENTS
SECTION.
1. Short title and commencement.
2. Definitions.
3. Power of Institute.
4. Institute to be a University.
5. Power to make regulations.
———
SHER-I-KASHMIR INSTITUTE OF MEDICAL SCIENCES, 19
(GRANT OF DEGREES) ACT, 1983

SHER-I-KASHMIR INSTITUTE OF MEDICAL SCIENCES,
(GRANT OF DEGREES) ACT, 1983
(Act No. XIII of 1983)
[Received the assent of the Governor on 13th August, 1983 and
published in Government Gazette dated 19th August, 1983.]
An Act to provide for grant of degrees, diplomas, certificates and
other distinctions by the institute known as Sher-i-Kashmir Institute of
Medical Sciences, Soura, Srinagar.
Whereas the objects of the institute are such as to empower it to grant
degrees, diplomas, certificates and other distinctions.
Be it enacted by the Jammu and Kashmir State Legislature in the Thirty-
fourth Year of the Republic of India as follows :––
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.]
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.
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 ;
SHER-I-KASHMIR INSTITUTE OF MEDICAL SCIENCES, 21
(GRANT OF DEGREES) ACT, 1983
1. Enforced vide SRO-155 dated 23-04-1984 w.e.f. 1st May, 1984.
* Now Official Gazette.
2. Substituted for “Government of Jammu and Kashmir” by S.O. 1229(E) dated 31.03.2020.
22 SHER-I-KASHMIR INSTITUTE OF MEDICAL SCIENCES,
(GRANT OF DEGREES) ACT, 1983
(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.
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].
5. Power to make regulations.— The institute may make regulations
to carry out the purposes of this Act.
———
1. Substituted for “Jammu and Kashmir State Legislature” by S.O. 1229(E) dated 31.03.2020.

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