The Telangana Institute of Medical Sciences Act, 2024.

THE TELANGANA INSTITUTE OF MEDICAL 
SCIENCES ACT, 2024.
ACT NO. 9 OF 2024.

THE TELANGANA INSTITUTE OF MEDICAL SCIENCES ACT, 2024. 
(ACT NO. 9 OF 2024)
Section 
No.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
11.
12.
13.
14.
15.
16.
17.
18.
19.
20.
INDEX
Contents
Short title and commencement. 
Definitions.
Establishment and Incorporation of the 
Institute.
Composition of the Governing Council. 
Functions of Governing Council. 
Chairperson of Governing Council. 
Composition of the Executive Council. 
Functions of the Executive Council. 
Meeting of the Executive Council. 
Staff of the Institute.
Appointment of Director.
Power and duties of Director.
Objects of the Institute. 
Functions of the Institute. 
Payments of the Institute. 
Fund of the Institute.
Budget of the Institute.
Standing Committees and other Adhoc 
Committees.
Accounts and Audit.
Annual Report.

21. Authentication of the orders and
instruments of the Institute.
22. Question of Invalidation on various
grounds.
23. Recognition of Qualifications.
24. Grant of Degrees and Diplomas by Institute.
25. Control by the State Government.
26. Returns and Information.
27. Power to make rules.
28. Power to make regulations.

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2 [Act No.9 OF 2024]
Establishment 
and Incorporation 
of the Institute.
(3) “Fund” means the Fund of the Institute referred to in 
section 16;
(4) “Member” means a member of the Institute;
(5) “Director” means the Director of the Institute 
appointed under section 11;
(6) “Executive Registrar” means the Executive Registrar 
appointed under section 10;
(7) ‘Medical Superintendent’ means the in charge of 
hospital administration;
(8) “Dean” means head of the faculty;
(9) “Regulation” means a regulation made by the 
Institute;
(10) “Rule” means a rule made by the State 
Government;
(11) “Notification” means a notification published in the 
Government of Telangana Gazette;
(12) “Standing” or “ad-hoc” Com m ittees means 
respective standing and ad-hoc Committees constituted 
under section 18.
3. (1) With effect from such date as the State Government 
may, by notification in the Official Gazette, appoint in this 
behalf, there shalt be established for the purposes of this 
Act an institution to be called the Telangana Institute of the 
Medical Sciences. The State Government may, on and after 
the commencement of the Telangana Institute of Medical 
Sciences Act, 2024, establish by notification in the Official 
Gazette, such other Telangana Institutes of Medical

 
[Act No.9 Of 2024] 3
Sciences at such places as it may specify in the said 
notification in addition to the existing Institute.
(2) Every 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 names and be sued.
4. There shall be a Governing Council consisting of the 
following members, namely:—
(1) The Chairman, who shall be the Chief Minister of 
Telangana, ex-officio;
(2) The Vice-Chairman who shall be the Minister for 
Health, Medical, and Family Welfare, ex-officio;
(3) The Director of the Institute who shall be the Member 
Secretary;
(4) The Secretary to Government, Health, Medical and 
Family Welfare, ex-officio;
(5) The Secretary to Government, Finance Department, 
ex-officio;
(6) Director, Nizam’s Institute of Medical Sciences, 
Hyderabad, ex-officio;
(7) Director of Medical Education, ex-officio;
(8) The Vice Chancellor, Kaloji Narayana Rao University 
of Health Sciences, Telangana, ex-officio;
(9) The Managing Director, TSSHCL, ex-officio;
Composition of 
the Governing 
Council.

 
 
 
4 [Act No.9 OF 2024]
(10) Dean ESI, Sanath Nagar, ex-officio;
(11) MD, TSMSIDC, ex-officio;
(12) CEO AHCT, ex-officio;
Functions of 
Governing 
Council.
5. (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 decisions taken by Executive Council 
shall be put up for consideration and ratification by 
Governing Council.
Chairperson of 
Governing 
Council.
6. (1) The Chairperson of the Governing Council shall be 
the Chairperson for every Institute, who shall be the Hon’ble 
Chief Minister of Telangana.
(2) The Chairperson shall exercise such powers and 
discharge such functions as are laid down in this Act or as 
may be prescribed by rules or regulations.
(3) The Chairperson shall, after every five years cause to 
be reviewed the progress of the Institute, in such manner as 
he thinks fit.
Composition of 
the Executive 
Council.
7. There shall be an Executive Council consisting of the 
following members of the Governing Council, namely:
(1) The Chairperson, who shall be the Minister for 
Health, Medical and Family Welfare, ex-officio;
(2) The Secretary to Government, Health, Medical and 
Family Welfare, ex-officio;

 
[Act No.9 Of 2024] 5
(3) The Secretary to Government, Finance Department, 
ex-officio;
(4) Director of the Institute (TIMS), ex-officio;
(5) Dean of the Institute, who shall be the Member 
Secretary.
8. (1) To accord approval for creation of posts and 
recruitment of posts.
(2) To exercise control and discipline over the 
employees of the institute.
(3) To authorize receipt of endowments, bequests, 
donations, grants and transfer of any immovable property 
by the institute.
(4) To authorize investment money and funds of the 
Institute and vary the investments as and when it may be 
necessary or proper.
(5) To form as many Standing Committees and as many 
ad-hoc committees as it deems fit as specified under 
section 18 and for exercising any power or discharging any 
functions or reporting or advising upon, any matter which 
Institute may refer to them.
(6) To approve courses of study at the Institute and take 
decisions.
(7) To cooperate and coordinate with other educational 
and medical institutions and authorities in India and abroad.
(8) To authorize fellowships and scholarships or other 
monetary assistance on such term is and conditions as it
Functions of the 
Executive Council.

 
 
6 [Act No.9 OF 2024]
Meeting of the 
Executive Council.
Staff of the 
Institute.
may prescribe to such persons as it may select to carry on 
any research, investigation, or study.
(9) To consider and approve regulations of the Institute.
(10) May delegate any of its powers to a committee or 
the Director or to any officer of the Institute.
9. (1) The Executive Council shall meet as often as 
required.
(2) The Chairman of the Executive Council shall have 
the power to invite any person not being a member of 
Governing or Executive Council to attend the meeting, but 
such invitee shall not be entitled to vote at such meeting.
10. (1) There shall be a Chief Executive Officer of every 
Institute who shall be designated as the Director of such 
Institute and shall, subject to such rules as may be made by 
the State Government in this behalf, be appointed as 
specified in section 12.
(2) The Director shall act as the Member Secretary of 
the Governing Council.
(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 
by the Governing Council or the Chairperson of the 
Governing Council.
(4) The Executive council may appoint a professor and 
Head of Department as Dean by taking into consideration 
the seniority in consultation with Director.
(5) The Executive council may appoint Medical 
Superintendent and Executive Registrar of the Institute.

 
[Act No.9 Of 2024] 7
(6) Subject to such rules as may be made, the Director 
of 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.
11. (1) The Director shall be appointed by the Chairperson 
of the Governing Council.
(2) 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.
(3) Where vacancy in the office of Director occurs and it 
cannot be conveniently and expeditiously filled, the 
Chairperson of Governing Council may appoint any suitable 
person to act as the Director.
(4) Qualification: The essential qualification for the post 
of Director are:
(a) A high postgraduate qualification in Medicine or 
Surgery or Public Health and their branches;
(b) Teaching and/research experience of not less 
than ten years;
(c) Twenty-five years standing in the Profession;
(d) Extensive practical & Administrative experience in 
the field of medical relief, medical research, medical 
education or public health organization and adequate 
experience of running an important scientific educational 
institution either as its Head or Head of a Department;
Appointment of 
Director.

 
8 [Act No.9 OF 2024]
Power and duties 
of Director.
(e) Recognized postgraduate medical degree from a 
recognized institution.
(f) Minimum of ten years teaching experience as 
Professor/Associate Professor in a Medical College/ 
Institution, out of which at least five years should be as 
Professor in the Department.
(5) Director shall not be removed from his office except 
by an order of the Chairperson of Governing Council.
(6) The conditions of the 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 council.
12. (1) The Director shall be Chief Executive Officer of the 
Institute. He shall preside over the meetings of the Standing 
Committees as well as Ad-hoc committees.
(2) Without prejudice to the generality of the provisions 
contained in sub-section (1), the Director shall,-
a. Exercise eneral supervision and control over the 
affairs of the Institute and its affiliates;
b. Ensure implementation of the decisions of the 
authorities of Institute;
c. Be responsible for imparting of instructions and 
maintenance of discipline in the Institute;
d. Create or abolish posts in cadres other than 
teaching cadres of the Institute and in respect of teaching 
cadre to create posts for a period not exceeding six months;
e. He shall be appellant authority under TIMS CCA 
rules;

 
 
[Act No.9 Of 2024] 9
f. He shall be disciplinary authority over the faculty & 
other staff.
(3) The Director shall exercise such other powers and 
perform such duties as may be assigned to him by or under 
this Act or as may be delegated to him by the Governing 
Council or the Executive Council, as the case may be.
13. The objects of every Institute shall be -
(1) to take up post-graduate medical education in 
various branches;
(2) 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
(3) to attain self-sufficiency in post-graduate medical 
education.
14. The Institute shall have the following powers and 
functions, namely:
(1) provide for under-graduate and post-graduate 
teaching in the science of modem medicine and other allied 
sciences, including physical and biological sciences;
(2) provide facilities for research in the various branches 
of such sciences;
(3) provide for the teaching of humanities in the 
undergraduate courses;
(4) conduct experiments in new methods of medical 
education, both undergraduate and post-graduate, in order 
to arrive at satisfactory standards of such education;
Objects of the 
Institute.
Functions of the 
Institute.

10 [Act No.9 OF 2024]
(5) prescribe courses and curricula for both under 
graduate and post graduate studies;
(6) notwithstanding anything contained in any other law 
for the time being in force, establish and maintain:
(a) one or more medical colleges with different 
departments, including a department of preventive and 
social medicine, sufficiently staffed and equipped to 
undertake not only undergraduate medical education but 
also post-graduate medical education in different subjects;
(b) one or more well-equipped hospitals;
(c) a dental college with such institutional facilities for 
the practice of dentistry and for the practical training of 
students as may be necessary;
(d) a Nursing college sufficiently staffed and 
equipped for the training of nurses;
(e) an Allied health sciences college sufficiently 
staffed and equipped fortraining allied health professionals;
(f) rural and urban health organizations which will 
form centers for the field training of the medical, dental and 
nursing students of the Institute as well as for research in to 
community health problems; and
(g) other institutions for the training of different types 
of health workers, such as physiotherapists, occupational 
therapists, and medical technicians of various kinds.
(7) Train teachers for the different medical colleges in 
India;

 
[Act No.9 Of 2024] 11
(8) Hold exam inations 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;
(9) institute, and appoint persons to, professorships, 
readerships, lectureships and posts of any description in 
accordance with regulations;
(10) 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;
(11) 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;
(12) demand and receive such fees and other charges 
as may be prescribed by regulations;
(13) construct quarters for its staff and allot such 
quarters to the staff in accordance with such regulations as 
may be made in this behalf;
(14) borrow money, with the prior approval of the State 
Government, on the security of the property of the Institute;
(15) do all such other acts and things as may be 
necessary to further the objects specified in section 15.
15. The State Government may pay to the Institute in each 
financial year such sum of money and in such manner as 
may be considered necessary for the exercise of its powers 
and discharge its functions under this Act.
Payments of the 
Institute.

 
 
 
12 [Act No.9 OF 2024]
Fund of the 
Institute.
16. (1) The Director of the Institute shall maintain a Fund to 
Fund of the which shall be credited-
(a) All money provided by the State Government;
(b) All fees and other charges received by the 
Institute;
(c) All money received by the Institute by way of 
grants, gifts, donations, benefactions, bequests, or 
transfers; and
(d) All money received by the Institute in any other 
manner or from any other source.
(2) All money credited to the Fund shall be deposited in 
such banks or invested in such manner as the Institute may, 
with the approval of the Executive Council, 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 16.
Budget of the 
Institute.
17. The Director of the Institute shall prepare, in such form 
and at such time every year as may be prescribed by rules, 
a budget in respect of the financial year next ensuing 
showing the estimated receipts and expenditure of the 
Institute and shall forward to the Governing Council such 
number of copies there of as may be prescribed by rules.
Standing 
Committees and 
other Adhoc 
Committees.
18. (1) The Executive Council may constitute Standing 
Committees such as Standing Finance Committee, Standing 
Selection Committee, Standing Academic Committee, and 
other Standard and ad-hoc committees in accordance with 
sub-section (5) of section 8 of the Act, consisting of a

 
[Act No.9 Of 2024] 13
Chairperson, a Vice-Chairman and not more than seven 
members.
(2) The Standing Committee shall consist exclusively 
members of the Institute, but an ad-hoc committee may 
include persons who are not members of such institute.
The number of such persons shall not exceed one half of its 
total members.
(3) The term of the office of a Standing Committee shall 
be five years. An outgoing member shall be eligible for re­
nomination. The term of office if an Ad-hoc Committees shall 
terminate as soon as the specific function for which the Com 
m ittee appointment is completed.
(4) A casual vacancy in a Standing Committees or Ad- 
hoc Committee may be filled by the Chairman of Executive 
Council by nomination.
(5) All Standing Committees shall be advisory 
Committees.
19. (1) The institute shall cause proper accounts and other 
records in relation thereto be kept, including the proper 
System of internal check 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 persons so appointed and any other person so 
authorized by him in connection with such audit of accounts 
of the Institute shall have the same rights and privileges and
Accounts and 
Audit.

 
 
 
14 [Act No.9 OF 2024]
Annual Report.
Authentication of 
the orders and 
instruments of the 
Institute.
Question of 
Invalidation on 
various grounds.
authority in connection with such audit as the comptroller 
and Auditor-General of India has in connection with the 
audit of Government accounts and in particular shall have 
the right to demand the production of books, accounts, 
connected vouchers and other documents and papers and 
to inspect any of the offices of the Institute.
(4) The accounts of the Institute certified by the person 
so appointed or any other person authorized in this behalf 
together with the audit report thereon shall be forwarded 
annually to the Government and the Government may issue 
such instructions to the Institute in respect thereof as they 
deem fit, and the Institute shall comply with such 
instructions.
(5) Government may cause the accounts of the Institute 
together with audit report thereon forwarded to them to be 
said annually before the Legislative Assembly of the State.
20. The Director of the Institute shall prepare for every year 
a report of its activities during the that year and submit the 
report to the Governing Council in such form and on or 
before such date as may be prescribed and copies of the 
report shall be laid before the Legislative Assembly of the 
State within 1 month of its receipt.
21. All orders and decisions of the Institute shall be 
authenticated by the signature of the Executive Registrar, or 
any other member or officer authorized by the Institute in 
this behalf and all other instruments issued by the Institute 
shall be authenticated by the Director, or any other officer of 
every institute authorized in like manner in this behalf.
22. No Act or proceeding of the Governing Council, 
Executive Council or any authority of every Institute or any 
committee constituted under this Act, shall be questioned

 
 
 
 
[Act No.9 Of 2024] 15
on the ground merely of the existence of any vacancy in, or 
defect in the constitution of, the Governing Council, 
Executive Council, authority, or such committee.
23. Notwithstanding anything contained in the Indian 
Medical Council Act, 1956 (102 of I956), the Dentists Act, 
1948 (16 of 1948) and the Indian Nursing Council Act, 1947 
(48 of 1947), the medical, dental, or nursing degrees or 
diplomas, as the case may be, granted by the Institute 
under this Act shall be recognized-
(1) medical qualifications for the purpose of the Indian 
Medical Council Act, 1956 (102 of 1956) and shall be 
deemed to be included in the First Schedule to that Act;
(2) dental qualifications for the purpose of the Dentists 
Act, 1948 (16 of 1948) and shall be deemed to be included 
in the Schedule to that Act; and
(3) nursing qualifications for the purpose of the Indian 
Nursing Council Act, 1947 (48 of 1947) and shall be deemed 
to be included in the Schedule to that Act.
24. Notwithstanding anything contained in any other law for 
the time being in force, Institute shall have power to grant 
medical, dental, or nursing degrees, diplomas and other 
academic distinctions and title under this Act.
25. Every Institute shall carry out such directions as may be 
issued to it from time to time by the State Government for 
the efficient administration of this Act.
26. Every Institute shall furnish to the State Government 
such reports, returns and other inform ation as that 
Government may require from time to time.
Recognition of 
Qualifications.
Grant of Degrees 
and Diplomas by 
Institute.
Control by the 
State 
Government.
Returns and 
Information.

 
16 [Act No.9 OF 2024]
Power to make 
rules.
27. The Government after consultation with all the institutes 
may, by notification in the official gazette, make rules to 
carry out the purpose of this Act.
(1) In particular and without prejudice to the generality 
of the foregoing power, such rules may provide for all or any 
of the following matters, namely:
a. the manner of nomination of members under 
section 4;
b. the control and restrictions in relation to the 
constitution of ad-hoc committees;
c. the conditions of service of, the procedure to be 
followed by, and the manner of filling vacancies among, 
members of Governing Council;
d. the powers and functions to be exercised and 
discharged by the Director of the Institute;
e. the number of officers and employees that may be 
appointed by the Institute and the manner of such 
appointment;
f. the form in which and the time at which the budget 
and reports shall be prepared by the Institute and the 
number of copies thereof to be forwarded to the State 
Government;
g. the form and manner in which returns and 
information are to be furnished by the Institute to the State 
Government;
h. any other matter which has to be or may be 
prescribed by rules.

 
[Act No.9 Of 2024] 17
(2) Every rule made under this section, shall 
immediately after it is made, be laid before the Legislative 
Assembly of the State, while it is in session, and if it is not in 
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 agrees that the rule 
should not be made, the rule shall thereafter have effect only 
in such modified form or be of no effect, as the case may 
be; however, any such modification or annulment shall be 
without prejudice to the validity of anything previously done 
under that rule.
28. Subject to the provisions of this Act, and the rule made 
there under, the Institute may, with the previous approval of 
the Governing Council 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,-
(1) The summoning and holding of meetings, other than 
first meeting, and the quorum and conduct of business at 
such meetings;
(2) Any matter in respect of the constitution of any 
Committee or other body to be constituted under this Act;
(3) The procedure to be followed by the Governing 
Council and any Committee or other body constituted under 
this Act in the conduct of their business, exercise of their 
powers an discharge of their functions;
(4) The tenure of office, salaries and allowances and 
other conditions of service of the officers, teachers and 
employees of the Institute;
Power to make 
regulations.

18 [Act No.9 OF 2024]
(5) The powers and duties of the Director and other 
officers and employees of the Institute;
(6) The management of the properties of the Institute;
(7) The degrees, diplomas and the other academic 
distinctions and titles which may be granted by the Institute;
(8) The creation of posts of Professors, Heads of 
Departments, Associate Professor, Assistant Professors, 
Class-I Officers and post of other teachers, officers and 
employees of the Institute, and the appointment of persons 
to such posts including the qualifications requisite therefore;
(9) The fires and other charges which may be deemed 
and received by the Institute;
(10) 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;
(11) Any other matter for which provisions may be made 
undertheActby regulations:
(a) Any other matter in which provisions may be 
made under this Act by regulations.
(b) Notwithstanding anything contained in sub­
section (1), the first regulations under this Act, shall be 
made by the Government and any regulations under this 
act, shall be made by the Government and any regulations 
so made may be altered or rescinded by the Governing 
Council in exercise of its power under sub section (1) with 
the approving of the Government.

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