LexThe Nizams Institute of Medical Sciences Act, 1989.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE NIZAMS INSTITUTE OF MEDICAL SCIENCES ACT, 1989.
(ACT NO. 13 OF 1989)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Establishment of the Institute.
4. Objects of the Institute.
5. Powers and functions of the Institute.
6. Authorities of the Institute.
7. Officers of the Institute.
8. The President.
9. Governing Council.
10. Functions of the Governing Council.
11. Executive Board.
12. Powers of the Executive Board.
13. Meetings of the Governing Council.
14. Meetings of the Executive Board.
15. Special Invitees.
16. Term of office and vacancies among members of
Governing Council and Executive Board.
17. Method of appointment of Director.
18. Powers and duties of the Director.
19. Executive Registrar.
20. Appointment of Dean.
21. Academic Council.
2 [Act No. 13 of 1989]
22. Selection Committee.
23. Finance Committee.
24. Powers of Finance Committee.
25. Payment to the Institute.
26. Funds of the Institute.
27. Annual Financial Statement.
28. Accounts and Audit.
29. Annual Report.
30. Pension and Provident Funds.
31. Authentication of orders and instruments of the
Institute.
32. Acts and proceedings not to be invalidated by
vacancies, etc.
33. Grant of Medical Degrees, Diplomas etc. by the
Institute.
34. Recognition of medical qualifications granted by
the Institute.
35. Direction by Government.
36. Reference to the President.
37. Returns and information.
38. Power to remove difficulties.
39. Power to make rules.
40. Power to make Regulations.
41. Vesting of properties etc.
THE NIZAMS INSTITUTE OF MEDICAL SCIENCES ACT,
1989.1
ACT No. 13 OF 1989.
1. (1) This Act may be called the Nizam’s Institute of
Medical Sciences Act, 1989.
(2) It shall come into force on such date as the
Government may, by notification in the 2Telangana Gazette
appoint.
2. In this Act, unless the context otherwise requires.
(a) ‘Director’ means the Director of the Institute
appointed under section, 17;
(b) ‘Fund’ means the fund of the Institute referred to in
section 26;
(c) ‘Governing Council ’ means Governing Council of
the Institute constituted under section 9;
(d) ‘government’ means the State Government of
2Telangana;
(e) ‘Institute’ means the Nizam ’s Institute of Medical
Sciences, Hyderabad established under section 3;
1. The Nizams Institute of Medical Sciences Act, 1989 received the
assent of the Governor on the 27th April, 1989. The said Act in force in
the combined State, as on 02.06.2014, has been adapted to the State of
Telangana, under section 101 of the Andhra Pradesh Reorgan isation
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws
Order, 2016 issued in G.O.Ms.No.45, Law (F) Department, dated
01.06.2016.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Short title, extent
and
commencement.
Definitions.
2 [Act No. 13 of 1989]
(f) ‘member’ means a member of the Institute;
(g) ‘notification’ means a notification published in the
3Telangana Gazette;
(h) ‘prescribed’ means prescribed by rules made by
the Government under this Act;
(i) ‘President’ means the President of the Institute
referred to in section 7;
(j) ‘regulation’ means a regulation made by the Institute
under this Act;
(k) ‘teacher’ includes a Professor, Additional Professor,
Associate Professo r, Assistant Professor, Lecturer or any
person appointed under this Act , for the conduct of training,
research, or imparting medical or paramedical education in
the Institute.
3. (1) As soon as may be after the commencement of this
Act, the Government may by noti fication establish at
Hyderabad an Institute of Medical Sciences, to be known as
the Nizam’s Institute of Medical Sciences, Hyderabad.
(2) The Institute shall function as a University
established under a State Act.
(3) The Institute shall be a b ody corporate having
perpetual succession, and a common seal and shall sue
and be sued by the said corporate name.
(4) In all suit s and other legal pr oceedings by or
against the Institute the pleadings shall be signed and
verified by the Executive Registrar and all process in such
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Establishment of
the Institute.
[Act No. 13 of 1989] 3
suits and proceedings shall be issued to and on the
Executive Registrar.
4. 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-
specialitles and such other super-specialitles as may
develop in future, inclu ding continuing medical education
and hospital administration;
(b) to dev elop patterns of teaching in post-graduate
level and in super-specialities so as to set a high standard of
medical education;
(c) t o provide for para-medical and allied fields,
particularly in relation to super-specialities;
(d) to function as a referral hospital;
(e) to 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.
5. The Institute shall have the functions, namely:-
(a) to conduct experiments in new methods of medical
education, in order to arrive at a satisfactory standards of
such education;
(b) t o prescribe cou rses and curricula for post -
graduate studies;
(c) to give training to teachers for imparting medical
education;
Objects of the
Institute.
Powers and
functions of the
Institute.
4 [Act No. 13 of 1989]
(d) to hold examination s and grant such degree s,
diplomas or other academic di stinctions and titles in post -
graduate medical education as may be laid down in the
regulations;
(e) to receive grants from the Government and gift s,
donations, benefactions, bequests and transfer of
properties, both movabl e and immovable from donors,
benefactors, testators or transferors as the case may be;
(f) to deal with proper ty belonging to or vested in the
Institute in any manner which is considered necessary for
promoting the objects of the Institute;
(g) to demand and receive such fees as may b e laid
down by the regulations;
(h) to co -operate with other Institutions in the cond uct
of research and higher education in medical fields;
(i) to take decisions on questions of policy relating to
the administration of the affairs and working of the Institute;
(j) to appoint officers, teachers and other employees as
are necessary for carrying out the functions of the Institute in
accordance with this Act and the rules and regulations
made thereunder;
(k) to do such other acts and things as may be
necessary to further the objects of the Institute.
6. The following shall be the authorities of the Institute:-
(a) the Governing Council;
(b) the Executive Board;
Authorities of the
Institute.
[Act No. 13 of 1989] 5
(c) the Academic Council; and
(d) the Finance Committee.
7. The following shall be the officers of the Institute
namely:-
(a) the President;
(b) the Vice-President;
(c) the Director;
(d) the Dean;
(e) the Executive Registrar; and
(f) such other persons as may be prescribed to be
officers of the Institute.
8. (1) The Chief Minister of 4Telangana shall be the
President of the Institute.
(2) The President shall, after every five years cause to
be reviewed the progress of the Institute, in such manner as
he thinks fit.
9. There shall be a Governing Council consisting of the
following members, namely:-
(1) the President;
(2) the Vice -President who shall be the Minister
incharge of Medical, Health and Family Welfare;
(3) the Director of the Institute who shall be the
Secretary;
4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Officers of the
Institute.
The President.
Governing
Council.
6 [Act No. 13 of 1989]
(4) The Secretary to Government, Health, Medical
and Family Welfare;
(5) The Secretary to Government, Finance and
Planning (Finance-Wing);
(6) a nominee of the University Grants Commission;
(7) The Director General of Health Services,
Government of India;
(8) The President, Medical Council of India or his
nominee;
(9) The Vice -Chancellor, 5Kaloji Narayana Rao
University of Health Sciences, Telangana;
(10) The Vice -Chancellor, Osmania University,
Hyderabad;
(11) The Vice -Chancellor, University of Hyderabad,
Hyderabad;
(12) One member to be nominated by the Vice -
President from among the Financing Agencies;
(13) The Dean of the Faculty of the Institute;
(14) Two members to be nominated by the Nizam ’s
Charitable Trust;
(15) Two members of Faculty of the Institute to be
nominated by the Vice-President; and
(16) Four members to be elected by the Academic
Council.
10. (1) Subject to the provis ions of this Act the Governi ng
Councll shall be responsible for the general supe rvision,
direction and control of the affairs of the Institute.
(2) Without prejudice to the generality of the provisions
of sub-section (1), the Governing Council shall perform the
following functions, namely:-
5. Substituted by G.O.Ms.No.20, HM & FW (C.I) Department, dated
26.09.2014.
Functions of the
Governing
Council.
[Act No. 13 of 1989] 7
(a) take steps for achieving the objectives of the
Institute;
(b) hold control and administer the property and
funds of the Institute;
(c) a cquire or transfer any mov able or immovable
property on behalf of the Institute;
(d) administer any funds placed at the disposal of the
Institute for specific purposes;
(e) man age and regulate the finances, accounts ,
investments, property, business and all other administra tive
affairs of the Institute and for that purpose appoint such
agent as it may think fit;
(f) invest the money belonging to the Institute
(including any income from trust and endowed property) in
such stocks, funds, shares or securities as it may from time
to time think fit;
(g) enter into, vary, carry out and cancel contracts on
behalf of the Institute;
(h) regulate and determine all other matters
concerning the Institute in accordance with the provisions of
this Act and the rules and regualtions made thereunder;
(i) delegate any of its powers to a Committee or the
Director or to any Officer of the Institute; and
(j) cooperate with other Institutions, Universities and
other authorities in such manner and for such purpose as it
may determine.
8 [Act No. 13 of 1989]
11. There shall be an Executive Board consisting of the
following members of the Governing council, namely:-
(1) the Vice-President of the Governing Council;
(2) the Secretary of the Governing Council;
(3) the Secretary to Government, Health Medical an d
Family Welfare;
(4) the Secretary , Finance and Planning (Finance
Wing) Department;
(5) the Dean of the Faculty of the Institute;
(6) a m ember of the Nizam ’s Charitable Trust to be
nominated by the President; and
(7) a member to be nom inated by the President from
amongst the Financing Agencies.
12. (1) The Executive Boards shall have the following
powers, namely:-
(a) to constitute Committees for specific or general
purposes;
(b) to appoint from time to time such number of
Officers and othe r employees and on such terms and
conditions as it may deem fit for carrying out the
management and affairs of the Institute;
(c) to appoint su ch number of persons and on such
terms and conditions as it may deem fit as for the conduct
of the studies, investigations, research, teaching or othe r
work undertaking by the Institute;
Executive Board.
Powers of the
Executive Board.
[Act No. 13 of 1989] 9
(d) to exercise control and discipline over the
employees of the lnstitute;
(e) to accept on behalf o f the Institute endowments
bequests donations, grants and transfer of any immovable
property made to it;
(f) to receive money , securities, instruments or an y
other movable property for and on behalf of the Institute;
(g) to grant rece ipts sign and execute instruments
and endorse or discount cheques or other negotiable
instruments through its accredited agents;
(h) to make sign and execute all such documents and
instruments, as may be necessary or proper for carrying on
the management of the property or affairs of the Institute;
(i) to invest moneys and funds of the i nstitute and
vary the investments as and when it may be necessary or
proper;
(j) t o introduce courses of study at the institute and
take decisions on the recommendations of the Academic
Council;
(k) to co -operate and co -ordinate with other
educational and medical institutions and authoriti es in India
and abroad;
(l) to grant fellowships and scholar ships or other
monetary assistance on such terms and conditions as it
may prescribe to such persons as it may select to carry on
any research, investigation or study;
(m) to propose regulations for considerati on and
adoption by the Governing Council;
10 [Act No. 13 of 1989]
(n) to pub lish or finance the publication of studies ,
treatises, books, periodicals, reports and other literature and
sell or arrange for the sale of them, as it may deem fit, from
time to time;
(o) to c ause to ma intain proper books of accounts
supported by necessary vouchers;
(p) to arrange for the audit of the accounts of the
Institute annually;
(q) to create or abolish posts of teachers of the
Institute;
(r) to delegate any of its powers to a committe or the
Director or to any officer of the Institute;
(s) to exercise all the powers o f the Institute not
otherwise provided for and all powers requisite to give effect
to the provisions of this Act or the rules made thereunder.
13. (1) The Governing Council shall meet a tleast twice in a
calendar year.
(2) The President may conven e a m eeting of the
Governing Council as and when necessary.
(3) An emergency meeting of the Governing Council
may be con vened by the President on the request of the
Director on a requisition signed by not less than ei ght
members of the Governing Council and in such manner as
may be prescribed by the Regulations.
14. The Executive Board shall meet atleast once in three
months. An emergency meeting of the Executive Board may
be convened by the Vice-President in such manner as may
be prescribed by the Regulations.
Meetings of the
Governing
Council.
Meetings of the
Executive Board.
[Act No. 13 of 1989] 11
15. The Vice-President shall have the power to invite any
person not being a member of the Governing Council or the
Executive Board to attend meeting of the Governing Council
or the Executive Board but such invitee shall not be en titled
to vote at such meeting.
16. (1) Save as otherwise provided in this section the term
of nominated members of the Governing Council or the
Executive Board shall be three years from the date of
nomination.
(2) An ex -officio member shall continue so long as he
holds the office by virtues of which he is such member.
(3) Any vacancy in the membership occurin g before
the next reconstitution or before the expiry o f the prescribed
period shall be filled by nomination of another person by the
Vice-President.
(4) A member nominated under sub-section (3) shall
continue for the remainder of the term of a member in
whose place he is nominated.
(5) An outgoing member shall be eligible for
renomination.
(6) A member may resign his office by writing under his
hand addressed to the Vice-President, but he shall c ontinue
in office un til his resignation is accepted by the Vi ce-
President.
17. (1) There shall be a Director of the Institute who shall
be appointed by the President for a term of three years who
shall be eligible for re-appointment for two more terms from
out of the panel of names recommended by a Committe e
consisting of,-
Special Invitees.
Term of office and
vacancies among
members of
Governing
Council and
Executive Board.
Method of
appointment of
Director.
12 [Act No. 13 of 1989]
(a) the Vice-President of the Institute;
(b) a nominee of the Governing Council of the
Institute;
(c) a nominee of the Academic Council of the
Institute.
(2) The Committee shall forward to the President the
panel of nam es 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.
(3) Whenever a vacancy o ccurs or is likely to occur in
the office of Director, the Committee constituted 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) Notwithstanding anything in sub-sections (1), (2)
and (3), the Director of the Institute holding office at the
commencement of this Act shall be deemed to have been
appointed as the first Director.
(5) Where a vac ancy in the office of Director occurs
and it can n ot be conveniently and expeditiously filled in
accordance with the provisions of sub -sections (1), (2) and
(3) or if there is any emergency, the President may appoint
any suitable person to be the Director and may, from time to
time, extend the term of such appointment under this sub-
section, so however, that the total term of such
appointment, including the term fixed in the original order ,
shall not exceed one year.
(6) The conditions of service of the Director, including
salary, allowances, leave, pension and provident fund,
[Act No. 13 of 1989] 13
admissible to him shall be such as may be prescribed by
the Executive Board and until so prescribed shall be
determined by the Vice-President.
18. (1) The Director shall be the Chief Executive and
Academic Officer of the Institute. He shall preside over the
meetings of the Academic Council and Finance Committee.
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 and its affiliates;
(b) ensure implementat ion of the decisions of the
authorities of the 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.
(3) Where any matter is of urgent nature requiring
immediate action and the same cou ld not be immediately
dealt with by any office r 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 fit and shall
forth with report the action taken by him to the Vice -
President and also the Of ficer, 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 D irector, it m ay refer the matter to the Vice -President
Powers and
duties of the
Director.
14 [Act No. 13 of 1989]
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 ta ke effect only in such modified form so
however that such modification or annulment shall be
without prejudice to the validity of anything previously done
by or under the orders of the Director.
(4) Where the exercise of the power by the Director or
under sub -section (3) involves the appointm ent 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 pe riod of three months
from t he 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 de legated to him by th e
Governing Council or the Vice -President as the case may
be.
19. (1) The Executive Registrar sh all be appointed by the
Institute in such manner and on such ter ms and conditions
as may be prescribed.
(2) the Executive Registrar shall have the following
powers and duties, namely:-
(a) he shall be respo nsible for the custody of the
records and the common seal of the Institute;
(b) he shall be bound to place before the Governing
Council an d the Executive Board and authorities of the
lnstitute all such information as may be necessary for the
transaction of their business;
Executive
Registrar.
[Act No. 13 of 1989] 15
(c) he shall, subject to the control of the Director,
conduct the examinations a nd make all other arrangements
necessary therefor and be responsible for the due execution
of all processes connected therewith;
(d) he s hall 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 Governing
Council, the Vice-President or the Director;
(e) he shall be responsible to the Director for the
proper discharge of his functions; and
(f) he shall att est and e xecute the documents on
behalf of the Institute.
20. (1) There shall be a Dean of the Institute who shall be
appointed by the Governing Council from amongst the
faculty of the Institute.
(2) The Dean shall assist the Director in academic
affairs of the Institute and shall exercise such powers and
perform s uch functions as m ay be laid down in the
Regulations or entrusted by the Director.
21. There shall be an Academic Council which shall
consist of the following members, namely:-
(a) the Director, who shall be the Chairman of the
Council;
(b) the Dean of the Faculty of the Institute who shall be
Member-Secretary of the Council;
(c) the Director of Medical Education, Telangana;
(d) all Heads of Departments of the Institute;
Appointment of
Dean.
Academic
Council.
16 [Act No. 13 of 1989]
(e) two Assistant Professors of the Institute to be
nominated by the Director;
(f) t wo Honorary Co nsultants to be nominated by the
Director.
22. The Sele ction Committee for the appointment or
promotion of a Professor, Associate Professor and Assistant
Professor, shall consist of:-
(a) the Director;
(b) the Secretary to Government, Hea lth, Medical &
Family Welfare Department;
(c) one external expert in the concern ed speciality,
nominated by the Director;
(d) Dean of the Faculty;
(e) one Honorary Medical Consultant to the Institute to
be nominated by the Director:
Provided that no person shall participate in the meeting
of the Selection Committee for any appointment, if he or his
near relative is a candidate for that appointment.
23. There shall be constituted a Finance Committee which
shall consist of the following, namely:-
(a) the Director who shall be the Chairman of the
Committee;
(b) the Executive Registar who shall be the Secretary of
the Committee;
Selection
Committee.
Finance
Committee.
[Act No. 13 of 1989] 17
(c) the Secretary to Government, Health Medical &
Family Welfare Department;
(d) the Secretary to Government, Finance and Planning
(Finance Wing) Department or his nominee;
(e) the member n ominated from amongst the
Financing Agencies on the Govern ing Council and the
Finance Officer of the Institute.
24. The Finance Committee shall have the following
powers, namely:-
(i) to examine the annual accounts of the Institute and
advise Executive Board thereon;
(ii) to examine the annual budget estimates and adivse
the Executive Board thereon;
(iii) to review the financia l position of the Institute from
time to time;
(iv) to make recommendations to the Executive Board
on all financial matters relating to the Institute;
(v) to make recommendations to t he Executive Board
on all proposals involving raising of funds , receipts and
expenditure;
(vi) to make recommendation on all proposals
involving expenditure for which no provision has been made
in the budget, or which involve expenditure in excess of the
amount provided in the budget.
25. The Government may pay to the Institute in e ach
financial year such sum s of money and in such manner as
Powers of Finance
Committee.
Payment to the
Institute.
18 [Act No. 13 of 1989]
may be considered necessary for the exercise of its powers
and discharge its functions under this Act.
26. (1) The Institute shall have its own fund consisting of,-
(a) all mo neys provided by the Government under
Section 25;
(b) all fees and other charge s received by the
Institute;
(c) all moneys received by the Institute by w ay of
grants, loans, gifts, donations, benefactions, bequests or
transfers;
(d) al l moneys received by the Institute in any other
manner or from any other source.
(2) All moneys credited to the Fund shall be deposited
in such banks or invested in such manner as the Governing
Council may decide.
(3) The fund shall b e applied towards the expenses of
the Institute including expenses incurred in the exercise of
its powers and discharge of its functions.
27. (1) The Institute shall prepare an annual financial
statement on or bef ore such date as may be pr escribed by
the regulations of the estimated capital and revenue receipts
and expenditure for the ensuing year and submit the same
to the Government.
(2) The said statement shall include a statement of
salaries and allowances of members, officers and servants
of th e Institute and of such other par ticulars as may be
prescribed by the regulations.
Funds of the
Institute.
Annual Financial
Statement.
[Act No. 13 of 1989] 19
(3) The Government shall, as soon as may be after the
receipt of the said statement, cause it to be laid on the Table
of the Legislature of the State.
(4) Th e Institute shall take into consideration any
comments made on the said statement in the Legislature of
the State.
(5) The Institute may at any time during the year in
respect of which a statement under sub-section (1) has
been submitted, submit to the Government a supplementary
statement, and all provisions of this section shall apply to
such state ments as th ey apply to the statement under the
said sub-section.
28. (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 inclu ding 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 person so appointed and any other person so
authorised by him in connection with such audit of accounts
of the Institute shall have the same rights and privileges and
authority in connection with such audit as the comptrol ler
and Auditor General of India has in connection with the audit
of Government accounts and in particular shall h ave the
right to demand the production of books, ac counts,
connected vouchers and other documents and papers and
to inspect any of the offices of the Institute.
Accounts and
Audit.
20 [Act No. 13 of 1989]
(4) The accounts of the Institute certified by the person
so appointed or any other person authorised 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 Instiute shall comply with such instructions.
(5) The Governme nt may cause the accounts of the
Institute together with the audit report thereon forwarded to
them under sub-section (4) to be laid annually before the
Legislature of the State.
29. The Institute shall prepare for every year a report of its
activities during the previous year and submit the report to
the Governing Council on or before such date as may be
prescribed and copies of the report shall be submitted to
the President and the Government.
30. (1) The Institute shall constitute for the benefit of its
officers, teachers and other employees, in such manner and
subject to such con ditions as may be prescribed by the
regulations, such schemes of pension, provident funds and
insurance as it may deem fit with the prior approval of the
Government.
(2) Where any such pension or p rovident fund has
been c onstituted, the Government may declare that the
provisions of the Provident Funds Act, 1925 , shall apply to
such fund as if it were a Government Provident Fund.
31. All orders and decisions of the I nstitute shall be
authenticated by the signature of the Executive Regi strar or
any other member or officer authorised by the Director in
this behalf and all other instruments issued by the Institute
shall be authenticated by the signature of such officer of the
Institute as may be authorised by the Director in this behalf.
Annual Report.
Pension and
Provident Funds.
Authentication of
orders and
instruments of the
Institute.
Central Act 9 of 1925.
[Act No. 13 of 1989] 21
32. No act or proc eeding of the Governing Council,
Executive Board or any authority of the Institute or any
committee constituted under this Act, shall be questi oned
on the ground merely of the ex istence of any vacancy in or
defect in the constitution of, the Governing Council,
Executive Board, authority or such committee.
33. Notwithstanding anything c ontained 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.
34. Subject to the provisions of the Indian Medical C ouncil
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.
35. (1) In the discharg e of its functions under this Act, the
institute shall be guided by such directions on questions of
policy relating to State purposes or i n case of any
emergency as may be given to it by the Government.
(2) If any dispute arises between the Government and
the Institute as to whether the question is or is not a
question of policy relating to the State purposes or whether
an emergency has arisen the decision of the Government
thereon shall be final.
(3) The Institute shall function under the General
supervision of the Gove rnment and the Government shall
have power to review the actions of the Institute taken under
this Act.
36. If any question arises whether any person has been
duly appointed as, or is entitled to be, a member of the
Acts and
proceedings not
to be invalidated
by vacancies, etc.
Grant of Medical
Degrees,
Diplomas etc. by
the Institute.
Recognition of
medical
qualifications
granted by the
Institute.
Central Act 102 of
1956.
Direction by
Government.
Reference to the
President.
22 [Act No. 13 of 1989]
Governing Council, Executive Board, or any au thority or
other body of the Institute or whether any decision of the
Governing Council, Executive Board or a ny 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 President and the decision of the President
thereon 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 President may in exceptional
circumstances act suo -moto to entertain reference after th e
expiry of the period mentioned in the preceeding proviso.
37. The In stitute shall furnish to the Government such
reports, returns, statements and other information as it may
require from time to time.
38. If any difficulty arises i n giving effect to the provisions
of this Act, the Government may, within a period of two
years from the commencement of this Act, by order pu blish
in the Gazette , make such provisions including adaptation
or modification , if any, of the provisions of this Act not
affecting the substance thereof as appears to it to be
necessary or expedient for removing the difficulty.
39. (1) The Government may, by notification, make rules to
carry out the purposes of this Act.
(2) Every rule made under this Act, shall imm ediately
after it is made, be laid before the Legislature of the State if 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
Returns and
information.
Power to remove
difficulties.
Power to make
rules.
[Act No. 13 of 1989] 23
session in which it is so laid or the session immediately
following, the Legislature agrees in making any mod ification
in the rule or in the annulment of the rule, the rule shall from
the date on which the modification or annulment is notifie d
have e ffect only in such modified form or shall stand
annulled as the case may be, so however , that any such
modification or annulment shall be without prejudice to the
validity of anything previously done under that rule.
40. Subject to the provisi ons of this Act, and the rules
made thereunder, the Governing Council may, with the
previous approval of the Government 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,-
(a) the su mmoning and holding of meetings, other
than first meeting of the Governing Council and the quorum
and conduct of business at such meetings;
(b) any matter in respect of the constitution of the
Governing Counc il or any com mittee or other body to be
constituted under this Act;
(c) the powers and functions to be exercised and
discharged by the President of the Institute;
(d) the proced ure to be fo llowed by the Governing
Council and any comm ittee or ot her body constitued under
this Act in the conduct of their business, exercise of their
powers and discharge of their functions;
(e) 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.
24 [Act No. 13 of 1989]
(f) the powers and duties of the Director and other
officers and employees of the Institute;
(g) the management of the properties of the Institute;
(h) the degrees, diplomas and other academic
distinctions and titles which may be granted by the Institute;
(i) the creation of posts of professors, Heads of
Departments, Associate Professors, Assistant Professors,
Class-I Officers, Class-II Officers and post of other teachers,
officers and employees of the Institute and the appointment
of persons to such posts including the qualifications
requisite therefor;
(j) the fees and other charges which may be
demanded and received by the Institute;
(k) 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;
(l) any other matter for which provisios may be made
under this Act by regulations.
(2) Notwithstanding anything contained in sub-section
(1), the first regulations under this Act, shall be made by the
Government and any regulations so made may be altered or
rescinded by the Governing Council for exercise of its
powers under sub -section (1) with the approval of the
Government.
41. Notwithstanding anything co ntained in the 6Andhra
Pradesh (Telangana Area) Public Societies Registration Act,
6. Repealed by Act No.35 of 2001.
Vesting of
properties etc.
Act I of 1350 F.
[Act No. 13 of 1989] 25
1350 F. on and from the date of commencement, of this Act,
the Society known as “The Niz am’s Institute of Medical
Sciences, Hyderabad registered with Certificate of
Registration (No. 238 of 1980) issued by the Registrar of
Societies, Andhra Pradesh, Hyderabad shall stand dissolved
and the said Certificate of Registration shall stand cancelled
and thereupon,-
(1) the Nizam ’s Institute of Medical Sciences together
with,-
(a) all lands on which the Nizam’s Institute of Medical
Sciences Stands, and all other lands appurtenant thereto
and all buildings, erections and fixtures on such lands;
(b) all furniture, equipments, stores, apparatus and
appliances, drugs, moneys and other assets of the N izam’s
Institute of Medical Sciences;
(c) all other properties and assets, movable and
immovable including leases p ertaining to the Nizam ’s
Institue of Medica l Sciences, cash balances, reser ve funds,
investments and all other rights and interests in, or in
relation to, or arising out of, such property as were,
immediately before the sa id commencement in the
ownership, possession , power or control of any person in
charge of the manageme nt of the affairs of the Niiam ’s
Institute of Medical Sciences; and
(d) all borrowings made or contrac ts entered into by
or on behalf of and all other liabi lities a nd obligations of
whatever kind, incurred in relati on to the Nizam’s Institute of
Medical Sciences and subsisting on the appointed day,
shall stand transferred to and shall vest absolutely in the
Nizam’s Institute of Medical Sciences established under
section 3 of this Act (herein -after in this section called the
Institute).
26 [Act No. 13 of 1989]
(2) Every deed of gift, endowment , bequest or trust or
other document in relation to all or any of the properties,
and assets, referred to in cl ause (1), shall as from the
appointed day be construed as if it were made or executed
in favour of the Institute.
(3) E very officer or other empl oyee, who immediately
before the said commencement, i s employed in, or in
connection with the affairs of the Nizam’s Institute of Medical
Sciences, shall become, as from the appointed day, an
officer or other empl oyee, as the case may be, of the
Institute and shall hold his office by the same tenure , at the
same remuneration and upon the same rights and privileges
as to pension, gratuity and other matters as he would have
held, if this Act, had not been enacted and shall continue to
do so unless and until his employment under the Institute is
duly term inated or until his remuneration, terms and
conditions duly altered by the Institute:
Provided that, if the alteration so made is not
acceptable to any such officer or other employee, his
employment may be terminated by the Institute on payment
to him of an amount equivalent to three month’s
remuneration in the case of permanent employees and one
month’s remunaration in the case of other employees.
* * *