LexSection 9 — Meetings of Institute.
The Post-Graduate Institute of Medical Education and Research, Chandigarh, Act 1966
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 regulations.Open in Lexace · Ask the AI about this section