Section 7 — President of the Institute.

(1) There shall be a 1 [President for every Institute] who shall be nominated by the Central Government from among the members other than the Director of the Institute. 2 [Provided that the President of the existing Institute shall also be the President of every corresponding Institute and other Institutes established on and after the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012 (37 of 2012), till such date the Central Government nominates a separate President for every corresponding Institute and other Institutes established after such commencement.] (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.

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