The Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry, Act, 2008

32 sections.

Section 1 — Short title and commencement.
Section 2 — Declaration of Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, as an institution of national importance.
Section 3 — Definitions.
Section 4 — Incorporation of Institute.
Section 5 — Composition of Institute.
Section 6 — Term of office of, and vacancies among members.
Section 7 — President of Institute, his powers and functions.
Section 8 — Allowances of President and members.
Section 9 — Meetings of Institute.
Section 10 — Governing Body and other committees of Institute.
Section 11 — Staff of Institute.
Section 12 — Objects of Institute.
Section 13 — Functions of Institute.
Section 14 — Vesting of property.
Section 15 — Payment to Institute.
Section 16 — Fund of Institute.
Section 17 — Budget of Institute.
Section 18 — Accounts and audit.
Section 19 — Annual report.
Section 20 — Pension and provident funds.
Section 21 — Authentication of orders and instruments of Institute.
Section 22 — Acts and proceedings not to be invalidated by vacancies, etc.
Section 23 — Grant of medical degrees, diplomas, etc., by Institute.
Section 24 — Recognition of medical qualifications granted by Institute.
Section 25 — Control by Central Government.
Section 26 — Resolution of differences.
Section 27 — Returns and information.
Section 28 — Transfer of service of existing employees.
Section 29 — Power to make rules.
Section 30 — Power to make regulations.
Section 31 — Laying of rules and regulations before Parliament.
Section 32 — Power to remove difficulties.

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.