Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum, Act, 1980


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Section
 Section Title
  INTRODUCTION
  PREAMBLE
  1 Short title and commencement View Judgements
  2 Declaration of the Sree Chitra, Tirunal Medical Centre Society for Advanced Studies in Specialities, Trivandrum, as an institutions of national importance View Judgements
  3 Definitions View Judgements
  4 Incorporation of Institute View Judgements
  5 Composition of Institute View Judgements
  6 Term of office of and vacancies among members View Judgements
  7 President of Institute View Judgements
  8 Allowances of President and members View Judgements
  9 Meetings of Institute View Judgements
  10 Governing Body and other committees of Institute View Judgements
  11 Staff of Institute View Judgements
  12 Objects of Institute View Judgements
  13 Functions of Institute View Judgements
  14 Vesting of property View Judgements
  15 Payment to Institute View Judgements
  16 Fund of Institute View Judgements
  17 Budget of Institute View Judgements
  18 Accounts and audit View Judgements
  19 Annual report View Judgements
  20 Pension and provident funds View Judgements
  21 Authentication of orders and instruments of Institute View Judgements
  22 Acts and proceedings not to be invalidated by vacancies, etc View Judgements
  23 Grand of medical degrees, diplomas, etc., by Institute View Judgements
  24 Recognition of medical qualification granted by Institute View Judgements
  25 Control by Central Government View Judgements
  26 Disputes between Institute and Central Government View Judgements
  27 Returns and information View Judgements
  28 Transfer of service of existing employees View Judgements
  29 Continuance of facilities at Institute View Judgements
  30 Power to remove difficulties View Judgements
  31 Power to make rules View Judgements
  32 Power to make regulations View Judgements
  33 Rules and Regulations to be laid before Parliament View Judgements



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