28. Power to make regulations.-

(1) The Institute, with the previous approval of the Central Government may, by notification in the Official Gazette, make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act, and without prejudice to the generality of this power, such regulations may provide for:-

(a) the summoning and holding of meetings other than the first meeting of the Institute, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of members necessary to form a quorum under section 9;

(b) the manner of constituting the Governing Body under sub-section (1) of section 10;

(c) the powers and functions to be exercised and discharged by the Governing Body under sub-section (2) of section 10;

(d) the powers and functions to be exercised and discharged by the President of the Institute under sub-section (3) of section 10;

(e) the procedure to be followed by the Governing Body, the term of office of, and the manner of filling vacancies among, the members of the Governing Body under sub-section (4) of section 10;

(f) the manner of constituting standing committees and ad hoc committees under sub-section (5) of section 10;

(g) the allowances, if any, to be paid to the Chairperson and the members of the Governing Body and of standing committee and ad hoc committee under sub-section (6) of section 10; (h) the powers and functions to be exercised and discharged by the Director of the Institute under sub-section (3) of section 11;

(i) the designations and grades of other officers and employees under sub-section (4) of section 11;

(j) the salaries and allowances and other conditions of services of the Director, Deputy Director (Undergraduate), Deputy Director (Postgraduate) and Deputy Director (Pharmacy) and other officers and employees of the Institute under sub-section (5) of section 11;

(k) the examinations which may be held and the degrees, diplomas and other academic distinctions and titles which may be granted by the Institute under clause (f) of section 13;

(l) the professorships, readerships, lectureships and other posts which may be instituted and persons who may be appointed to such professorships, readerships, lectureships and other posts under clause (g) of section 13;

(m) the fees and other charges which may be demanded and received by the Institute under clause (j) of section 13;

(n) the construction of quarters for the staff and allotment of such quarters under clause (k) of section 13;

(o) 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 under sub-section (1) of section 19;

(p) any other matter for which provisions under this Act may be made by regulations.

(2) Until the Institute is established under this Act, any regulation which may be made under sub-section (1) may be made by the Central Government; and any regulation so made may be altered or rescinded by the Institute in exercise of its powers under sub-section (1).

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