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

[Act No. 52 of 1980]

[3rd December, 1980.]

Contents
Title	The Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum Act, 1980
Sections	Particulars
1.	Short title and commencement
2.	Declaration of the Sree Chitra Tirunal Medical Centre Society for Advanced Studies in Specialities, Trivandrum, as an institution of national importance
3.	Definitions
4.	Incorporation of Institute
5.	Composition of Institute
6.	Term of office of and vacancies among members
7.	President of Institute
8.	Allowances of President and members
9.	Meetings of Institute
10.	Governing Body and other committees of Institute
11.	Staff of Institute
12.	Objects of Institute
13.	Functions of Institute
14.	Vesting of property
15.	Payment to Institute
16.	Fund of Institute
17.	Budget of Institute
18.	Accounts and audit
19.	Annual report
20.	Pension and provident funds
21.	Authentication of orders and instruments of Institute
22.	Acts and proceedings not to be invalidated by vacancies, etc
23.	Grant of medical degrees, diplomas, etc., by Institute
24.	Recognition of medical qualifications granted by Institute
25.	Control by Central Government
26.	Disputes between Institute and Central Government
27.	Returns and information
28.	Transfer of service of existing employees
29.	Continuance of facilities at Institute
30.	Power to remove difficulties
31.	Power to make rules
32.	Power to make regulations
33.	Rules and regulations to be laid before Parliament