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

[Act No. 19 of 2008]

[16th May, 2008.]

Contents
Sections	Particulars
Title	The Jawaharlal Institute of Post Graduate Medical Education and Research, Puducherry Act, 2008
1.	Short title and commencement
2.	Declaration of Jawaharlal Institute of Post Graduate Medical Education and Research Puducherry, 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, his powers and functions
8.	Allowances of President and members
9.	Meeting 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.	Resolution of differences
27.	Returns and information
28.	Transfer of service of existing employees
29.	Power to make rules
30.	Power to make regulations
31.	Laying of rules and regulations before Parliament
32.	Power to remove difficulties