The Post Graduate Institute of Medical Education and Research, Chandigarh Act, 1966
[Act No. 47 of 1959]
[18th September, 1959.]
| Contents |
| Title |
The Post Graduate Institute of Medical Education and Research, Chandigarh Act, 1966 |
| Sections |
Chaptericulars |
| 1. |
Short title and commencement |
| 2. |
Declaration of Post Graduate Institute of Medical Education and Research, Chandigarh, 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 |
| The Schedules |
Territories Transferred from the State of Rajasthan to the State of Madhya Pradesh |
| Schedule I |
The following territories comprised within the villages specified below in Bhensrorgarh tahsil of Chittor district, namely |
| Schedule II |
|
| Part I |
Modifications of the First Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956 |
| Part II |
Modifications of the Second Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956 |
| Part III |
Modification of the Delimitation of Council Constituencies (Madhya Pradesh) Order, 1957 |
