Section 3 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
3. Status of the Institute.
(1)As soon as may be after the commencement of this Act, the Government may by notification confer semi-autonomous status on any Medical/Dental College or Institute of Medical/Dental Sciences identified for this purpose,(2)The Institute notified under subsection (1) shall function as a semi-autonomous institution under this Act with its own staff structure to suit the norms of. the Medical or Dental Council of India with the affiliation to Dr. N.T.R. University of Health Sciences, Vijayawada for grant of Degrees, Diplomas, etc., as per its regulations.(3)The Institute shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said corporate name of the Institute to maintain the Medical/ Dental Colleges or Institutes of Medical/Dental Sciences and teaching hospital.(4)In all suits and other legal proceedings by or against the Institute the pleading shall be signed and verified by the Registrar and all process in such suits and proceedings shall be issued to and on the Registrar.
