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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in Sree Chitra Tirunal Institute For Medical Sciences And Technology, Trivandrum, Act, 1980

(1)There shall be a chief executive officer of the Institute who shall be designated as the Director of the Institute and shall, subject to such rules as may be made in this behalf, he appointed by the Institute;Provided that the first Director of the Institute shall be appointed by the Central Government.