Section 17(1) in Sri Venkatesware Institute of Medical Science University Act, 1995
(1)There shall be a [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] of the University who shall be appointed by the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] fora term of three years and who shall be eligible for re-appointment for two more terms from out of the panel of names recommended by a Committee consisting of, -(a)the Vice-Chairman of the Institute ;Provided that the First Vice-Chairman shall in consultation with the Second Vice-[Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] recommend a name ;(b)a nominee of the Governing Council of the Institute ;(c)a nominee of the Academic Senate of the Institute ;
