Section 31 in Sri Venkatesware Institute of Medical Science University Act, 1995
31. Authentication of order and instruments of the Institute.
- All orders and decisions of the Institute shall be authenticated by the signature of the Registrar or any other member or officer authorised by the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] in this behalf and all other instruments issued by the Institute shall be authenticated by the signature of such officer of the Institute as may be authorised by the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] in this behalf.
