Section 17(5) in Nizams Institute of Medical Sciences Act, 1989
(5)Where a vacancy in the office of Director occurs and it can not be conveniently and expeditiously filled in accordance with the provisions of sub-sections (1), (2) and (3) or if there is any emergency, the President may appoint any suitable person to be the Director and may, from time to time, extend the term of such appointment under this sub-section, so however, that the total term of such appointment, including the term fixed in the original order, shall not exceed one year.
