Section 19(1) in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
(1)The Government may, by notification in the Gazette, appoint a Registrar of the Institute, in such manner and on such terms and conditions as may be prescribed by the Regulations. The Registrar shall be of the cadre of a Professor of the Andhra Pradesh Medical Education Service with a minimum of five (5) years of experience in the same cadre.
