Section 18(1) in Nizams Institute of Medical Sciences Act, 1989
(1)The Director shall be the Chief Executive and Academic Officer of the Institute. He shall preside over the meetings of the Academic Council and Finance Committee.Without prejudice to the generality of the provisions contained in sub-section (1), the Director shall,-(a)exercise general supervision and control over the affairs of the Institute and its affiliates;(b)ensure implementation of the decisions of the authorities of the Institute;(c)be responsible for imparting of instructions and maintenance of discipline in the Institute;(d)create or abolish posts in cadres other than teaching cadres of the Institute and in respect of teaching cadre to create posts for a period not exceeding six months.
