Section 12 in Kaloji Narayana Rao University of Health Sciences Act, 1986
12. [ The Vice-Chancellor. [Substituted by G.O.Ms.No.20, Health, Medical & Family Welfare (C1) Department, dated 26.09.2014.]
- The Vice-Chancellor shall be appointed by the Chancellor from out of a panel of three names of distinguished educationalists in the field of medicine in the alphabetical order suggested by a Committee consisting of,-(i)a nominee of the Chancellor;(ii)the Principal Secretary/ Secretary, H&M Department who shall also be Convenor of the Committee;(iii)a nominee of the Executive Council:Provided that no employee of the University or Member of any Authority of the University shall be a member of the Committee:Provided further that in exigencies the Government can appoint Vice-Chancellor in causal vacancy temporarily till regular appointment of Vice-Chancellor is made in accordance with the procedure prescribed in this section.]
