Section 7 in Sree Chitra Tirunal Institute For Medical Sciences And Technology, Trivandrum, Act, 1980
7. President of Institute.-
(1)There shall be a President of the Institute who shall be nominated by the Central Government from among the members other than the Director.(2)The President shall exercise such powers and discharge such functions as are laid down in this Act or as may be prescribed by the rules or regulations.
