Section 17 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
17. Method of appointment of Director.
(1)There shall be a Director of the Institute who shall be appointed by the President from a panel of names recommended by the Executive Council.(2)The initial term of appointment shall be for 3 years and shall not be extended for beyond a total of 3 terms including initial appointment or 65 years of age whichever is earlier.(3)The Director shall be a doctor with Post Graduate degree in any medical speciality recognized by the MCI. He shall have a minimum of 10 years teaching experience in the speciality out of which at least 5 years shall be in the cadre of Professor.
