Section 9 in Sri Venkatesware Institute of Medical Science University Act, 1995
9. Governing Council.
- There shall be a Governing Council consisting of the following members, namely :-(1)the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] ;(2)First Vice-Chairman who shall be the Minister incharge of Medical, Health and Family Welfare ;(3)the Second Vice-Chairman, who shall be the Chairman of Tirumala Tirupathi Devasthanams, Tirupathi;(4)the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] the Institute ;(5)the Secretary to Government, Health, Medical and family Welfare or an officer not below the rank of Deputy Secretary to Government nominated by the Secretary ;(6)the Secretary to Government, Finance and Planning (Finance Wing) or an officer not below the rank of Deputy Secretary to Government nominated by the Secretary ;(7)the Executive Officer, Tirumala Tirupathi Devasthanams, Tirupathi ;(8)[ the Director, Visakha Institute of Medical Sciences, Visakhapatnam;] [Substituted by Act No. 2 of 2019, dated 16.2.2019.](9)a nominee of the University Grands Commission ;(10)the Director-General of Health Services, Government of India or his nominee ;(11)the President, Medical Council of India or his nominee ;(12)the Vice-Chancellor, University of Health Sciences, Andhra Pradesh ;(13)the Vice-Chancellor, Sri Venkateswara University, Tirupathi ;(14)the Dean of the Faculty of the Institute ;(15)two members to be nominated by the Tirumala Tirupathi Devasthanams, Tirupathi ;(16)two members of Faculty of the Institute to be nominated by the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] ;(17)four members to be elected by the Academic Senate; and(18)the Registrar of the University shall act as the Secretary of the Governing Council.
