Section 13 in Kaloji Narayana Rao University of Health Sciences Act, 1986
13. Rector.
(1)The Rector shall be appointed by the Executive Council on the recommendation of the Vice-Chancellor and shall exercise such powers and discharge such duties as may be prescribed by the Statutes.(2)Where the Executive Council does not accept the recommendations of the Vice-Chancellor, the matter shall be referred to the Chancellor, whose decision thereon shall be final and binding on the Executive Council and the Vice-Chancellor.
