Section 9 in Nizams Institute of Medical Sciences Act, 1989
9. Governing Council.
- There shall be a Governing Council consisting of the following members, namely:-(1)the President;(2)the Vice-President who shall be the Minister incharge of Medical, Health and Family Welfare;(3)the Director of the Institute who shall be the Secretary;(4)The Secretary to Government, Health, Medical and Family Welfare;(5)The Secretary to Government, Finance and Planning (Finance-Wing);(6)a nominee of the University Grants Commission;(7)The Director General of Health Services, Government of India;(8)The President, Medical Council of India or his nominee;(9)The Vice-Chancellor, [Kaloji Narayana Rao University of Health Sciences, Telangana;] [Substituted by G.O.Ms.No.20, HM & FW (C.I) Department, dated 26.09.2014.](10)The Vice-Chancellor, Osmania University, Hyderabad;(11)The Vice-Chancellor, University of Hyderabad, Hyderabad;(12)One member to be nominated by the Vice¬President from among the Financing Agencies;(13)The Dean of the Faculty of the Institute;(14)Two members to be nominated by the Nizam's Charitable Trust;(15)Two members of Faculty of the Institute to be nominated by the Vice-President; and(16)Four members to be elected by the Academic Council.
