Section 8 in Nizams Institute of Medical Sciences Act, 1989
8. The President.
(1)The Chief Minister of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] shall be the President of the Institute.(2)The President shall, after every five years cause to be reviewed the progress of the Institute, in such manner as he thinks fit.
