Section 18 in Nizams Institute of Medical Sciences Act, 1989
18. Powers and duties of the Director.
(1)The Director shall be the Chief Executive and Academic Officer of the Institute. He shall preside over the meetings of the Academic Council and Finance Committee.Without prejudice to the generality of the provisions contained in sub-section (1), the Director shall,-(a)exercise general supervision and control over the affairs of the Institute and its affiliates;(b)ensure implementation of the decisions of the authorities of the Institute;(c)be responsible for imparting of instructions and maintenance of discipline in the Institute;(d)create or abolish posts in cadres other than teaching cadres of the Institute and in respect of teaching cadre to create posts for a period not exceeding six months.(3)Where any matter is of urgent nature requiring immediate action and the same could not be immediately dealt with by any officer or authority or other body of the Institute, empowered by or under this Act to deal with it, the Director may take such action as he may deem fit and shall forth with report the action taken by him to the Vice¬President and also the Officer, authority or other body who or which, in the ordinary course, would have dealt with the matter:Provided that if such officer, authority or other body is of opinion that such action ought not to have been taken by the Director, it may refer the matter to the Vice-President who may either confirm the action taken by the Director or annul the same or modify it in such manner as he thinks fit, and thereupon it shall cease to have, effect or as the case may be, shall take effect only in such modified form so however that such modification or annulment shall be without prejudice to the validity of anything previously done by or under the orders of the Director.(4)Where the exercise of the power by the Director or under sub-section (3) involves the appointment of any person, such appointment shall terminate on the appointment being made in accordance with the provisions of this Act or on the expiration of a period of three months from the date of the order of the Director, whichever is earlier.(5)The Director shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act or as may be delegated to him by the Governing Council or the Vice-President as the case may be.
