Section 3(2) in Sri Venkatesware Institute of Medical Science University Act, 1995
(2)The Institute shall function as an University established under a State Act and funded and maintained by the Tirumala Tirupathi Devasthanams, Tirupathi, as per section 111(4) (ii) of the Andhra Pradesh Charitable and Hindu Religious Institutions, and Endowments Act, 1987, (Act 30 of 1987) read with the Socond Scheduled thereof.
