Section 17(4) in Sri Venkatesware Institute of Medical Science University Act, 1995
(4)Notwithstanding anything in sub-sections (1), (2) and (3), the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] of the Institute holding office at the commencement of this Act shall be deemed to have been appointed as the first [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] for a period of three years, communing from the date of original appointment.
