Section 18(2) in Sri Venkatesware Institute of Medical Science University Act, 1995
(2)Without prejudice to the generally of the provisions contained in sub-section (I) the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.], 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.
