Section 17 in Nizams Institute of Medical Sciences Act, 1989
17. Method of appointment of Director.
(1)There shall be a Director of the Institute who shall be appointed by the President for a term of three years who shall be eligible for re-appointment for two more terms from out of the panel of names recommended by a Committee consisting of,-(a)the Vice-President of the Institute;(b)a nominee of the Governing Council of the Institute;(c)a nominee of the Academic Council of the Institute.(2)The Committee shall forward to the President the panel of names together with a concise statement showing the academic qualifications and other distinctions of each of the persons included in such panel but shall not indicate any order of preference.(3)Whenever a vacancy occurs or is likely to occur in the office of Director, the Committee constituted accordance with the provisions of sub-section (1) shall prepare a panel of names of three persons who are in its opinion suitable to hold the said office.(4)Notwithstanding anything in sub-sections (1), (2) and (3), the Director of the Institute holding office at the commencement of this Act shall be deemed to have been appointed as the first Director.(5)Where a vacancy in the office of Director occurs and it can not be conveniently and expeditiously filled in accordance with the provisions of sub-sections (1), (2) and (3) or if there is any emergency, the President may appoint any suitable person to be the Director and may, from time to time, extend the term of such appointment under this sub-section, so however, that the total term of such appointment, including the term fixed in the original order, shall not exceed one year.(6)The conditions of service of the Director, including salary, allowances, leave, pension and provident fund, admissible to him shall be such as may be prescribed by the Executive Board and until so prescribed shall be determined by the Vice-President.
