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THE ALL INDIA INSTITUTE OF MEDICAL SCIENCES REGULATIONS, 1999

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THE ALL INDIA INSTITUTE OF MEDICAL SCIENCES REGULATIONS, 1999

PREAMBLE

In exercise of the powers conferred by sub-section (1) of section 29 of the All-India Institute of Medical Sciences Act, 1956 (25 of 1956), the All India Institute of Medical Science, with the previous approval of the Central Government, hereby makes the following regulations, namely.--??????????

Regulation 1. Short title and commencement.--

(1) These regulations may be called the All India Institute of Medical sciences Regulations, 1999.

(2) These regulations shall come into force on the date of their publication in the Official Gazette.????? ?????

Regulation 2. Definitions.--

(1) In these regulations, unless the context otherwise requires;

(a) "Act" means the All-India Institute of Medical Sciences Act. 1956 (25 of 1956);

(b) "Chairman" means the Chairman of the Governing body under sub-section (3) of section 10 of the Act;

(d) "Director" means the Director of the institute, appointed under sub-section (1) of section 11 of the Act;

(e) "Fundamental Rules" means the fundamental rules as applicable to Central Government servants;

(f) "General Financial Rules" means the General Financial Rules 1963 framed by the central Government for financial management and control;

(g) "President" means the President of the Institute, nominated by the Central Government under sub-section (1) of section 7 of the Act;

(h) "Rules" means the rules framed by the Central Government under sub-section (1) of the section 28 of the Act;

(i) "Schedule" means a schedule to these regulations;

(j) "Secretary" means a Secretary of the Institute and the Governing Body;

(k) "Standing" and "Ad-hoc" committees mean respective Standing and Adhoc Committees constituted under sub-section (5) of section 10 of the Act;

(l) "Supplementary Rules" means the Supplementary Rules as applicable to Government servants who are subject to the Fundamental Rules:

(m) "Treasury Rules" means the Treasury Rules of the Central Government.

(2) Words and phrases used in these regulations and not defined but defined In the Act shall have the meanings respectively assigned to them.??????????

Regulation 3. Powers and Functions of the President.--

The President shall exercise such powers and discharge such functions as are laid down in the Act, the rules, these regulations including Schedule I.??????????

Regulation 4. Meetings of that Institute.--

(1) The Institute may meet as often as may be considered necessary by the President for the transaction of the business of the Institute but shall meet at least once a year.

(2) (a) Meeting of the Institute shall be held at such place, date and time as may be fixed by the President.

(b) ???All proceedings of meetings of the Institute shall be entered in a Minutes Book to be maintained by the Secretary for the purpose and each minute shall be signed by the President of that meeting after the same is duly confirmed.

(3) For an ordinary meeting of the Institute a notice specifying the place, date and time of the meeting shall be given by the Secretary to the members at least two weeks prior to the date of such meeting and under a certificate of posting, if sent by post. The agenda shall also be sent alongwith the notice of the meeting and where it is not possible, the agenda shall be sent at least ten days before the meeting under a certificate of posting, if sent by post.

(4) An extraordinary meeting of the Institute may be called by the president at any time for the transaction of urgent business of the Institute.

(5) For extraordinary meetings, notices specifying the place, date and time of the meeting shall be sent by the Secretary to the President and the members at least seven days before the date of the meeting, under a certificate of posting, if sent by post, or by telegram. The agenda shall be sent under a certificate of posting, if sent by post, at least five days before the meeting.

(6) An extraordinary meeting of the Institute shall also be called on a written request of not less than nine members of the Institute within a period of one month of the receipt of the requisition. The request made by members for a requisitioned meeting shall indicate the purpose of the meeting.

(7) In the absence of the president at any meeting of the Institute, the members present shall elect a person from among themselves to preside over such meeting.

(8) The quorum for a meeting of the Institute shall be Seven

(9) The President may include in the agenda at any time before or during a meeting (i) fresh items of business (ii) items supplementary to those included in the agenda; and such items shall also be taken up for consideration.

(10) Any member desirous of moving any resolution at a meeting of the Institute shall give notice thereof in writing to the Secretary so as to reach him not less than fourteen days before the date of the meeting. When such notice has been given, the proposed resolution shall be circulated immediately by the Secretary to the members and be included in the agenda.

(11) No subject disposed of by the Institute at a meeting shall be brought up again for consideration until after the expiry of one year except in a case where the President or Government certifies that the subject required further consideration in the interest of the Institute.

(12) A decision given by the President of the meeting on a point of order raised by a member shall be final.

(13) All decisions of the Institute shall be taken on a majority vote. In case of equality of votes the President shall have a casting vote.

(14) Any business of the Institute may be transacted by circulation of papers to the members and the President and acted upon, if unanimously approved. The resolution and the action taken thereon shall be placed before the next meeting of the Institute for confirmation.??????????

Regulation 5. Constitution of the Governing Body.--

The Governing Body shall consist of the following eleven members, namely:-

(a)	President of the institute	- Chairman
(b)	Director General of Health Services	- Ex-Officio Member
(c)	Representative of the Ministry of Finance	- Member
(d)	Director, All India Institute of Medical Sciences	- Member

(e) ??One member elected by the members of the Institute from amongst the three members of the Parliament elected to the Institute.

(f) ???Six members to be elected by the members of the Institute from amongst themselves.??????????

Regulation 6. Powers and functions of the Governing Body.--

The Governing Body shall exercise such powers and discharge such functions as are laid down in these regulations including Schedule I.??????????

Regulation 7. Powers and Functions of the Chairman.--

The Chairman shall exercise such powers and discharge such functions as are laid down in these regulations.??????????

Regulation 8. Meetings of the Governing Body.--

(1) The Governing Body may meet as often as may be considered necessary by the chairman for transaction of its business but shall ordinarily meet once in a quarter at such place, date and time as may be decided by the Chairman.

(2) All proceedings of meetings of the Governing Body shall be entered in a Minute Book to be maintained by the Secretary for the purpose and all minutes shall be signed by the Chairman of the meeting after the same is duly confirmed.

(3) An extraordinary meeting of the Governing Body shall be called on a written requisition by at least six members of the Governing Body or by the Chairman.

(4) Notice of every meeting of the Governing Body shall be sent by the Secretary to the members of the Governing Body, in the case of an ordinary meeting, at least fourteen days, and in the case of an extraordinary meeting, at least seven days, before the date of the meeting, under certificate of posting when sent by post. The agenda of the meeting shall be sent at least ten and five days respectively, before the date of meeting.

(5) In the absence of the Chairman at any meeting, the members present shall elect a person from amongst themselves to preside at the meeting.

(6) Five members shall form the quorum.

(7) fill decisions of the Governing Body shall be taken by a majority vote. In case of equality of votes, the Chairman shall have a casting vote.

(8) Any member desirous of moving any resolution at a meeting of the

(9) Governing Body shall give notice thereof in writing to the Secretary so as to reach him not lees than seven days before the date of such meaning. Such notice when received shall be circulated immediately by the Secretary to the members and be included in the agenda of the meeting.

(10) Any matter not included in the agenda and of which the notice mentioned in sub-regulation (8) has not been given, may be considered at a meeting of the Governing Body with the permission of the Chairman.

(11) Any business of the Governing Body may be transacted by circulation of papers to the members and Chairman and acted upon, if unanimously agreed to. The decision and the action taken thereon shall be placed before the next meeting of the Governing Body for confirmation. ??????????

Regulation 9. Terms of office of members of Governing Body.--

(1) The term of office of a member other than an ex-officio member of the Governing Body shall be five years subject to his continuance as a member of the institute. An out-going member shall be eligible for re-election.

(2) Casual vacancies of elected members shall be filled by election by the Institute, for the remaining period of the vacancy.??????????

Regulation 10. Allowance to the Chairman and members of the Governing Body, Standing Committees and ad hoc Committees.--

(1) The Chairman and the members of the Governing Body, the Standing Committees and ad hoc committees shall not receive any pay, fee, remuneration or other allowance except traveling and daily allowance for attending meetings.

(2) The Chairman and the members of the Governing Body and of the Standing and ad hoc committees, if they are officers of the Central or a State Government, shall be paid traveling and daily allowances by the Institute at the rate admissible to them as officers of the Central or the State Government.

(3) In the case of Chairman and the members of the Governing Body and of Standing and ad hoc committees other than those mentioned in sub-regulation (2), traveling allowance and daily allowance shall be paid at the rates to which they are entitled as per rules of the organisation in which they are working of those prescribed from time to time by the Central Government under Supplementary Rules 190 and the executive decision and orders thereunder, whichever is more.

(4) The President may, for special reasons, sanction journeys by air, not otherwise admissible, by members of the Governing Body and of Standing and ad hoc Committees. For such journeys, traveling allowance shall be paid at rates admissible to Group 'A' officers of the Central Government.??????????

Regulation 11. Powers and duties of the Director.--

The Director shall be the Head of Department in terms of Supplementary Rules 2 (10) and shall exercise the powers of Head of Department and discharge the duties mentioned below, namely:-

(a) He shall be incharge of the administration of the Institute. He shall allocate duties to the officers and employees of the Institute and shall exercise such supervision and executive control as may be necessary subject to the rules and these regulations.

(b) He shall also exercise the powers specified in Schedule I to these regulations.

(c) He shall also have powers to delegate any of his powers to the officers on the administrative side subject to such limitations as may be imposed by the Governing Body.??????????

Regulation 12. Standing Committees.--

(1) In addition to the Standing Finance Committee, the Institute may constitute other standing Committees in accordance with sub-section (5) of section 10 of the Act, consisting of a Chairman, a Vice Director shall be a member and ex-officio Secretary of each committee. The Chairman, the Vice Chairman and other members of each committee shall be nominated by the Institute.

(2) In particular, a standing committee to be called the Academic Committee for the purpose of considering the matters specified in clauses (a) to (o) of section 14 of the set and another standing committee to be called the Estate Committee for the purpose of considering additions and alterations to buildings belonging to the Institute and other questions relating to their maintenance and use, may constituted.

(3) the term of office of members of a Standing Committee shall be five years. An out-going member shall be eligible for renomination.

(4) a casual vacancy in a Standing Committee may be filled by the President by nomination.

(5) All Standing Committees shall be advisory committees.??????????

Regulation 13. Ad-hoc Committees.--

(1) An Ad-hoc Committee may be constituted by the Institute for such purposes as it may be necessary.

(2) The Chairman and members of an Ad-hoc Committee shall be nominated by the Governing Body.

(3) The term of office of members of an Ad-hoc Committee shall terminate as soon as the specific function for which the Committee is appointed is completed.

(4) Any casual vacancy in an Ad-hoc Committee shall be filled by nomination by the chairman of the Governing Body.??????????

Regulation 14. Buildings and lands belonging to the Institute.--

(1) The Institute shall use its lands and buildings for the purposes of the Institute.

(2) The allotment and the assessment and recovery of rent of buildings shall as far as may be made by the Director in accordance with the provisions of Fundamental Rules 45-A, 45-B and 45-C and the Supplementary Rules.

(3) Every employee of Institute, if offered residential accommodation in the premises of the Institute, shall stay in that residence and pay thereof such rent and other charges as may be fixed by the Institute.??????????

Regulation 15. Powers to award prizes, scholarships.--

The Institute may award such prizes, souvenirs, stipends and scholarships to its students, as may be decided by the Governing Body from time to time.??????????

Regulation 16. Professorships.--

The Institute may create and appoint persons to Professorships. Readerships and Lecturerships and other posts.??????????

Regulation 17. Power to arrange lectures.--

The Institute may Invite experts to deliver lectures in the Institute from time to time, on payment of suitable fees or honoraria and pay them traveling allowance at the rates admissible to Central Government employees of similar status for their Journey within India.??????????

Regulation 18. Tuition Fees.--

Fees payable by candidates selected for admission to the Post-graduate and Under-graduate courses of study at the Institute shall be as under:

(i) Post-graduate
A.	Tuition Fees (a) MD/MS	Rs. 234/- per annum payable in two equal installments by the 1st August and 1st February each year.
	(b) Ph.D.	Rs. 240/- per annum payable in two equal Installments by the 1st August and 1st February each year.
	(c) M.Sc/M.H.A./M.Ch./D.M. (Sponsored candidate only	Rs. 350/- per annum payable in two equal Installments by the 1st August and 1st February each year.
B.	Hostel Rent	Rs. 25/- per month in advance by the 1st of each month.
C.	Laboratory fees	Laboratory fee of Rs. 40/- per annum payable in two equal Installments by 1st August and 1st February each year.
D.	Registration fee	Rs. 25/- by the Ist July and Ist January of the year of admission.
E.	Caution Money	A caution money of Rs. 100/- shall be deposited by every postgraduate student to cover the cost of breakage or loss of Laboratory equipments for the entire course of study payable by the 1st July and 1st January of the year of admission.
F.	Annual Gymkhana Fee	Rs. 40/- payable in one installment by the Ist August each year.
G.	Pot Fund	Rs. 60/- per annum payable in two half yearly equal installments.
(ii) Undergraduate
(a)	Tuition fees	Rs. 300/- per annum payable in two equal installments by the Ist August and Ist February each year.
(b)	Annual Gymkhana Fee	Rs. 40/- payable in one installment by the Ist August each year.
(c)	Laboratory fee	Rs. 10/- For each term payable by Ist August and Ist February each year.
(d)	Hostel Rent	Rs. 180/- per annum payable in half yearly equal installments by Ist August and Ist February each year.
(e)	Pot Fund	Rs. 30/- for each term payable by Ist August and Ist February each year.
(f)	Electricity Charges	Rs. 16/- for each term payable by Ist August and Ist February each year.
(g)	Union Fee	Rs. 7/- for each term payable by Ist August and Ist February each year.
(h)	Caution honey	Rs. 100/- shall be deposited by every student to cover the cost of breakage or loss of laboratory equipments for the entire course of study payable by the Ist August of the year of admission.
(i)	Registration Fee	Rs. 25/- by the Ist August of the year of admission.
(iii) B.Sc. (Nursing) Post-Certificate
(a)	Tuition fees	Rs. 100/- per annum payable in two equal installments by the Ist August and Ist February each year.
(b)	Hostel Rent	Rs. 120/- per annum payable in two equal installments by the Ist August and Ist February each year.
(c)	Pot Fund	Rs. 6/- for each term payable by Ist August and Ist February each year.
(d)	Registration Fee	Rs. 25/- by the. Ist August of the year of admission.
(e)	Caution Money	Rs. 100/- shall be deposited by every student to cover the cost of breakage or loss of laboratory equipments for the entire course of study payable by the Ist August of the year of admission.
(iv) B.Sc. (Hons.) Nursing.
(a)	Tuition fees	Rs. 150/- per annum payable in two equal installments by the Ist August and Ist February each year.
(b)	Hostel Rent	Rs. 120/- per annum payable in two equal installments by the let August and Ist February each year.
(c)	Pot Fund	Rs. 6/- for each term payable by Ist August and Ist February each year.
(d)	Registration Fee	Rs. 25/- by the Ist August of the year of admission.
(e)	Caution Money	Rs. 100/- shall be deposited by every student to cover the cost of breakage or lose of laboratory equipments for the entire course of study payable by the Ist August of the year of admission.
(v) B.Sc. (Hons.) Human Biology
(a)	Tuition Fee	Rs. 100/- per annum payable in two equal Installments by the Ist August and Ist February each year.
(b)	Gymkhana Fee	Rs. 40/- payable in one installment by the let August each year.
(c)	Registration Fee	Rs. 25/- by the Ist, August of the year of admission.
(d)	Hostel Rent	Rs. 180/- per annum payables in half-yearly equal a installments by Ist August and Ist February each year.
(e)	Pot Fund	Rs. 30/- for each term payable by Ist August and Ist February each year.
(f)	Electricity Charges	Rs. 18/- for each term payable by Ist August and Ist February each year.
(g)	Caution Money	Rs. 100/- shall be deposited by Every student to cover the cost of breakage or loss of laboratory equipments for the entire course of study payable by the Ist August of the year of admission.
(vi) DCT (Radiography)
(a)	Tuition Fee	Rs. 100/- per annum payable in two equal instalments by the Ist August and 1 February each year.
(b)	Registration Fee	Rs. 25/- payable by the Ist August of the year of Admission.
(c)	Caution Money	A Caution Money of Rs. 100/- shall be deposited to cover the cost of breakage or loss of laboratory equipments for the entire course of study payable by the Ist August of the year of Admission.
(vii) Para-Medical Courses.
1.	B.Sc. (Hons.) in Ophthalmic Techniques
2.	B.Sc. (Hons.) in Medical Technology in Radiography
3.	B.Sc. (Hons.) in Speech & Hearing
(a)	Tuition fee	Rs. 100/- per annum payable in two equal instalments by the Ist August and Ist February each year.
(b)	Hostel Rent	Rs. 180/- per annum payable in two equal installments by the Ist August and Ist February each year.
(c)	Pot Fund	Rs. 30/- for each term payable by Ist August and Ist February each year.
(d)	Electricity Charges	Rs. 18/- for each term payable by Ist August and Ist February each year.
(e)	Registration Fee	Rs. 25/- by the Ist August of the year of admission.
(f)	Caution Money	Rs. 100/- shall be deposited by every student to cover the cost of breakage or loss of laboratory equipments for the entire course of study payable by the Ist August of the year of admission.

NOTE: 1. Medical personnel on the Staff of the Institute shall be exempted from the payment of fees, laboratory fees and also the hostel rent, if not staying in the hostel.

2. ????The Director, in his discretion, may allow upto 15 days time after the due dates aforesaid to any student for making payment of fees etc. On default, the director may impose such penalty, as he considers necessary, on merit of each case.

3. ????Tuition fee, hostel rents and other fees and charges once paid shall not be refunded in any case including that of a Student leaving the Institute before the completion of the terms or not joining the Institute for any reason.??????????

Regulation 19. Admission to courses of studies.--

22 1/2 per cent of the seats shall be reserved for candidates belonging to Scheduled Castes and Tribes (15% for the Scheduled Caste and 7 1/2 % for the Scheduled Tribe) for admission to the MBBS and Post-graduate courses at the All India Institute of Medical Sciences. This is however be varied as per Government of India Instructions issued from time to time.??????????

Regulation 20. Award of degrees.--

The Institute may grant MBBS, MD, MS. Ph.D., DM, M.Ch, MHA, MOS, M.Sc., M.Biotech., B.Sc.(H). Human Biology, B.Sc.(H) Nursing, B.Sc. Nursing (Post-certificate), B.Sc.(H) in Paramedical subjects.??????????

Regulation 21. Conduct of examination.--

(1) Such number of supervisors, Invigilators and other staff as may be necessary for conducting the entrance and professional examinations or the Institute may be appointed by the Director and paid remuneration at the following rates, namely:-

(i)	Chief Supervisor	Rs. 15/- per day
(ii)	Supervisor	Rs. 12/- per day
(iii)	invigilators for written examination	Rs. 10/- per day
(iv)	subordinate staff such as upper Division Clerk/Lower Division Clerk	Rs. 10/- per day
(v)	Daftry	Rs. 3.50 per day
(iv)	Peons and sweepers	Rs. 2.75 per day

(2) Rates of remuneration payable to examiners, both external and internal for entrance and professional examinations shall be as follows, namely:-

Rates of remuneration payable to MBBS Examiners:

(i)	For setting paper	Rs. 100/- per paper divisible among the examiners concerned.
(ii)	For examining answer books	Rs. 2/- per answer book per examiner subject to a minimum of Rs. 50/- for the examiners concerned.
(iii)	For Oral a Practical	Rs. 5/- per candidate per examiner of the Board subject to a minimum of Rs. 75/- to a member of the examination Board.

Note:(1) In addition, examiners will be allowed travelling and halting allowances as admissible under the rules of the Institute from time to time.

(2) ??All the postal and incidental expenditure incurred by the examiners for conducting the examination of the Institute should be reimbursable separately.

(3) ???Rates of remuneration payable to Post-graduate examiners.

(i)	For setting paper -	Rs. 100/- per paper divisible among the examiners concerned.
(ii)	For examining Thesis -	Rs. 200/- per thesis divisible among the examiners concerned.
(iii)	For examining answer books -	Rs. 5/- per answer book per examiner subject to a minimum of Rs. 50/- for examiners concerned.
(iv)	For Oral and practical -	Rs. 10/- per candidate per examiner of the Board subject to a member of the examination Board.

Each examiner will see all the answer books of all the papers of the concerned subject.

(4) ??Remuneration payable to Ph.D. examiners.

(i)	For examining Thesis	Rs. 200/- per thesis to each examiner.
(ii)	For Oral and Practical	Rs. 10/- per candidate subject to a minimum of Rs. 80/- per examiner,

(iii) ??The fee for setting a question paper shall be divided equally amongst the paper-setters while the fee for examining the answer paper is to be paid in full to each examiner. In subjects which are combined practical clinical and oral examinations, the fee shall be Rs. 5/ per candidate per subject.??????????

Regulation 22. Employees to be whole time servants.--

Unless in any case if it be otherwise distinctly provided the whole time of an employee of the Institute shall be at the disposal of the Institute and he may be employed in any manner required by the proper authority of the institute without claim for additional remuneration.??????????

Regulation 23. Permanent and temporary posts.--

The posts in the service of the Institute shall be either a permanent post that is a post carrying a definite rate of pay sanctioned without any limit of time or a temporary post that is a post carrying a definite rate of pay sanctioned for a limited time.??????????

Regulation 24. Qualifications for appointment.--

(1) Age, experience and other qualifications for appointment to a post under the Institute shall be prescribed by the appointing authority keeping in view the qualifications and experience prescribed by the Central Government for similar posts before applications of candidates are called for subject to the condition that non-medical personnel shall not be appointed to the post of Director.

(2) The Director shall, in filling vacancies in posts and services, either by direct recruitment or by promotion under the Institute, make such reservations, in favour of the Scheduled castes and Scheduled Tribes as may be made by the Central Government from time to time in filling vacancies in posts and services under the Central Government.??????????

Regulation 25. Period of Probation.--

Unless otherwise decided by the appointing authority in any case all employees shall be on probation for two years. During the period of probation, the employee shall be required to put in satisfactory service failing which his services shall be liable to termination at any time without any notice or reason being assigned for the same. The appointing authority may, however, extend the period of probation.??????????

Regulation 26. Seniority.--

The seniority of employees of the Institute in each category shall be determined by the order of merit in which they were selected for appointment to the grade in question, those selected on an earlier occasion being ranked senior to those selected later.??????????

Regulation 27. Leave.--

Temporary and permanent employees of the Institute shall be entitled to such leave and leave salary as are admissible to the corresponding categories of central Government servants under the Central Civil Services (leave) Rules, 1972.

Provided that for purposes of the Central Governments Central Civil Services (Leave) Rules, 1972, the following categories of teaching staff in the Institute shall be treated as serving in the Vacation Department, namely:-

1. Professor;

2. Additional Professor;

3. Associate Professor;

4. Assistant Professor;

5. Medical Superintendent;

6. Additional Medical Superintendent;

7. Principal, College of nursing;

8. Lecturers in Nursing;

9. Senior Nursing Tutors; and

10. Tutors in Nursing

The regular vacation for the purpose shall be as may be decided by the Governing Body from time to time:

Provided further that an incumbent on deputation to the Institute as on foreign service shall be governed by leave rules as may be stipulated In the conditions of their deputation.??????? ???

Regulation 28. Pension and Contributory Provident Fund.--

(1) The employees of the Institute, except those on deputation on foreign service to the institute, appointed on or after 12th Sept, 1975 and such employees as were appointed prior to this date but have specifically opted for the General Provident Fund and pensionary benefits as applicable to the Central Government employees, shall be governed by the provisions of General Provident Fund (Central Services) Rules, 1960 and the Central Civil Services (Pension) Rules, 1972.

(2) The employees of the institute except those on deputation on foreign service to the Institute and who were appointed before 12th September, 1975 and have specifically not opted for the General Provident Fund and pensionary benefits, shall be governed by the Contributory Provident Fund Rules of the Institute.

(3) The benefits of added years of service as admissible under rule 30 of the Central Civil Service (Pension) Rules, 1972 shall be applicable to the eligible members of the faculty staff.??????????

Regulation 29. Absence from duty.--

Unless otherwise decided by the President in exceptional circumstances, no permanent employee of the institute shall be away from his post, otherwise than on leave or because of suspension, for more than two years at a stretch.??????????

Regulation 30. Superannuation.--

(1) The age of superannuation of an employee of the Institute other than teaching faculty shall be 60 years:

Provided that the medical and scientific specialists may be granted extension in service, on a case to case basis, upto the age of 62 years in the case of persons who are exceptionally talented for reasons to be recorded in writing and subject to physical fitness and continued efficiency of the person concerned.

Provided further, that this provision shall not apply in the case of a person who is on extension in service.

(2) The age of superannuation of a member of the teaching faculty of the Institute shall be 62 years:

Provided that this provision shall not apply in the case of a person who is on extension in service.

(3) Notwithstanding anything contained in sub-regulations (1) and (2), the appointing authority shall, if it is of the opinion that it is in the public interest so to do, have the absolute right to retire any employee of the Institute by giving him notice of not less than three months in writing or three months" pay and allowances in lieu of such notice-

(i) if he is in Group A or Group B service or post and had entered the service of the Institute before attaining the age of thirty-five years, after he has attained the age of fifty years; and

(ii) in any other case, after he has attained the age of fifty-five years;

[Provided that nothing in this sub-regulation shall apply to an employee in Group D service or post who entered service on or before the 1st December, 1962]

(4) Any Institute employee may, by giving notice of not less than three months in writing to the appointing authority, retire from service after he has attained the age of 50 years, if he is in Group A or Group B service post and had entered the service of the Institute before attaining the age of thirty-five year, and in all other cases after he has attained the age of 55 years:

Provided that-

(a) nothing in this sub-regulation shall apply to an employee in Group D service or post who entered service on or before the 1st December, 1962.

(b) it shall be open to the appointing authority to withhold permission to an employee under suspension who seeks to retire under this sub-regulation.

Explanation: In this regulation the expressions "member of the teaching faculty" mean: Professor, Additional Professor, Associate Professor, assistant Professor, Medical Superintendent, Additional Medical Superintendent, Principal, College of Nursing, Lecturer in Nursing, Senior Nursing Tutor and Tutor in Nursing and other employees of the Institute as may be declared to be members of teaching faculty by the Central Government from time to time.??????????

Regulation 31. Tera of office of Director.--

Notwithstanding anything contained in these regulations, the Institute shall, if it is of the opinion that it is in the public interest to do so, have the right to terminate the term of office of Director at any time before the expiry of his term by giving him a notice of not less than three months in writing or three months salary and allowances in lieu thereof. The Director shall also have the right to relinquish his office at any time before the expiry of the fixed term by giving to the Institute a notice of not less than three months in writing.??????????

Regulation 32. Age at recruitment.--

The maximum age of a candidate at the time of recruitment to the service of the Institute shall normally be 50 years for teaching posts and 30 years for non teaching posts or as indicated in the Recruitment Rules for each post (except for Senior Demonstrators/Senior Residents in the pre- and para-clinical and Radiotherapy Departments of the All India Institute of Medical Sciences where it shall be 33 years). This limit is relaxable by the Governing Body.??????????

Regulation 33A. Pay of re-employed persons.--

(1) the pay of any person who may be re-employed in the Institute after retirement from the service of the Institute or of a State or the Central Government or any statutory or local body administered by Government shall be fixed in the prescribed scale of pay at the minimum stage of the time scale of pay of the post in which and individual is re-employed officer at the minimum of the prescribed pay scale will cause undue hardship, the pay may be fixed at a higher stage by allowing one increment for each year of service rendered by the officer before retirement in a post not lower than that in which he is re-employed. In addition, he may be permitted to draw separately any pension sanctioned to him and to retain any other form of retirement benefit or which he is eligible, such as, Government or Employers contribution to Contributory provident Fund, gratuity, commuted value of pension;

Provided that except as indicated in sub-regulations (2), (3) and (4), the total amount of initial pay plus the gross amount of pension and/or the pension equivalent of other forms of retirement benefit does not exceed.-

(a) the pay he draws before his retirement (Preretirement pay); or

(b) Rs. 3,000/- whichever is less.

Explanation: The pay last drawn before retirement shall be taken to be the substantive pay plus special pay, if any. The pay drawn in an officiating appointment may be taken into account if it was drawn continuously for at least one year before retirement.

(2) The restriction that pay on re-employment plus gross pension or pension equivalent to other retirement benefits, should not exceed the last pay drawn may be relaxed, with the prior approval of the Governing Body, in cases where such relaxations or permissible or re-employed pensioners under the employment of the Central Government;

Provided that no relaxation shall be made in cases where appointment to post if made initially, would need Government approval, that is posts carrying a minimum salary of Rs. 800/- or more per mensem except with the previous approval of the Government.

(3) In cases where the minimum pay of the post in which the officer is re-employed is more than the last pay drawn the officer concerned may be allowed to draw the minimum of the prescribed scale of pay of the post less pension and pension equivalent of other retirement benefits.

(4) Once the initial pay of re-employed pensioner has been fixed in the manner indicated above he will be allowed to draw normal increments in the time scale of the post to which he is appointed:

Provided that the pay and gross pension or pension equivalent of other retirement benefits taken together do not any time exceed Rs. 3000/- per month.??????????

Regulation 33B. Conduct, discipline and penalties.--

(1) the Central Civil Services (Conduct) Rules, 1964 shall apply to the employees of the Institute.

(2) Pat IV (Suspension), Part V (Penalties and disciplinary Authorities) Part VI (Procedure for imposing penalties), Part VII (Appeals) and Part VIII (Review) of the Central Civil Service (Classification, Control and Appeal) Rules, 1965, shall apply to the employees of the Institute:

Provided that for the purposes of this regulation:

(a) Group A, Group B, Group C and D post In the Institute shall A, Group B, Group C and Group D, post respectively.

(b) The Appointing Authority, the Disciplinary Authority for the penalties that may be imposed and the Appellate Authority for the various posts in the Institute shall be as prescribed in Schedule II.

(c) In respect of Central or State Government Servants borrowed by the Institute, the provisions, respectively of rules 20 and 21 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 shall apply and the Institute shall Government, as the case may be, for the purpose of these rules.

(d) No consultation with the Union Public Service Commission shall be necessary in any case.??????? ???

Regulation 34. Medical facilities for employees.--

The employees of the Institute including deputationists and members of their families shall be entitled to medical aid as admissible under the All India Institute of Medical Sciences staff Health Scheme. They shall also pay such contribution as are required under that Scheme.??????????

Regulation 35. Other conditions of service.--

In respect of matters not provided for in these regulations, the rules as applicable to the Central Government servants regarding the general condition of service, pay, allowances including travelling and daily allowances, leave salary, joining time, foreign service terms and orders and decisions issued in this regard by the Central Government from time to time shall apply to the employees of the Institute.??????????

Regulation 36. Scales of Pay of posts.--

The revised scales of pay and allowances for the posts in the Instituted shall be as notified from time to time.??????????

Regulation 37. Allotment of Institute residence to the employees.--

The employees of the Institute shall be entitled to the allotment of residences at the All India Institute of Medical Sciences, Ansari Nagar, New Delhi-29 in accordance with provisions laid down in the All India Institute of Medical Sciences (Allotment of Residence) Regulations 1961.

SCHEDULE I

(See regulation 3, 6, and 11)

			Extent of powers
Sl. No.	Nature of powers	Director	President	Governing Body	Institute Body	Remarks
1	2	3	4	5	6	7
1	Powers of re-appropriation of funds from sanctioned Budget	Full powers	-		-	Report of any re-appropriation shall be placed before the Governing Body for approval at its subsequent meeting
2. (a)	Writs off of loss of irrecoverable value of stores of public money due to fraud	Up to Rs. 10,000 in such case	Rs. 10,000 in each case	Rs. 20,000 in each case	full powers
(b)	Loss of revenue or of irrecoverable advance
(c)	Deficiencies and depreciation in value of stores
3.	To incur (i) contingent expenditure; or (ii) expenditure or the purchase of stores and stationery and printing of fores.	Full powers within the sanctioned budget	-	-	-	-
4.	Maintenance of Building and petty works
(a)	Original works and special repairs	Rs. 20,000/- in each case subject-to maximum of Rs. One lakh per year	Rs. 50,000/- in such case subject to a maximum of Rs. 2.5 lacs per year.		-	-
(b)	Ordinary repairs	Full powers for minor repairs (not annual repairs)	-	-	-	-
(c)	Annual repairs	Full powers	-	-	-	-
5.	power to sanction recoverable advances	Full powers in respect of all Officers and employees except himself	In case of Director
6.	Power to sanction advances/final withdrawal out of the Contributory/General Provident Fund	full powers in respect of all officers and employees except himself	In case of Director
7.	Destruction of official records connected with accounts	Full powers subject, to the condition laid down in Appendix 13 to the General Finance Rule.
8.	Power to direct the payment on the last working day of a month the pay and allowances of employees of the Institute where the first four days of the following month are public holidays.	Full powers
9.	Power to order the retention of undisbursed pay and allowances of establishment for any period not exceeding three months.	Full powers
10.	To allow mileage allowance by a route other than the shortest or the cheapest	Full powers provided selection of the route is in Institute's interest
11.	In permit Group 'D' employees to draw next higher class railway fare when accompanying an officer on train which provides no. II class.	Full powers
12.	To decide whether a particular absence is absence in duty within the country.	Full powers for academic purposes and one month in other cases	Full powers beyond one month in all cases other than academic
13.	To impose restrictions on the exchange of daily allowance mileage allowance by Group 'C' and Group 'D' employees, travelling in a public or hired conveyance.	Full powers
14.	To countersign his own travelling allowance bills and those of other employees	Full powers
15.	To waive provision (a) to Supplementary Rule 209 and to authorise departures from Supplementary Rule 211 regarding combination of holidays with leave.	Full powers
16.	(i) Grant of Casual Leave Full powers	Full powers	Casual Leave of the Director
	(ii) Grant of leave	Full powers for Group B, C, D and not more than four weeks for Group 'A'	Full power for Group 'A' for More than four weeks and full powers in the case of the Director
	(iii) Special disability leave	-	full powers
17.	To direct that an officer on leave shall be considered to be in occupation of a residence	full powers for the period of original deputation or the period of leave sanctioned		full powers
18.	To allot residence	Full powers
19.	power to make appointments to posts subject to rule 7 of the All India institute of Medical Sciences Rules, 1958	Full powers
	(i) Ad-hoc/Temporary	Full powers for Group B, C, & D posts. Lecturers Assistant professors not exceeding a period of one year.	Full powers for all Group 'A' posts other than Faculty posts. Professor and Additional Professor for a period not exceeding one year and Lecturers, Assistant Professor and Associate Professor for a period exceeding one year.
	(ii) Permanent	Group C and D post	Group a posts	Group A posts
20.	Power to confirm Group A & B officers, after successful completion of the period of probation	Full powers except in the case of the Director
21.	Power to accept resignation of Group B employees.	Full powers
22.	Power to accept resignation of Group A employees	Full powers in respect of all Group A Officers except in case of Professor and Additional Professor	Full powers in case of Director, Professor and Additional Professor		In the case of Director subject to ratification by the Institute Body.
23.	Power to permit the officers of the Institute while going abroad for attending meeting, conference, seminar, workshop, symposia or for short assignments	Full powers except in the case of Director on the basis of leave of the kind due and admissible Upto the period of thirty days, and that the faculty members concerned receives proper invitations from the sponsors of the meeting.	Full powers beyond a period of 30 days in the case of employees and full powers in respect of Director		Subject to directions issued by the Central Government from time to time.
24.	Power for treating the absence as on duty for participation in the International scientific conferences/symposia/seminars abroad by the members of the faculty	Full powers upto a maximum of fifteen days inclusive of travel	Full powers beyond a period of fifteen days		Subject to directions issued by the Central Government from time to time.
25.	Power to allow retention of lien in the Institute for employees when they are appointed elsewhere	Full powers for Group C and D posts upto a maximum of two years. One year at a time	Full powers for Group 'B' posts	full powers for Group 'A' posts
26.	Power for fixation of pay of Institute employees under the Rules	Full powers
27.	Power to permit the Officers of the Institute to go abroad in connection with the work of the Institute and treatment of absence as on duty.	Full powers up to thirty days provided there are no financial implications other than the period spent in connection with the work of the Institute being treated as on duty.	Full powers beyond a period of thirty days.		Subject to directions issued by the Central Government from time to time.
28.	Power to accept Research grant if these are for duration not exceeding three years.	Full powers subject to the general policy of Government of India.
29.	Power to accept the terms and condition on foreign service terms in respect of a deputationist of Central/State Government where the terms are of usual nature.	Full powers
30.	Power to Grant extension of tenure of senior Residents/Tutors.	Full powers
31.	Power to grant advance increments on the recommendations of the Selection Committee	Full power three advance increments	Full Powers beyond three advance increments
32.	Power to grant advance increments under fundamentals Rules 27 to employees of Research Schemes on their appointment to regular posts in the institute	Full powers on to the merit of each case
33.	Power to relax the provision of Supplementary Rule 12 where the subsistance allowance to be received is in the nature of daily allowance and on honorarive is involved	Full power			Subject to the directions issued by the Central Government from time to time
34.	To declare an Institute employee to be a ministerial servant	Full powers
35.	To suspend a lien	Full powers provided that he is authorised to make appointments to the posts on which the lion is held.	Full powers for all other posts.
36.	To transfer the lien of an Institute employee from one post to another	Full powers provided that he is authorised to make appointments to both the posts concerned.	Full powers for all other posts.
37.	To transfer an Institute employee from one post to another	full powers in the case of Group C and D employees.	Full powers in case of Group B employees.	Full powers in case of Group A employees.
38.	Fixation of pay and allowances at an Institute employees treated as on duty under Fundamental Rule (9) (6) (b)	Full powers in the case of Group B C and D employees.	Full powers in case of Group 'A' employees.
39.	Counting extraordinary leave for increments	full powers in the case of Group B, C, and D employees.	Full powers in the case of Group 'A' employees.
40.	Power to reduce the pay of an officiating Government Servant	Full powers in the case of Group B, C, and D employees.	Full powers in the case of Group 'A' employees.
41.	To sanction grant of and to permit acceptance of honorarive.	Full powers upto a maximum of Rs. 5000/- per annum in each case in accordance with the provisions of rule 46(b) of Fundamental Rules and Government of India's orders issued thereunder from time to time for all categories of employees. In the case of recurring honoraria, this limit applies to the total of recurring payments made to an individual in a year. In case of Group 'A' and Group 'B' employees, the matter shall be reported to the Governing Body.
42.	Power to appoint in employees to hold temporarily to officiate in more than one post and to fix the pay of subsidiary posts and the amount of compensatory allowance to be drawn.	Full powers subject to rules applicable to similar classes of Central Government employees.
43.	To declare the grade of fee paid to part time employees (for purpose of Travelling Allowance)	full powers
44.	To decide the shortest or cheapest of two or more routes.	Full powers
45.	to allow mileage allowance by a route other than the shortest or cheapest	Full powers provided selection of the route is in Institute's interest
46.	To decide the point of commencement or end of journey in a station.	Full powers
47.	To declare that an Institute employee whose pay does not exceed Rs. 300/- per mensem is entitled to lowest class accommodation in a steamer	full powers
48.	To declare in case of doubt on hardship the class of steamer accommodation to which an institute employee is entitled	Full powers
49.	Power to require a medical certificate of fitness before return from leave.	Full powers	Full powers in the case of Director
50.	Extension of leave to cover over-stay	Full powers provided that the employee on leave will on return be under the administrative control of the Institute.	Full powers in all other cases
51.	To sanction transfer to foreign service in India and to fix the pay in foreign service	Full powers in respect of Group B, C, and D employees, subject to the conditions mentioned in column 5 against Serial No. 30 in appendix 4 of the Post & Telegraph compilation of Fundamental and Supplementary Rules, Vol. II	Full powers in respect of Group a employees
52.	To decide the date of reversion of Government servant who takes leave before reversion from foreign services.	Full powers
53.	Power to sanction the undertaking of work for which a fee is offered and the acceptance of a fee	full powers
54.	Travel by air by Officers is relaxation of rules	Full powers in case of urgency and necessity
55.	To declare that pay of an Institute employee includes compensation for all journeys by road.	full powers in the case of Group B, C end D employees	full powers in case of Group A employees
56.	Power to grant exemption from the rule limiting a halt on tour to ten days.	full powers upto a limit of 50 days	full powers beyond a period of 30 days
57.	Power to fix amount of hire or charges where an Institute employee is provided with means of locomotion at the expense of the Institute etc. but pays all the cost of its use or propulsion	Full powers
58.	To grant travelling allowance to non-officials attending commission of enquiry etc. and to fix their grade.	Full powers
59.	To declare who shall be controlling officer and to make rules for his guidance	Full powers, provided an Institute employee is not declared his own controlling officer.
60.	To grant leave other than special disability leave.	Full powers
61.	To grant leave when a medical board has reported that there is no reasonable prospect of the employees being fit to return to duty.	Full powers
62.	To decide in case of doubt whether a particular employee is serving in a vacation Department.	Full powers
63.	To grant maternity and hospital leave.	Full powers
64.	To permit calculation of joining time by a routs other than that which travellers ordinarily use.	Full powers
65.	To extend joining time within a maximum period of thirty days.	Full powers	Full powers beyond 30 days
66.	Authorizing an Institute employee to proceed on duty to any part of India	Full power in case of Group B C and D employees	Full powers in the case of Group A employees
67.	Power to alter in the case of clerical errors in the data of birth recorded in the service rolls of Institute employees.	Full powers in case of Group 'C' and 'D' employees	Full powers in the case of Group 'A' & 'B' employees.
68.	Power to sanction investigation of claims for arrears of pay etc. which are more than three years but not more than six years old.	Full powers	Full powers in other cases.
69.	Power to sanction permanent advances in respect of employees other than Director.	Full powers		Full powers in the case of Director
70.	Power to issue instruction to subordinate authorities in the matter of contingent expenditure.	Full powers
71.	Disposal of obsolete surplus and unserviceable stores.	Full powers		The Director shall act on the advice of Condemnation Board set up for the purpose by the Institute.
72.	Power to vary the permanent of repaying of advances granted to Institute employees in exceptional cases	Full powers in cases in which he is competent to sanction the grant of advances provided that in the case of interest bearing advances, the period of repayment not extended.	In all other cases
73.	Power to sanction advances for purchase of conveyance	Full powers in the cases of Institute employees holding permanent posts, subject in the limits and conditions laid down in Rules 199 to 218 of General Finance Rules.
74.	Power to authorise the sale of transfer of motor vehicles purchased with advance from the Institute.	Full powers in cases sanctioned in clause (v) of rule 256 of General finance Rule.
75.	Power to extend upto a maximum of 24 the number of Installments in which an advance granted for the purchase of a bicycle should be repaid to the Institute.	Full powers
76.	Power to sanction advances to Institute employees on tour, transfer	Full powers in case of Institute employees, holding permanent or temporary posts subject to the limits and conditions laid down in Rule 231 to 234 of General Finance Rules
77.	Power to sanction advances for law suit to which Institute is a party.	Full powers
78.	Power to prescribe the from of Security bond to be executed by a subordinate authority, entrusted with the custody of cash stores.	Full powers
79.	Power to sanction of pay on the eve of important festivals	Full powers
80.	Power to Authorise a departure from the provisions of the Rule 109(1) relating to custody of Institute money.	Full powers

SCHEDULE-II

The appointing, Disciplinary and Appellate Authority for the various posts in the Institute

Sl. No.	Description of Posts	Appointing Authority	Authority competent to impose penalties and penalties which it may impose with reference to rule 11 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965		Appellate Authority
			Disciplinary Authority	Penalties under rule 11 of Central Civil Services (Classification, Control and Appeal) Rules, 1965.
1	2	3	4	5	6
1.	Group 'A' posts (i) Director	Institute Subject to Rule 7 of the All India Institute of Medical Sciences Rules	Institutes	All, subject to condition that penalties (v) to (ix) shall not be imposed without the prior approval of the Central Government
	(ii) Other posts	Governing Body	(a) Governing Body (b) President	All Penalties Penalties (i) to (iv)	Institute Governing Body
2.	Group 'B' posts	President	(a) President (b) Director	All Penalties Penalties (i) to (iv)	Governing Body President
3.	Group 'C' posts	Director	(a) Director	All penalties	President
4.	Group 'D' posts	Director	(a) Director (b) Deputy Director (Administration) in the case of Institute employees other than those provided in (c) and (d) below	All Penalties Penalties (i) to (iv)	President Director
			(c) Medical superintendent in the case of All India Institute of Medical Sciences Hospital employees	Penalties (i) to (iv)	Director
			(d) Chief Organiser, Dr. Rajendra Prasad Centre for Ophthalmic Sciences and Chiefs of other Centres as and when established by the Institute in the case of the employees working in the Centres concerned	Penalties (i) to (iv)	Director

(i) Authorisation of the Director, All India Institute of Medical Sciences - to issue the Chargesheet and statement of allegations, penalties and suspension orders after obtaining the approval of the Governing Body/President, All India Institute of Medical Sciences, as the case may be. The notice, the chargesheet and statement of allegations would be all signed by the Director for and on behalf of the Governing Body or the President, as the case may be, and the documents will also expressly state this fact. Phrases like "By order of the Governing Body" or "the President" or the "approval by the Governing Body" or the "President" can be used on such documents.

(ii) Since the Governing Body posting are at fixed intervals the Chairman of Governing Body is authorised to initiate disciplinary proceedings against employees of Group A and faculty members. The final decision on penalty shall be, taken in the Governing Body meeting."