Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ALL INDIA INSTITUTE OF MEDICAL SCIENCES RULES, 1958 CONTENTS 1. Short title and commencement 2. Definitions 3. Nomination of representatives of Medical Faculties 4. Filling up of casual vacancies 5. Allowances of President and Members 6. Standing Finance Committee 7. Creation of Post and Appointments thereto 8. Budget Estimates 9. Deposits into and withdrawals from the Fund 10. Annual statement of accounts 11. Annual Reports 12. Returns 13. Repeals ALL INDIA INSTITUTE OF MEDICAL SCIENCES RULES, 1958 G.S.B. 135, dated the 3rd March, 1958.- In exercise of the powers conferred by Section 28 of the All India Institute of Medical Sciences Act, 1956 (25 of 1956), read with the proviso to sub- section (1) of that section, the Central Government hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules maybe called the All India Institute of Medical Sciences Rules, 1958. (2) They shall come into force on such dale 1 as the Central Government may, by notification in the Official Gazette, appoint. 1. 1st April, 1958, vide O.S.R. 216, dated 31st March. 1958. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the All India Institute of Medical Sciences Act, 1956 (25 of 1956); (b) "Director" means the Director of the Institute; (c) "Government" means the Central Government; (d) "President" means the President of the Institute; (e) "Section" means a section of the Act. 3. Nomination of representatives of Medical Faculties :- [ For the purpose of nomination of members under clause (f) of section 4 of the Act, the Vice-Chancellor of every Indian University having a medical faculty may recommend one person from the medical faculty of the University. From among the persons so recommended the Central Government shall nominate four persons to be members of the Institute having due regard to different disciplines.) 4. Filling up of casual vacancies :- Any casual vacancy in the office of member other than an ex-officio member shall be filled by nomination or election, as the case may be, in accordance with the provisions of Section 4 . 5. Allowances of President and Members :- (1) The President or any member shall not be entitled to any allowance or other remuneration; he may, however, draw the travelling and daily allowances, if any, to which he may be eligible under the regulations framed under Section 29 . (2) Nothing in sub-rule (1) shall apply to the Director who may draw the salary and allowances attached to the post of Director. 6. Standing Finance Committee :- (1) There shall be constituted a Standing Finance Committee which shall include the member representing the Ministry of Finance. The Institute may also constitute any other standing or ad hoc committee in accordance with sub-section (5) of Section 10 . (2) The following matters shall be referred to the Standing Finance Committee which shall consider them and make its recommendations thereon, namely:- (a) annual accounts showing the receipts and expenditure of the Institute together with the audit report thereon ; (b) budget estimates showing the estimated receipts and expenditure of the Institute; (c) all proposals for the creation of new posts; (d) all financial matters pertaining to the Institute; (e) all matters relating to the invitation and acceptance of tenders. 7. Creation of Post and Appointments thereto :- 1[(1) The Institute may create posts, subject to specific provision in the budget, on scales of pay applicable to similar posts under the Government or on scales of pay approved by the Government, classic them into grades and specify their designations : Provided that no post above the Associate Professors level shall be created except with prior approval of the Government. (2) The Director General of Health Services shall be a member of all Selection Committees constituted by the Institute for recruitment to faculty posts.] (3) Appointment to the post of Director and posts carrying an initial salary of 2[Rs. 800] or more per mensem shall be made by the Institute with the prior approval of the Government. 3 [(4) In the event of the Director proceeding on leave, resigning or retiring, or the post falling vacant in any other eventuality, till such time, a new Director is appointed, the President may appoint, the seniormost Professor to look after the functions of the Director for a period not exceeding six months: Provided that the Institute may appoint, for reasons to be recarded in writing, any other person for a period not exceeding six months: Provided further that if the period of such appointment exceeds six months prior approval of the Government shall be taken for such appointment.] 1. Subs. by G.S.R. 758, dated 27th July, 1981. 2. Subs. by G.S.R. 633, dated 21st July, 1958. 3. Subs. by G.S.R. 758, dated 27th July, 1981. 8. Budget Estimates :- The Annual Budget showing the estimated receipts and expenditure of the Institute shall be prepared in two parts in such form as may be laid down by the Government and shall be submitted to it in triplicate not later than the 15th October each year, namely:- 1[Part I relating to Non-Plan expenditure] 1 [Part II relating to Plan expenditure.] 1. Subs. by G.S.R. 758, dated 27th July, 1981. 9. Deposits into and withdrawals from the Fund :- 1[(1) All moneys credited to the Fund shall be deposited in any branch of tbe State Bank of India or the nationalised Bank in New Delhi.] (2) The Fund shall be operated by the Director, and withdrawals from the Fund shall be made by cheques signed by the Director or an officer of the Institute duly authorised by tbe Director in this behalf. 1 [(3) All bills for payment shall be prechecked by the Accounts officer of the Institute.] 1. Subs. by G.S.R. 758, dated 27th July, 1981. 10. Annual statement of accounts :- [ The annual statement of accounts including the balance-sheet of the Institute shall be in such form as may be laid down by the Government. The statement pertaining to each year ending with 31st March together with the audit report thereon shall be forwarded annually to the Government together with such number of spare copies thereof as may be required by the Government from time to time but not later than the 31st December following.] 11. Annual Reports :- The annual report referred to in section 19 shall relate to the year ending with the 31st March of each year and be submitted to the Government, together with 50 spare copies thereof, not later than the 31st August following. 12. Returns :- The Institute shall furnish to the Government returns and information in such form and manner as may be required by the Government. 13. Repeals :- The All India Institute of Medical Sciences (Nomination) Rules, 1956 are hereby repealed.]