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Union of India - Section

Section 12 in All India Institute of Medical Sciences Regulations, 2019

12. Procedure in conducting business of Standing Committees.

(1)All standing committees shall be advisory committees.
(2)Fifty per cent of the members shall form the quorum for all standing committee. Members can also participate in the meeting through video conference, after obtaining the prior approval of the Chairman and such participation through video conference will be counted for the purpose of the quorum. In the case of Standing Selection Committee or Combined Selection Committee or Regional selection Committee, the two experts shall also be counted for purpose of determining the quorum.