Section 2 in All India Institute of Medical Sciences Rules, 2019
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)"Indian University" means any University established either by the Central Government or any State Government and includes Deemed University;(e)"President" means the President of Institute;(f)"Section" means a section of the Act.;(g)"Standing" or "ad hoc" Committees means respective standing and ad hoc Committees constituted under subsection (5) of section 10 of the Act.
