Section 28 in All India Institute of Medical Sciences Regulations, 2019
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 September, 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 the General Provident Fund (Central Services) Rules, 1960 and the Central Civil Services (Pension) Rules, 1972.(2)With effect from 1st January, 2004, the date on which the New Pension Scheme was introduced, all new entrants who joined the service of the Institute on or after 1st January, 2004, shall be governed by the New Pension Scheme.
