Section 11(5) in Sree Chitra Tirunal Institute For Medical Sciences And Technology, Trivandrum, Act, 1980
(5)Subject to such rules as may be made in this behalf, the Director and other officers and employees of the Institute shall be entitled to such salary and allowances and shall be governed by such conditions of service in respect of leave, pension, gratuity, provident fund and other matters as may be prescribed by regulations made in this behalf.
