Section 29(1) in All-India Institute of Medical Sciences Act, 1956
(1)The Institute [with the previous approval of the Central Government, may by notification in the official Gazette] [ Substituted for the word "may, with the approval of the Central Government" by Act 4 of 1986, section 2, Sch. (15-5-1986)] make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act, and without prejudice to the generality of this power, such regulations may provide(a)the summoning and holding of meetings other than the first meeting, of the Institute, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of members necessary to form a quorum;(b)the manner of constituting the Governing Body and standing and ad hoc committees, the term of office of, and the manner of filling vacancies among, the members of, the Governing body and standing and ad hoc committees;(c)the powers and functions to be exercised and discharged by the President of the Institute and the Chairman of the Governing Body;(d)the allowances, if any, to be paid to the Chairman and the members of the Governing Body and of standing and ad hoc committees;(e)the procedure to be followed by the Governing Body and standing and ad hoc committees in the conduct of their business, exercise of their powers and discharge of their functions;(f)the tenure of office, salaries and allowances and other conditions of service of the Director and other officers and employees of the Institute including teachers appointed by the Institute;(g)the powers and duties of the Chairman of the Governing Body;(h)the powers and duties of the Director and other officers and employees of the Institute;(i)the management of the properties of the Institute;(j)the degrees, diploma and other academic distinctions and titles which may be granted by the Institute.(k)the professorships, readerships, lecturer-ships and other posts which may be instituted and persons who may be appointed to such professorships, readerships, lectureships and other posts;(l)the fees and other charges which may be demanded and received by the Institute;(m)the manner in which, and the conditions subject to which, pension and provident funds may be constituted for the benefit of officers, teachers and other employees of the Institute;(n)any other matter for which under this Act provisions may be made by regulations;
