Section 2 in All India Institute of Medical Sciences Regulations, 2019
2. Definitions.
(1)In the regulations, unless the context otherwise requires, -(a)"Act" means the All India Institute of Medical Sciences Act, 1956 (25 of 1956);(b)"Chairman" means the Chairman of the Governing Body under sub-section (3) of section 10 of the Act;(c)"Deputy Director" means the Deputy Director (Administration) of the Institute;(d)"Director" means the Director of the Institute appointed under sub-section (1) of section 11 of the Act:(e)"Fundamental Rules" means the fundamental rules as applicable to Central Government Servants;(f)"General Financial Rules" means the General Financial Rules, 2017 framed and as amended from time to time by the Central Government for financial management and control;(g)"President" means the President of the Institute nominated by the Central Government under subsection (1) of section 7 of the Act;(h)"Rules" means the rules framed by the Central Government under sub-section (1) of the section 28 of the Act;(i)"Schedule" means a Schedule annexed to these regulations;(j)"Secretary" means a Secretary of the Institute and the Governing Body;(k)"Supplementary Rules" means the Supplementary Rules as applicable to Government servants who are subject to the Fundamental Rules;(l)"Treasury Rules" means the Treasury Rules of the Central Government.(2)Words and phrases used in these regulations and not defined but defined in the Act shall have the meanings respectively assigned to them.
