Section 27 in All India Institute of Medical Sciences Regulations, 2019
27. Leave.
(1)Temporary and permanent employees of the Institute shall be entitled to such leave and leave salary as are admissible to the corresponding categories of the Central Government servants under the Central Civil Services (Leave) Rules, 1972:Provided that for the purpose of the Central Government Central Civil Services (Leave) Rules, 1972, the following categories of teaching staff in the Institute or any other post declared as academic post by the standing academic committee and ratified by the Governing Body from time to time shall be treated as serving in the vacation Department, namely:-(1)Professor,(2)Additional Professor,(3)Associate Professor,(4)Assistant Professor,(5)Medical Superintendent,(6)Additional Medical Superintendent,(7)Principal, College of Nursing,(8)Lecturers in Nursing,(9)Senior Nursing Tutors, and(10)Tutors in Nursing:(2)The regular vacation for the purpose shall be as may be decided by the Governing Body from time to time:Provided that an incumbent on deputation to the Institute as on foreign service shall be governed by the leave rules as may be stipulated in the conditions of their deputation.
