Section 10 in All India Institute of Medical Sciences Regulations, 2019
10. Allowance to the Chairman and members of the Governing Body, standing committee and ad-hoc committee.
(1)The Chairman and the members of the Governing Body, the Standing Committees, and ad-hoc committees shall not receive any pay, fee, remuneration or other allowance except travelling and daily allowance for attending meetings.(2)The Chairman and the members of the Governing Body and of the standing and ad-hoc committees, if they are officers of the Central or a State Government shall be paid travelling and daily allowances by the Institute at the rate admissible to them as officers of the Central or the State Government.(3)In the case of Chairman and the members of the Governing Body and of standing and ad-hoc committees other than those mentioned in sub-regulation (2), travelling allowance and daily allowance shall be paid at the rates to which they are entitled as per rules of the organisation in which they are working or those prescribed from time to time by the Central Government under Supplementary Rules and the executive decision and orders there under, whichever is more.(4)The President may, for special reasons, sanction journeys by air not otherwise admissible by members of the Governing Body and of Standing and ad-hoc committee for such journeys travelling allowance shall be paid at rates admissible to Group 'A' officers of the Central Government.
