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Union of India - Section

Section 8 in All India Institute of Medical Sciences Rules, 2019

8. Ad hoc committees.

(1)An ad hoc committee may be constituted by the Institute for such purposes as it may consider necessary.
(2)The Chairman and members of an ad hoc committee shall be nominated by the Governing Body.
(3)The term of office of members of ad hoc committee shall be terminated as soon as the specific function for which such committee is constituted is completed.
(4)Any casual vacancy in an ad hoc committee shall be filled by nomination by the Chairman of the Governing Body.