Section 7 in All India Institute of Medical Sciences Rules, 2019
7. Standing committees.
(1)Every standing committee constituted shall be consisting of a Chairman, a Vice Chairman and not more than seven other members. The Director shall be a member and ex-officio Secretary of each such committee. The Chairman and Vice Chairman and other members of each committee shall be nominated by the Institute.(2)In particular, there shall be constituted, a standing committee to be called the Academic committee for the purpose of considering the matters specified in section 14 of the Act, another standing committee to be called the Estate committee for the purpose of considering additions and alterations to buildings belonging to the Institute and other questions relating to their maintenance and use and, a combined Central or Regional committee for recruitment of faculty members.(3)The term of office of members of a standing committee shall be five years. An outgoing member shall be eligible for re-nomination.(4)A casual vacancy in a standing committee may be filled by the President by nomination.
