Section 9 in All India Institute of Medical Sciences Rules, 2019
9. Creation of posts and appointment thereon.
(1)The Institute may create posts, subject to specific provision in the budget, on scales of pay applicable to similar posts under the Government or on scales of pay approved by the Government, classify them into grades, specify their designation and notify them after approval of Standing Finance Committee, Governing Body and the Government.(2)The Director General of Health Services shall be a member of all Selection Committees constituted by the Institute for recruitment to faculty posts.(3)Appointment to the post of Director shall be made by the Institute with the prior approval of the Government.(4)In the event of the Director proceeding on leave, resigning or retiring, or the post falling vacant in any other eventuality, till such time a new Director is appointed, the President may appoint the senior-most professor to look after the functions of the Director for a period not exceeding six months:Provided that the Institute may appoint, for reasons to be recorded in writing, any other person for a period not exceeding six months:Provided further that if the period of such appointment exceeds six months prior approval of the Government shall be taken for such appointment.
