Section 23 in All India Institute of Medical Sciences Regulations, 2019
23. Permanent and Temporary Posts.
(1)The posts in the service of the Institute shall be permanent post that is a post carrying a definite rate of pay sanctioned without any limit of time or a temporary post that is a post carrying a definite rate of pay sanctioned for a limited time. A person occupying a permanent post, on appointment to a higher position for a specified period, shall be allowed to retain his lien in the previous post initially for a maximum of five years, extendable for two years or premature repatriation.(2)Temporary posts of Resident Doctors shall be governed by the Residency Scheme of the Ministry of Health and Family Welfare in the Government of India as modified from time to time.
