Section 28(2) in All-India Institute of Medical Sciences Act, 1956
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, name(a)the manner of nomination of members under clause (f) of section 4;(b)the control and restrictions in relation to the constitution of standing and ad hoc committees under sub-section (5) of section 10;(c)the conditions of service of, the procedure to be followed by, and the manner of filling vacancies among, members of the Institute;(d)the powers and functions to be exercised and discharged by the President of the Institute;(e)the allowances, if any, to be aid to the President and members of the Institute;(f)the number of officers and employees that may be appointed by the Institute and the manner of such appointment;(g)the form in which and the time at which the budget and reports shall be prepared by the Institute and the number of copies thereof to be forwarded to the Central Government;(h)the form and manner in which returns and information are to be furnished by the Institute to the Central Government;(i)any other matter which has to be or may be prescribed by rules.
