Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in All India Institute of Medical Sciences Rules, 2019

(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.