Section 2(1) in All India Institute of Medical Sciences Regulations, 2019
(1)In the regulations, unless the context otherwise requires, -(a)"Act" means the All India Institute of Medical Sciences Act, 1956 (25 of 1956);(b)"Chairman" means the Chairman of the Governing Body under sub-section (3) of section 10 of the Act;(c)"Deputy Director" means the Deputy Director (Administration) of the Institute;(d)"Director" means the Director of the Institute appointed under sub-section (1) of section 11 of the Act:(e)"Fundamental Rules" means the fundamental rules as applicable to Central Government Servants;(f)"General Financial Rules" means the General Financial Rules, 2017 framed and as amended from time to time by the Central Government for financial management and control;(g)"President" means the President of the Institute nominated by the Central Government under subsection (1) of section 7 of the Act;(h)"Rules" means the rules framed by the Central Government under sub-section (1) of the section 28 of the Act;(i)"Schedule" means a Schedule annexed to these regulations;(j)"Secretary" means a Secretary of the Institute and the Governing Body;(k)"Supplementary Rules" means the Supplementary Rules as applicable to Government servants who are subject to the Fundamental Rules;(l)"Treasury Rules" means the Treasury Rules of the Central Government.
