Section 27(1) in All India Institute of Medical Sciences Regulations, 2019
(1)Temporary and permanent employees of the Institute shall be entitled to such leave and leave salary as are admissible to the corresponding categories of the Central Government servants under the Central Civil Services (Leave) Rules, 1972:Provided that for the purpose of the Central Government Central Civil Services (Leave) Rules, 1972, the following categories of teaching staff in the Institute or any other post declared as academic post by the standing academic committee and ratified by the Governing Body from time to time shall be treated as serving in the vacation Department, namely:-
