Section 28(1) in All India Institute of Medical Sciences Regulations, 2019
(1)The employees of the Institute, except those on deputation on foreign service to the Institute, appointed on or after 12th September, 1975 and such employees as were appointed prior to this date but have specifically opted for the General Provident Fund and pensionary benefits as applicable to the Central Government employees shall be governed by the provisions of the General Provident Fund (Central Services) Rules, 1960 and the Central Civil Services (Pension) Rules, 1972.
