Section 13 in All India Institute of Medical Sciences Regulations, 2019
13. Building and lands belonging to the Institute.
(1)The Institute shall use its lands and buildings for the purposes of the Institute.(2)The allotment and the assessment and recovery of rent of buildings shall as far as may be made by the Director in accordance with the provisions of rules 45A, 45B and 45C of Fundamental Rules and the Supplementary Rules.(3)Every employee of the Institute, if offered residential accommodation in the premises of the Institute shall stay in that residence and pay thereof such rent and other charges as may be fixed by the Institute.
