All-India Institute of Medical Sciences (Amendment) Act, 20121
| [Act 37 of 2012, Repealed by Act 23 of 2016*] | [13th September, 2012] |
An Act further to amend the All-India Institute of Medical Sciences Act, 1956
Be it enacted by Parliament in the Sixty-third Year of the Republic of India as follows-
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
* Ed.: Act 37 of 2012 repealed by Act 23 of 2016, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2016:
"4. Savings.- The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;
and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force."
All-India Institute of Medical Sciences (Amendment) Act, 20121
Prefatory Note-Statement of Objects and Reasons.-The All-India Institute of Medical Sciences Act, 1956 (AIIMS Act) was enacted to provide for the establishment of an All-India Institute of Medical Sciences (AIIMS). The main object of the aforesaid Act is to provide a high standard of medical education, both post-graduate and under-graduate, for all medical colleges and other allied institutions in the country to improve professional competence among medical practitioners and to attain self-sufficiency in post-graduate medical education and to promote medical research.
2. The Pradhan Mantri Swasthya Suraksha Yojana scheme was announced on the 15th August, 2003 with the objective of correcting the imbalances in the availability of affordable or reliable tertiary level healthcare and also for improving facilities for quality medical education in the States. In pursuance of the said scheme, initially six All-India Institute of Medical Sciences (in addition to the AIIMS, New Delhi established under the AIIMS Act) one each in the States of Bihar (Patna), Chhattisgarh (Raipur), Madhya Pradesh (Bhopal), Odisha (Bhubaneswar), Rajasthan (Jodhpur) and Uttarakhand (Rishikesh) were set up under the Societies Registration Act, 1860, broadly similar to the existing AIIMS, New Delhi. The Central Government has also taken a decision to set up in future (in the second phase) two more All-India Medical Sciences, broadly similar to the existing AIIMS, New Delhi.
3. The aforesaid six All-India Medical Institutes of Medical Sciences were registered under the Societies Registration Act, 1860 as an interim measure. These Institutes set up under the Societies Registration Act, 1860 do not have authority to impart medical education and grant degrees or diplomas in the field of medical education. In order to make them operational for imparting medical education, the said six All-India Institutes of Medical Sciences (similar to the existing AIIMS, New Delhi) and such other institutions to be established in future, are proposed to be given statutory status by amending the AIIMS Act. The six States in which the aforesaid six Institutes were established had requested the Central Government to make them operational urgently and to commence the academic session at the aforesaid six All-India Institutes of Medical Sciences in September, 2012.
4. As Parliament was not in session and immediate steps were required to be taken to commence the academic session at the aforesaid six All-India Institutes of Medical Sciences in September, 2012 and make necessary amendments to the All-India Institute of Medical Sciences Act, 1956, the President was pleased to promulgate the All-India Institute of Medical Sciences (Amendment) Ordinance, 2012.
5. It is proposed to introduce the All-India Institute of Medical Sciences (Amendment) Bill, 2012, replacing the All-India Institute of Medical Sciences (Amendment) Ordinance, 2012, which, inter alia, provides for-
(a) amending the long title of the AIIMS Act to provide for establishment of more than one All-India Institute of Medical Sciences at various locations in different States, instead of the one existing All-India Institute of Medical Sciences at New Delhi, as provide in the said Act;
(b) changing the status of the aforesaid six All-India Institutes of Medical Sciences already registered under the Societies Registration Act, 1860, to be an autonomous body corporate on the lines of the existing All-India Institute of Medical Sciences, New Delhi;
(c) conferring power upon the Central Government to establish more than one All-India Institute of Medical Sciences, at such places as may be specified by it, by notification in the Official Gazette;
(d) declaring that the aforesaid six All-India Institutes of Medical Sciences established as societies under the Societies Registration Act, 1860 after their incorporation as autonomous body corporates (after enactment of the Bill) and every Institute to be established in future under the AIIMS Act (after enactment of the Bill) would also to be an institution of national importance;
(e) making provisions so as to provide that all the aforesaid six All-India Institutes of Medical Sciences would be similar to the existing AIIMS, New Delhi broadly in respect of all matters including nomination of Vice-Chancellor, appointment of President, constitution of the General Body and service matters of staff, etc.;
(f) conferring power upon the Central Government to make transitory provisions by notification so as to specify such measures as it may consider necessary for the smooth and efficient functioning of the Institutes, other than the existing All-India Institute of Medical Sciences.
6. The Notes on clauses explain the various provisions contained in the Bill.
7. The Bill seeks to replace the aforesaid Ordinance.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
1. Short title and commencement.-(1) This Act may be called the All-India Institute of Medical Sciences (Amendment) Act, 2012.
(2) It shall be deemed to have come into force on the 16th day of July, 2012.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
2. Amendment of long title.-In the All-India Institute of Medical Sciences Act, 1956 (25 of 1956) (hereinafter referred to as the principal Act), in the long title, for the words "an All-India Institute of Medical Sciences", the words "All-India Institutes of Medical Sciences" shall be substituted.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
3. Amendment of Section 1.-In Section 1 of the principal Act, in sub-section (1), for the words "All-India Institute of Medical Sciences", the words "All-India Institutes of Medical Sciences" shall be substituted.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
4. Amendment of Section 2.-In Section 2 of the principal Act,-
(A) for clause (a), the following clauses shall be substituted, namely-
‘(a) "corresponding Institute" means the Institutes referred to in column (3) of the Table given under Section 27-A;
(aa) "existing Institute" means the All-India Institute of Medical Sciences,-
(i) established under sub-section (1) of Section 3, before the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012; and
(ii) located at New Delhi, as required under Section 12 as it stood before such commencement;
(ab)"Fund" means the Fund of the Institute referred to in Section 16;’;
(B) in clause (c), after the words and figure "under Section 3", the words, brackets and figures "and includes the corresponding Institutes and other Institutes which may be established on and after the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012" shall be inserted;
(C) after clause (f), the following clause shall be inserted at the end, namely-
‘(g) "society" means the society referred to in column (2) of the Table given under Section 27-A.’.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
5. Amendment of Section 3.-In Section 3 of the principal Act,-
(a) In sub-section (1), the following proviso shall be inserted, namely-
"Provided that the Central Government may, on and after the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, establish by notification in the Official Gazette, such other All-India Institutes of Medical Sciences at such places as it may specify in the said notification in addition to the existing Institute and the corresponding Institutes.";
(b) In sub-section (2), for the words "The Institute", the words "Every Institute" shall be substituted.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
6. Amendment of Section 4.-In Section 4 of the principal Act,-
(i) in the opening portion, for the words "The Institute", the words "Every Institute" shall be substituted;
(ii) for clause (a), the following clauses shall be substituted, namely-
"(a) in the case of existing Institute, the Vice-Chancellor or the Delhi University, ex officio;
(aa) in the case of every other Institute established on and after the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, the Vice-Chancellor of a University situated in a State in which such Institute has been established after such commencement and such Vice-Chancellor shall be nominated by the Central Government;".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
7. Substitution of new section for Section 5.-For Section 5 of the principal Act, the following section shall be substituted, namely-
"5. Declaration of Institutes as Institution of National Importance.-(1) It is hereby declared that the existing Institute declared as an institution of national importance, before the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, under Section 5 as it stood before such commencement, shall continue to be an institution of national importance.
(2) It is hereby declared that every corresponding Institute shall be an institution of national importance.
(3) It is hereby declared that every Institute established under the proviso to sub-section (1) of Section 3, on and after the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, shall be an institution of national importance.".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
8. Amendment of Section 7.-In Section 7 of the principal Act, in sub-section (1),-
(a) for the words "President of the Institute", the words "President for every Institute" shall be substituted;
(b) the following proviso shall be inserted, namely-
"Provided that the President of the existing Institute shall also be the President of every corresponding Institute and other Institutes established on and after the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, till such date the Central Government nominates a separate President for every corresponding Institute and other Institutes established after such commencement.".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
9. Amendment of Section 8.-In Section 8 of the principal Act,-
(a) for the words "from the Institute", the words "from the Institute of which they are the President and members" shall be substituted;
(b) the following proviso shall be inserted, namely-
"Provided that in case a person is a President of two or more Institutes, the allowances shall be borne by the Institutes in such proportion as may be prescribed by rules.".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
10. Amendment of Section 9.-In Section 9 of the principal Act,-
(a) for the words "The Institute shall", the words "Every Institute shall" shall be substituted;
(b) for the words "the Institute shall meet", the words "every Institute shall meet" shall be substituted;
(c) the following proviso shall be inserted, namely-
"Provided that the provisions relating to holding of the first meeting shall not apply to the existing Institute.".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
11. Amendment of Section 10.-In Section 10 of the principal Act,-
(a) in sub-section (1),-
(i) for the words "a Governing Body of the Institute which shall be constituted by the Institute", the words "separate Governing Body for every Institute which shall be constituted by such Institute" shall be substituted;
(ii) the following proviso shall be inserted, namely-
"Provided that the Governing Body of the existing Institute, constituted before the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, shall be deemed to have been constituted under this section.";
(b) in sub-sections (2) and (3), for the words "the Institute", the words "every Institute" shall be substituted;
(c) in sub-section (5),-
(i) for the words "the Institute may constitute", the words "every Institute may constitute" shall be substituted;
(ii) for the words "functions of the Institute", the words "functions of such Institute" shall be substituted;
(d) in sub-section (6),-
(i) for the words "members of the Institute; but an ad hoc committee may include persons who are not members of the Institute", the words "members of every Institute; but an ad hoc committee may include persons who are not members of such Institute" shall be substituted;
(ii) the following proviso shall be inserted, namely-
"Provided that the Standing Committee of the existing Institute constituted, before the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, shall be deemed to have been constituted under this section.".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
12. Amendment of Section 11.-In Section 11 of the principal Act, in sub-section (1),-
(a) for the words "Chief Executive Officer of the Institute", the words "Chief Executive Officer of every Institute" shall be substituted;
(b) for the words "Director of the Institute", the words "Director of such Institute" shall be substituted;
(c) for the proviso, the following provisos shall be substituted, namely-
"Provided that the first Director of every Institute (other than the existing Institute), established on and after the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, shall be appointed by the Central Government:
Provided further that in case a Director of a society has been appointed by the Central Government before the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, such Director shall be deemed to be the first Director of the concerned corresponding Institute.";
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
13. Substitution of new section for Section 12.-For Section 12 of the principal Act, the following section shall be substituted, namely-
"12. Location of Institutes.-(1) The existing Institute shall be located at New Delhi.
(2) All corresponding Institutes shall be located at the places mentioned in column (3) of the Table given under Section 27-A.
(3) All Institutes [other than the existing Institute and corresponding Institutes referred to in sub-sections (1) and (2)] shall be located at such places as the Central Government may, by notification in the Official Gazette, specify.".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
14. Amendment of Section 13.-In Section 13 of the principal Act, in the opening portion, for the words "the Institute", the words "every Institute" shall be substituted.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
15. Amendment of Section 14.-In Section 14 of the principal Act, in the opening portion, for the words "the Institute", the words "every Institute" shall be substituted.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
16. Amendment of Section 15.-In Section 15 of the principal Act, for the words "the Institute", the words "every Institute" shall be substituted.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
17. Amendment of Section 16.-In Section 16 of the principal Act, in sub-section (1),-
(i) for the words "The Institute", the words "Every Institute" shall be substituted;
(ii) after clause (d), the following proviso shall be inserted, namely-
"Provided that the Fund maintained by the existing Institute and the society, before the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, shall be deemed to be the Fund maintained under this section.".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
18. Amendment of Section 17.-In Section 17 of the principal Act,-
(a) for the words "The Institute shall prepare", the words "Every Institute shall prepare" shall be substituted;
(b) for the words "expenditure of the Institute", the words "expenditure of the concerned Institute" shall be substituted.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
19. Amendment of Sections 18 and 19.-In Sections 18 and 19 of the principal Act, for the words "The Institute" and "the Institute", wherever they occur, the words "Every Institute" and "every Institute" shall, respectively, be substituted.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
20. Amendment of Section 20.-In Section 20 of the principal Act, in sub-section (1),-
(a) for the words "The Institute", the words "Every Institute" shall be substituted;
(b) the following proviso shall be inserted, namely-
"Provided that the pension and provident fund constituted by the existing Institute or society, before the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, shall be deemed to be the pension and provident fund under this section.".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
21. Amendment of Section 21.-In Section 21 of the principal Act,-
(a) for the words "decisions of the Institute", the words "decisions of every Institute" shall be substituted;
(b) for the words "officer of the Institute", the words "officer of every Institute" shall be substituted.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
22. Amendment of Sections 22, 23, 24, 25 and 27.-In Sections 22, 23, 24, 25 and 27 of the principal Act, for the words "The Institute" and "the Institute", wherever they occur, the words "Every Institute" and "every Institute" shall, respectively, be substituted.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
23. Insertion of new Sections 27-A, 27-B, 27-C and 27-D.-After Section 27 of the principal Act, the following sections shall be inserted, namely-
"27-A. Incorporation of Institute registered as society under the Societies Registration Act, 1860.-Each of the Institute, registered as society under the Societies Registration Act, 1860 (21 of 1860) and mentioned in column (2) of the Table below shall be a body corporate having perpetual succession and common seal and shall by its name mentioned in column (3) of that Table, sue and be sued;
Table
List of societies incorporated as All-India Institutes of Medical Sciences
| Serial Number | Society | Corresponding Institute and place of its location |
| (1) | (2) | (3) |
| 1. | All India Institute of Medical Sciences, Bhopal | All India Institute of Medical Sciences, Bhopal (Madhya Pradesh). |
| 2. | All India Institute of Medical Sciences, Bhubaneswar | All India Institute of Medical Sciences, Bhubaneswar (Odisha). |
| 3. | All India Institute of Medical Sciences, Jodhpur | All India Institute of Medical Sciences, Jodhpur (Rajasthan). |
| 4. | All India Institute of Medical Sciences, Patna | All India Institute of Medical Sciences, Patna (Bihar). |
| 5. | All India Institute of Medical Sciences, Raipur | All India Institute of Medical Sciences, Raipur (Chhattisgarh). |
| 6. | All India Institute of Medical Sciences, Rishikesh | All India Institute of Medical Sciences, Rishikesh (Uttarakhand). |
27-B. Effect of incorporation of Institutes.-(1) On and after the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012,-
(a) any reference to a society in any law, other than this Act, or in any contract or other instrument, shall be deemed as a reference to the corresponding Institute;
(b) all property, movable and immovable, of or belonging to a society shall vest in the corresponding Institute;
(c) all the rights and liabilities of a society shall be transferred to, and be the rights and liabilities of, the corresponding Institute;
(d) subject to the provisions of this Act, every person (including Director, officers and other employees) who is employed in the society, immediately before the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, shall, on and after such commencement, become an employee of the corresponding Institute and shall hold his office or service therein by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, leave, gratuity, provident fund and other matters as he would have held the same on the date of the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, as if the said Act had not been promulgated, and shall continue to do so unless and until his employment is terminated or until such tenure, remuneration and terms and conditions are duly altered by regulations:
Provided that the tenure, remuneration and terms and conditions of service of any such person shall not be altered to his disadvantage without the previous approval of the Central Government;
(e) the governing body of every society, shall, from the date of constitution of the Governing Body under sub-section (1) of Section 10, stand dissolved and no Chairperson or other person shall be entitled to any compensation for the premature termination of the term of his office or of any contract of service;
(f) all committees (including Standing Committee, if any) of the society shall stand dissolved;
(g) any examination conducted by the existing Institute for admission of candidates for award of medical degrees and diplomas by such society shall be valid examination and be deemed to have been conducted by the corresponding Institute.
(2) Notwithstanding anything in the Industrial Disputes Act, 1947 (14 of 1947) or in any other law for the time being in force, absorption of any employee by the corresponding Institutes in its regular service under this section shall not entitle such employee to any compensation under this Act or any other law and no such claim shall be entertained by any court, tribunal or other authority.
27-C. Provisions of this Act to apply to societies incorporated into All India Institutes of Medical Sciences under Section 27-A.-All provisions of this Act shall, mutatis mutandis, apply to the societies, referred to in column (2) of the Table given under Section 27-A, incorporated into All-India Institutes of Medical Sciences referred to in column (3) of the said Table.
27-D. Power to make transitory provisions for Institutes (other than existing Institute).-(1) The Central Government may, if it is of the opinion that certain measures are required for speedy and effective functioning of corresponding Institutes (other than the existing Institute), by notification in the Official Gazette, specify such measures as it may consider necessary for the smooth and effective functioning of such Institutes:
Provided that no such notification shall be issued under this section, after the expiry of a period of two years from the date of commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012.
(2) Every notification issued under this section shall be laid, as soon as may be after it is made, before each House of Parliament.".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
24. Amendment of Section 28.-In Section 28 of the principal Act,-
(a) in sub-section (1), for the words "the Institute", the words "all the Institutes" shall be substituted;
(b) in sub-section (2),-
(i) for the words "the Institute", wherever they occur, the words "every Institute" shall be substituted;
(ii) after clause (a), the following clause shall be inserted, namely-
"(aa) the proportion of allowances of the President to be borne by the Institutes under the proviso to Section 8;".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
25. Amendment of Section 29.-In Section 29 of the principal Act,-
(a) in sub-section (1),-
(i) in the opening portion, for the words "The Institute", the words "Every Institute" shall be substituted;
(ii) after clause (n), the following proviso shall be inserted, namely-
"Provided that the regulations made by the existing Institute, before the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, shall continue to be the regulations made under this section until such regulations are amended or rescinded by the existing Institute in accordance with the provisions of this section.";
(b) in sub-section (2), the following proviso shall be inserted, namely-
"Provided that every corresponding Institute shall, within three months of the date of the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012, make regulations.".
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44
All-India Institute of Medical Sciences (Amendment) Act, 20121
26. Repeal and saving.-(1) The All-India Institute of Medical Sciences (Amendment) Ordinance, 2012 (Ord. 1 of 2012), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act.
1. Reseved the assent of the President on September 12, 2012 and published in the Gazette of India, Extra., Part II, Section 1, dated 13th September, 2012, pp. 1-9, No. 44