Year : 2007

[Act No. 42 of 2007] [30th November, 2007]

An Act further to amend the All-India Institute of Medical Sciences Act, 1956 and the Post-Graduate Institute of Medical Education and Research, Chandigarh, Act, 1966.

Be it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:-

Section -1 Short title

This Act may be called the All-India Institute of Medical Sciences and the Post-Graduate Institute of Medical Education and Research (Amendment) Act, 2007.

Section -2 Amendment of section 11 of Act 25 of 1956

In the All-India Institute of Medical Sciences Act, 1956, in section 11, after sub-section (1), the following sub-section shall be inserted, namely:-

"(1A) The Director shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years, whichever is earlier:

Provided that any person holding office as a Director immediately before the commencement of the All-India Institute of Medical Sciences and the Post-Graduate Institute of Medical Education and Research (Amendment) Act, 2007, shall in so far as his appointment is inconsistent with the provisions of this sub-section, cease to hold office on such commencement as such Director and shall be entitled to claim compensation not exceeding three months' pay and allowances for the premature termination of his office or of any contract of service.".

Section -3 Amendment of section 11 of Act 51 of 1966

In the Post-Graduate Institute of Medical Education and Research, Chandigarh, Act, 1966, in section 11, after sub-section (1), the following sub-section shall be inserted, namely:-

"(1A) The Director shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years whichever is earlier:

Provided that any person holding office as a Director immediately before the commencement of the All-India Institute of Medical Sciences and the Past-Graduate Institute of Medical Education and Research (Amendment) Act, 2007, shall in so far as his appointment is inconsistent with the provisions of this sub-section, cease to hold office on such commencement as such Director and shall be entitled to claim compensation not exceeding three months' pay and allowances for the premature termination of his office or of any contract of service."