27D. 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 (37 of 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. Subs. by Act 37 of 2012, s. 24, for "the Institute" (w.e.f. 16-7-2012).