 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Pharmacy Act, 1948 8. Staff, remuneration and allowances The Central Council shall- (a) appoint a Register who shall act as the Secretary to that Council and who may also, if deemed expedient by that Council, act as the Treasurer thereof ; (b) appoint such other officers and servants as that council deems necessary to enable it to carry out its functions under this Act; (c) require and take from the Registrar, or any other officer or servant, such security for the due performance of his duties as that Council may consider necessary; and (d) with the previous sanction of the Central Government, fix- (i) the remuneration and allowance to be paid to the President, Vice-President, and other members of that Council, (ii) the pay and allowances of and other conditions of services of officers and servants of that Council.]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back