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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(2)The Council may, with the previous approval of State Government create as many posts of officers and servants as it may deem necessary to carry out the provisions of this Act and may appoint officers and servants thereto :Provided that appointments to the posts, the minimum pay of which is Rs. 1820.00 or above, shall not be made by the Council without obtaining the previous approval of the State Government.