Section 8(2) in The Jammu and Kashmir Pharmacy Act, 2011
(2)The Council may, with the previous sanction of the Government,-(a)appoint such other officers and servants as may be required to enable the Council to carry out its functions under Act;(b)fix the salaries and allowances and other conditions of service of the Secretary and other officers and servants;(c)fix the rates of allowances payable to members of the council.
