Section 22 in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
22. Other officers and servants of Board.-
(1)The Board may, with the approval of the Government, appoint such other officers and servants as it considers necessary for the efficient performance of its functions under this Act.(2)The salaries, allowances and other conditions of services of the officers and servants appointed under sub-section (1), shall be such as may be determined by the regulations.
