.-The Central Council shall-(a)appoint a Registrar 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 allowances to be paid to the President, Vice-President, and other members of that Council,(ii)the pay and allowances and other conditions of service of officers and servants of that Council.]
