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Union of India - Section

Section 57 in Pharmacy Council of India Regulations, 1952

57.

Subject to the approval of the President, the Secretary shall appoint the Ministerial and Class IV Staff and may engage such temporary personnel as may be required from time to time, and, pay a reasonable rate of remuneration to such personnel, provided it does not exceed the rates sanctioned by the Central Government for corresponding permanent staff. These appointments shall be subject to the confirmation by the Council.