Section 15(1) in United Provinces Medical Act, 1917
(1)With the previous sanction of the [State Government] [Substituted by the A. O. 1950 for (Provincial Government) which had been Substituted by the A. O. 1937 for (L.G.).] the Council -(a)shall appoint a registrar(b)may grant leave to such registrar and appoint a person to act in his place; and(c)shall pay to the registrar and to the person (if any) appointed to act in his place such salary and such allowances (if any) as the Council may determine.
