Section 24(2) in The Punjab Medical Registration Act, 1916
(2)The Council may, with the previous sanction of the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], make bye-laws -(i)for the convening of meetings of the Council;(ii)for the conduct of business at the such meetings;(iii)for the appointment, control, pay and allowances of the establishment employed under section 10.
