Section 14(1) in The Bihar and Orissa Medical Act, 1916
(1)With the previous sanction of the [State] [Substituted by A.L.O.] Government, the Council-(a)shall appoint a Registrar,(b)may grant leave to such Registrar and appoint a persons 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.
