Section 8 in The Jammu and Kashmir Pharmacy Act, 2011
8. Staff, remuneration and allowances.
(1)The Council may appoint a Secretary who may also, if so decided by the Council, act as treasurer:Provided that for the first four year [from the date of the constitution of first Council after the commencement of the Jammu and Kashmir Pharmacy (Amendment) Act, 1968] [Substituted by Act VIII of 1968 for 'from the first constitution of the Council'.], the Secretary shall be a person appointed by the Government, who shall hold office during the pleasure of the Government.(2)The Council may, with the previous sanction of the Government,-(a)appoint such other officers and servants as may be required to enable the Council to carry out its functions under Act;(b)fix the salaries and allowances and other conditions of service of the Secretary and other officers and servants;(c)fix the rates of allowances payable to members of the council.
