Section 24(3) in The United Provinces Indian Medicine Act, 1939
(3)The Board may appoint such other officers and servants as may be necessary for carrying out the purposes of this Act:Provided that the number and designation of such officers and servants, their salaries and allowances shall be subject to the previous approval of the State Government.Provided also that the powers of the Board to punish, dismiss, discharge and remove any officer or servant of the Board shall be subject to any rules framed by the State Government in this behalf.
