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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2) in The Medical Council Of India Regulations, 2000

(2)The Registrar, subject to the approval of the President-
(a)Shall appoint Group `C' and `D' staff against duly sanctioned posts;
(b)May engage such temporary personnel for a period not exceeding 89 days at one time, as may be required from time to time and pay the remuneration to them.