Section 28(3) in The U.P. Homoeopathic Medicine Act, 1951
(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, designations, pay and allowances of such officers and servants shall be fixed with 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 rules and regulation.
