Section 12 in Arunachal Pradesh Nursing Council Act, 2011
12. Appointment of Registrar and other officers of the Council.
(1)With the previous approval of the State Government the Council:(a)shall appoint the Registrar,(b)may grant leave to such Registrar and appoint a person to act as such in his place ; and(c)shall pay to the Registrar and to the person, if any, appointed to act in his place, such salaries or remuneration and such allowances, if any, as the Council may determine.(2)The Council may appoint such other Officers, Clerks and other Servants as it may consider necessary for the purpose of this Act, and shall pay them such salary or remuneration and such allowances, if any, as the Council may determine.(3)The State Council shall receive 100% financial grant in-aid from the State Government to meet its expenses on pay and allowances and other service benefit of its Registrar and other employees and also for meeting the accommodation, stationery, equipment, travelling/dearness allowances and other allowances expenses, but the State Council's account shall be audited annually through the State Government authorities.(4)The Registrar shall act as treasurer to the Council.
