Section 16(5) in The Maharashtra Medical Practitioners Act, 1961
(5)[The Council] [These words were substituted for the words 'the Board and Faculty' by Maharashtra 23 of 1982, Section 18(e).] shall, from time to time, appoint such other officers and servants as it deems necessary for carrying out its duties and performing its functions under this Act:Provided that, the number and designations and the salaries, allowances and other conditions of service of such officers and servants shall be such as the State Government may from time to time determine.
