Section 7 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
7. Officers and other employees of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] .
(1)The Government shall provide the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] with such officers and employees as may be necessary for the efficient performance of the functions of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.].(2)The salaries and allowances and the other conditions of service of the officers and other employees appointed for the purpose of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] shall be such as may be prescribed.[Provided that the committees shall function with the common office, officers and employees.] [Added by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.]
