Section 7(2) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(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.]
