Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(3)The qualifications, the conditions of appointment and service and scale of pay as respects the Registrar shall be such as may be prescribed and as regards the other employees, shall be such as the Council may, by regulations, provide.