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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(3) in Nurses and Midwives Act, 1953

(3)The Council may appoint or employ such other officers and servants as it may deem necessary for the purposes of this Act;Provided that the number and designations of such officers and servants and their salaries and allowances shall be subject to the previous approval of the Government.