Section 15 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
15. Other employees of Council.—
(1)The Council may appoint such officers and servants, other than the Registrar, as it may deem necessary for performing its duties and discharging its functions under this Act:Provided that, the number and designation of such officers and servants and their salaries and allowances shall be determined by the Council, with the previous sanction of the Government.(2)Notwithstanding anything contained in sub-section (1), but subject to such financial limit as may be laid down in this behalf by the Council, it shall be competent for the Executive Committee to create temporary posts of clerks or servants and to make appointments thereto, for such period as may be prescribed to meet any temporary increase in work, or to carry out any work of seasonal character.(3)The other conditions of service of the officers and servants of the Council shall be such as may be prescribed.(4)Officers and servants of the Council appointed under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Act LXV of 1860).
