Section 5 in Arunachal Pradesh Indian Medicine Council Act, 2013
5. Salaries and allowances.
(1)A Registrar who shall act as a Secretary of Council and such other person as deemed necessary shall be appointed by the State Council. The salary; pay and other allowances and other service conditions of the Registrar and other employees of the State Council shall be such as may be prescribed by the State Council with the previous approval of State Government.(2)The State Council shall fix the remuneration and allowances to be paid to its President, Vice-President and members with the previous sanction of State Government.
