Section 22(3) in The Orissa Ayurvedic Medicine Act, 1960
(3)(i)The Council may, from time to time, appoint such other officers and servants as may be necessary for carrying out the purposes of this Act:Provided that the number and designation of such officers and servants, their salaries and allowances shall be subject to the previous approval of the Government.(ii)The punishment, dismissal, discharge and removal of any such officer or servant shall be subject to rules made by the Government in this behalf.
