Section 7(1) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(1)The Government shall provide the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] with such officers and employees as may be necessary for the efficient performance of the functions of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.].
