Section 24(2) in Tamil Nadu Medical Registration Act, 1914
(2)The Council may, with the previous sanction of the [State Government] [The words 'Provincial Government' were substituted for the words Governor in Council by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], make by-laws, -(i)for the convening of meetings of the Council [and of the Executive Committee] [Added by section 8(ii) by the Adaptation Order of 1950.];(ii)for the conduct of business at such meeting;(iii)for the appointment, control, pay and allowances of the establishment employed under section 10.
