Section 19(1) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
(1)The Faculty may, with the previous approval of the State Government make regulations not inconsistent with this Act or the rules made thereunder for any of the following matters, namely:-(a)the time and place at which the Faculty shall hold its meetings;(b)the salary, allowances and other conditions of service of officers and servants of the Faculty other than the Secretary;(c)all other matters which may be necessary for the purpose of carrying out the objects of this Act.
