Section 16(6) in The Gujarat Homoeopathic Act, 1963
(6)The Council shall, with the previous sanction of the State Government, from time to time, prescribe by regulations the number and designations and the salaries, allowances and other conditions of service of other officers and servants as may be necessary for the purposes of carrying out its duties and functions under this Act:Provided that the powers to appoint any such officer or servant shall vest in the President.
