Section 18(1) in The Orissa Homoeopathic Act, 1956
(1)(i)The Board may, from time to time, appoint such officers and employees as may be necessary for carrying out the purposes of this Act :Provided that the number and designation of such officers and employees, their salaries and allowances shall be subject to the previous approval of the State Government.(ii)The punishment, dismissal, discharge and removal of any such officer or employee shall be subject to rules made by the State Government in this behalf. v
