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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1) in The Gujarat Emergency Medical Services Act, 2007

(1)The Authority, in order to enable it to perform its functions, may-
(a)with the approval of the State Government-
(i)appoint a Secretary and
(ii)determine such number and category of other officers and employees, and
(b)appoint other officers and employees so determined.