Section 34(1) in Maharashtra Homoeopathic Practitioners' Act, 1960
(1)The [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 36.] may, with the previous sanction of the State Government, make regulations not inconsistent with this Act or the rules made thereunder, for the following matters, namely:-(a)the number and designations, salaries, allowances and other conditions of service of its officers and servants other than the Registrar under subsection (6) of section 15;(b)such matters as may be necessary for the exercise of the powers and performance of duties and functions by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 36.] under this Act.
