Section 15 in The Gujarat Medical Council Act, 1967
15. Other employees of the Council.
(1)The Council may appoint such officers and servants, other than the Registrar, as it may deem necessary for performing its duties and discharging its functions under this Act:Provided that, the number and designations of such officers and servants and their salaries and allowances shall be determined by the Council, with the previous sanction of the State Government.(2)Notwithstanding anything contained in sub-section (1), but, subject to such financial limit as may be laid doss, not in this behalf by the Council, it shall be competent for the Executive Committee to create temporary posts of clerks or servants and to make appointments thereto, to meet any temporary increase in work, or to carry out any work of a seasonal character.(3)The other conditions of service of the officers and servants of the Council shall be such as may be prescribed.The officers and servants of the Council appointed under this section shall be deemed to be public servants within the meaning of section 21 (XLV of 1860) of the Indian Penal Code.
