Section 15 in Uttarakhand Medical Service Selection Board Act, 2015
15. Business to be transacted by Board.
- The Board shall, with previous approval of the State Government, make regulations for the convenient transaction of its business, including performance of its functions by the chairman or other members or a committee thereof and the business transacted in accordance with such regulations shall be deemed to have been transacted by the Board;Provided that it shall be lawful for the State Government to accord approval to any such regulation either in original or in modified form.Chapter - IV Notification of Vacancies and Appointment
