1 [ 8. Staff, remuneration and allowances. --The Central Council shall-- (a) appoint a Registrar who shall act as the Secretary to that Council and who may also, if deemed expedient by that Council, act as the Treasurer thereof; (b) appoint such other officers and servants as that Council deems necessary to enable it to carry out its functions under this Act; (c) require and take from the Registrar, or any other officer or servant, such security for the due performance of his duties as that Council may consider necessary; and (d) with the previous sanction of the Central Government, fix-- (i) the remuneration and allowances to be paid to the President, Vice-President, and other members of that Council, (ii) the pay and allowances and other conditions of service of officers and servants of that Council.]Open in Lexace · Ask the AI about this section
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