Section 17 in West Bengal Veterinary Practitioners Act, 1960
17. Registrar and establishment for the Council.
(1)The State Government shall appoint an officer of the Directorate of Veterinary Services of the State Government as the Registrar on such terms as the State Government may determine.(2)The Registrar shall act as the Secretary of the Council.(3)The Council may appoint such other officers and servants as it may consider necessary for the purposes of this Act.(4)Every person appointed under this section shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (Act XLV of 1860).
