(1)The Council shall, with the previous sanction of the State Government appoint a Registrar. The salary, allowances and other conditions of service of the Registrar shall be such as may be prescribed.(2)The Council may from time to time grant leave to the registrar:Provided that if the period of leave does not exceed two months, the leave may be granted by the President.(3)During any temporary vacancy in the office of the Registrar due to leave or any other reason, the Council may, with the previous sanction of the State Government, appoint another person to act in his place and any person so appointed shall for the period of such appointment be deemed to be the Registrar for the purposes of this Act:Provided that when the period of such vacancy does not exceed two months the appointment may be made by the President.(4)The Council may, with the previous sanction of the State Government, suspend or dismiss any person appointed as the Registrar or impose any other penalty upon him as it deems necessary.(5)The Registrar shall be the secretary, and the executive officer of the Council.(6)The Council shall, with the previous sanction of the State Government, from time to time, prescribe by regulations the number and designations and the salaries, allowances and other conditions of service of other officers and servants as may be necessary for the purposes of carrying out its duties and functions under this Act:Provided that the powers to appoint any such officer or servant shall vest in the President.(7)The Registrar shall report all appointments made under sub-section (6) to the Council at its earliest meeting held thereafter.(8)The Registrar and any other officer or servant appointed under this section shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (XLV of 1860).
