Section 69 in The M.P. State Dental Council Rules, 1969
69. Duties of the Registrar.
(1)The Registrar shall perform such duties ass have been given in the Act and the Rules. He shall also be responsible for the safety of the property of the Council and the control and management of the office, accounts and correspondence, and shall see that the office staff attend punctually, and generally fulfill all such duties as may be required of him by the Council for the purposes of the Act. He shall attend take notes of the proceedings of meeting of the Council and Executive Committee and any other Committee.(2)The Registrar shall not less than 90 days before the expiration of the term of any existing appointment draw the attention of the President to the approaching vacancy, and the later shall forthwith report it to the State Government in order that a new appointment may be made to take effect from the day on which the existing appointment will expire.(3)The Registrar shall also act as the Treasurer of the Council. The security to be furnished by the Treasurer shall be Rs. 100. This security shall be furnished in the form of fidelity bonds.
