Section 73 in The M.P. State Dental Council Rules, 1969
73. Powers of the Registrar for appointment of staff.
- Subject to the approval of the President, the Registrar shall appoint the Ministerial and Class IV staff and may engage such temporary personnel as may be required from time to time, and pay a reasonable rate of remuneration to such personnel, provided it does not exceed the rates sanctioned by the State Government for corresponding permanent staff. These appointments shall be subject to the confirmation by the Council.
