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State of Rajasthan - Section

Section 73 in Rajasthan State Dental Council Rules, 2008

73. Powers and Duties of Registrar.

(1)The Registrar shall perform such duties as 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 and take notes of the proceedings of meetings of the Council and Executive Committee and any other Committee.
(3)The Registrar shall be the ex-office secretary of the Executive Committee and any other Committee set up by the Council. He shall participate in the discussions but shall not function as a member of the committees whether by way of voting or otherwise.