Section 10(1) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
(1)The Council shall, with the previous sanction of the State Government appoint a Registrar who shall act as Secretary and Treasurer of the Council :Provided that no person shall be eligible for being appointed as Registrar unless he is a registered practitioner :Provided further that for the first four years from the date specified for the establishment of the Council under sub-section (1) of Section 3, the Registrar shall be a person appointed by the State Government who shall hold office during the pleasure of the State Government.
