Section 16(1) in The Maharashtra Medical Practitioners Act, 1961
(1)The State Government shall, after consulting [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, Section 18(a)(i).] appoint a Registrar, who shall be the Executive Officer of [the Council] [These words were substituted for the words 'the Board and the Faculty' by Maharashtra 23 of 1982, Section 18(a)(ii).]. The salary, allowances and other conditions of service of the Registrar shall be such as may be prescribed by the State Government.
