Section 87 in Gujarat State Council for Physiotherapy Rules, 2013
87. Registrar and Deputy Registrar.
(1)The Registrar/Deputy Registrar shall be a full-time officer of the Council and shall not be engaged in any other profession except with the permission of the Council. Any person, appointed to the office of the Registrar or the Deputy Registrar, shall be on probation for a period of one year.(2)The post of Registrar shall be in the basic pay scale equivalent to the basic pay scale of Senior Administrative Grade of the State Health Services and the post of Deputy Registrar shall be in the basic pay scale equivalent to the basic pay scale of Senior Administrative Grade of the Chief Medical Officer (Non-functional Selection Grade) of the State Health Service.(3)The retiring incumbent may with the approval of the Government be re-appointed for a further term or terms.(4)The Registrar or Deputy Registrar shall be the appointing authority for all other employees in the Council office.(5)All Vacancies will be advertised in the Newspapers.(6)The appointment to the Registrar shall be made by the council by promotion of a Deputy Registrar, having a Bachelor of Physiotherapy and at least 15 years of experience gained using such degree. If no person is qualified for promotion fulfilling the aforesaid criteria the post shall be filled up by direct selection by the selection committee consisting of President, Vice-President of the Council, One member to be nominated by the State Government from amongst the person having minimum qualification of Bachelor of Physiotherapy and at least fifteen years' experience after obtaining the degree of Bachelor of Physiotherapy in Government/Public Sector/Private Sector or having Practice of at least for 15 years.(7)The appointment to the post of Deputy Registrar shall be made by direct selection from amongst the persons having Bachelor of Physiotherapy-degree with at least ten year's experience after obtaining such degree in the Government; Public Sector; Private Sector or having at least 10 years' of practice by the Selection Committee consisting of President, Vice-President of the Council and one Member to be nominated by the State Government.
