(1)The Government shall after consulting the Council appoint a Registrar who shall be the Secretary to the Council. The Registrar shall receive such salary and allowances as may be prescribed by rules. The Government may grant him leave and many appoint a person to act in his place.(2)Subject to such rules as may be prescribed, the Council shall have power to punish the Registrar. Any order of the Council punishing the Registrar shall not take effect without the previous approval of the Government.(3)The Council may appoint or employ such other officers and servants as it may deem necessary for the purposes of this Act;Provided that the number and designations of such officers and servants and their salaries and allowances shall be subject to the previous approval of the Government.(4)The method of recruitment and conditions of service such as pay, allowances, promotions, leave, pension, gratuity and provident fund relating to the officers and servants appointed or employed under sub-section (3) shall be governed by the rules applicable to officers and servants of the Government of similar class.(5)All officers and servants appointed or employed under sub-section (3) shall be under the direct control and supervision of the Registrar. The powers of the Registrar to punish, dismiss, discharge and remove any such officer or servant shall be regulated by such rules as may be made by the Government in that behalf.(6)All officers and servants appointed or employed under sub-sections (1) and (3) shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
