Section 10 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
10. Registrar and other officers.
(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.(2)The Council may, with the previous approval of State Government create as many posts of officers and servants as it may deem necessary to carry out the provisions of this Act and may appoint officers and servants thereto :Provided that appointments to the posts, the minimum pay of which is Rs. 1820.00 or above, shall not be made by the Council without obtaining the previous approval of the State Government.(3)The qualifications, the conditions of appointment and service and scale of pay as respects the Registrar shall be such as may be prescribed and as regards the other employees, shall be such as the Council may, by regulations, provide.(4)The Council shall require and take from the Registrar, or from any other employee, such security for the due performance of his duties as the Council deems necessary.(5)The Registrar and other employees appointed by the Council under this Section shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (No. 45 of 1860).
