(1)There may be appointed for the Board a registrar and such other ministerial officers as may be necessary for the exercise and performance of the powers conferred and duties imposed on it by is Act or by or under any other enactment, rule or order for the time being in force.(2)The Registrar and other officers appointed under sub-section (1) shall, subject to the general or special orders of the State Government, exercise such powers and discharge such functions as the Board may direct.
