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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(1) in The Maharashtra Medical Council Rules, 1967

(1)The post of Registrar shall be permanent. The Registrar shall be a full-time Officer of the Council and shall not do any other work except with the permission of the Council. Any person, on his first appointment to a clear vacancy in the office of the Registrar, shall be on probation for one year.