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State of Madhya Pradesh - Section

Section 27 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

27. Appointment of Registrar.

(1)The Registrar shall be appointed by the Board from a panel of not less than 3 persons recommended by the committee constituted under sub-rule (2) provided that if the Board does not approve of any of the persons so recommended, or the person or persons approved by the Board out of those recommended by the committee are not willing to accept the appointment, the Board may call for fresh recommendations from such committee.
(2)The committee shall consist of the President, Vice-President of the Board and one nominee of the State Government.
(3)The committee shall call applications for the post after publication of an advertisement in the daily newspapers in accordance with the draft approved by it. The district employment officer will also be informed.
(4)The convenor, with the approval of the Committee shall call candidates for interview on the date, time and place specified by him.