Section 28 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
28. Condition of service.
(1)The appointment of the Registrar shall be made on two years probation and thereafter the Board shall either confirm him if satisfied with his work or extend the period of probation for a further period of one year at a time provided the Board is not satisfied with his work it may terminate his services during the period of probation after giving a notice of one month or in lieu of the notice one month salary.(2)The services of the Registrar shall be non-pensionable and shall be governed by Contributory Provident Fund Scheme.(3)The Registrar shall be entitled for casual leave, earned leave and travelling allowance, etc., as admissible to Government servants of his category.(4)The superannuation age of the Registrar shall ordinarily be 55 years and thereafter he shall be retired. Provided that if the incumbent is physically fit an unanimous recommendation is made by the Board that his services are essential beyond 55 years, a resolution to this effect shall have to be passed by the Board and the extension can be granted with a condition that no extension shall, in no case be beyond 60 years of age.(5)For disciplinary matters against the Registrar the provisions of the Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 shall apply mutatis mutandis.
