Section 33 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
33. Registrar and other Officers and servants of Council.
(1)The Council shall, with the prior approval of the State Government, appoint a Registrar who shall act as Secretary of the Council.(2)The Council may, with the prior approval of the Stare Government, employ such other officers and servants as it may deem necessary for carrying out the provisions of this Act.(3)The qualification, conditions of service and pay scale of the Registrar and of other officers and servants shall be such as the Council may determine by regulations, with prior approval of State Government.(4)The Council shall require and take from the Registrar or from any other officer such security for the due performance of his duties as the Council may deem necessary.(5)The Registrar or any other officer or servant appointed by the Council under this Section shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code 1860 (No. 45 of 1860).
