Section 31 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
31. Registrar to be a full-time servant of the Board.
- The Registrar shall be a full-time and permanent servant of the Board, except where the Government, with the agreement of the Board, deputes a Government servant for such periods and upon such terms as may be agreed upon.
