Section 10 in The Punjab Medical Registration Act, 1916
10. Registrar and other officers.
(1)The Council shall appoint a registrar who shall act as Secretary of the Council and who shall also act as treasurer, unless the Council shall appoint another person as treasurer. Every person so appointed shall be removable at the pleasure of the Council.(2)The Council may also employ such other persons as it may deem necessary for the purposes of this Act.(3)All persons appointed or employed under this section shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (XLV OF 1860).
