Section 19(1) in Travancore-Cochin Medical Practitioners Act, 1953
(1)The Government shall, after consulting each council, appoint a Registrar who shall be the Secretary to such council. He shall also be the Secretary to the committee appointed under sub-section (1) of Section 21. The Registrar shall receive such salary and allowances as may be prescribed by rules. The Government may grant him leave and may appoint a person to act in his place.
