Section 13 in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
13. Registrar and other officers.
(1)The Council shall appoint a Registrar who shall also act as Secretary of the Council.(2)The Council shall appoint a Treasurer who shall exercise general control over the funds of the Council :Provided that pending the appointment of a Treasurer, the Registrar may, if so required by the Council, act as Treasurer for a period not exceeding one year.(3)The Council may employ such other persons as it may deem necessary to carry out the purposes of the Act.(4)The qualifications, the conditions of appointment and service and scale of pay as respects the Registrar and the Treasurer shall be such as may be prescribed and as respects the other employees shall be such as the Council may, with the previous sanction of the State Government determine.(5)The Council shall require and take from the Registrar, Treasurer or from any other employee such security for the due performance of his duties as the Council deems necessary.(6)The Registrar, the Treasurer and other employees appointed by the Council under this section shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860).
