(1)The Council shall, with the previous approval of the State Government, normally appoint a Registrar, The Registrar shall receive such salary and allowances as may be prescribed. The Council may grant him leave and may appoint a person to act in his place. Any person duly appointed to act as Registrar shall be deemed to be the Registrar for all purposes of this Act.(2)The Council shall have power to suspend, punish, remove or dismiss the Registrar from office on such grounds as may be prescribed and subject to compliance of the natural justice :Provided that any such order of the Council shall be subject to appeal to the State Government.(3)In case of any dispute or any exigency, the State Government may appoint a Registrar of the Council, who shall be treated by the Council as the Registrar for all purposes of this Act.(4)The Council may appoint the officers and staff of the Council as per organizational structure of the Council approved by State Government. With prior approval of Finance (SIU) Department through the administrative department. The salaries and allowances of the officers and staff of the Council shall be as determined by the State Government.(5)The Registrar shall be the Secretary of the Council and of its Executive Committee and other committees.(6)The Registrar, either appointed by the Council or by the State Government, all officers and staff appointed by the Council shall work under the direct control and supervision of the President, or in his absence, of the Vice-President.
