Section 17 in The Orissa Medical Registration Act, 1961
17. Registrar and establishment for the Council.
(1)With the previous sanction of the State Government the Council-(a)shall appoint a Registrar;(b)shall pay to the Registrar and to the person, if any, appointed to act in his place, such salary and such allowances as the Council may determine; and(c)may appoint such other employees as they may consider necessary for carrying out the purposes of this Act, and shall pay them such salary and such allowance as they may determine.(2)The Registrar shall act as Secretary to the Council and shall have the right to speak in and otherwise take part in-the proceedings of the Council or any Committee thereof but shall not have the right to vote.(3)Every person appointed under Sub-section (1) shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code (45 of 1860).
