Section 5 in The Protection Of Plant Varieties And Farmers' Rights Regulations, 2006
5. The term of office and the conditions of service of the Registrars.
- [(1) A person having proven managerial, legal or Intellectual Property Rights or Agricultural development experience shall be eligible to hold office of Registrar in the Authority and shall be appointed on deputation for the total period of such deputation including the extended period shall not exceed five years.] [Substituted by Notification No. G.S.R. 496(E), dated 15.6.2015 (w.e.f. 7.12.2006).](2)[ * * *] [Omitted 'The Authority shall follow Fundamental Rules, Central Civil Services (Leave) Rules, 1972 and Central Civil Services (Pension) Rules, 1972 while fixing salary and other allowances including pension, leave, travelling and daily allowances of the Registrar. The Authority shall have the flexibility to make the special policy or rules or regulations or guidelines for career advancement or promotion of Registrar and other staff of the Authority.' by Notification No. G.S.R. 496(E), dated 15.6.2015 (w.e.f. 7.12.2006).](3)A person holding the office of the Registrar may relinquish the office by giving in writing to the Authority notice of not less than three months.(4)The other conditions of the Registrar shall be regulated by orders made in that behalf by the Authority from time to time.
