Section 19 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
19. Salary, allowances and conditions of service of the Registrar-General. - (1) The Registrar-General shall be an official equivalent to the rank of the Additional Secretary to the Government of India and he shall be appointed by the Authority on deputation or transfer or on contract basis.
(2)The Registrar-General shall be governed by the Central Government rules in respect of his salary and other allowances including pension, leave, travelling and daily allowances as are admissible to an Additional Secretary to the Government of India.(3)The Registrar-General shall be a person having proven managerial, or legal or Intellectual Property Rights or agricultural development experience.(4)The term of office of the Registrar-General shall be a period of five years or until he attains the age of sixty years, whichever is earlier:Provided that no candidate who may not have at least two years tenure in the office shall be appointed as Registrar-General.[* * *]
