Section 58 in The Medical Council Of India Regulations, 2000
58. Disciplinary authority .-(1) The disciplinary jurisdiction/authority over the officers shall vest with the Executive Committee. The disciplinary jurisdiction/authority over the employees of the Council shall vest with the Registrar. The appellate jurisdiction/authority for officers and employees of the Council shall vest with the General Body of the Council.
(2)The Registrar, subject to the approval of the President-(a)Shall appoint Group `C' and `D' staff against duly sanctioned posts;(b)May engage such temporary personnel for a period not exceeding 89 days at one time, as may be required from time to time and pay the remuneration to them.(3)The appointment made under sub-regulation (2) shall be reported to the Council.
