Section 72 in Rajasthan State Dental Council Rules, 2008
72. Appointment/relinquishment/Term of Registrar.
(1)The State Council may, with the pervious sanction of the State Government appoint a Registrar who shall also act as secretary and if so decided by the council also act as its Treasurer.(2)For the first four years from the constitution of State Council, the Registrar of the State Council shall be a person appointed by the State Government, who shall held office during the pleasure of the State Government.(3)Term of the office of Registrar shall be 4 years. Unless determined otherwise by the Council, the service of the Registrar may be terminated by a three months notice on either side. The President is authorised to accept on behalf of the Council the resignation of registrar on such notice being given after bringing in notice of Council either by circulation or at the next meeting.
