Section 20 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
20. Registrar and staff.
(1)The Parishad shall, with the previous approval of the State Government, appoint a Registrar. The Registrar shall receive such salary and allowances as may be prescribed. The Parishad may from time to time grant him leave and may appoint a person to act in his place. Any person duly appointed to act as Registrar shall be deemed to be the Registrar for all purposes of this Act.(2)The Parishad shall have power to suspend, punish, remove or dismiss the Registrar from office:Provided that any such order of the Parishad shall be subject to appeal to the State Government.(3)The Parishad may appoint such other officers and servants as it deems necessary:Provided that the number and designation of such officers and servants, their salaries and allowances shall be subject to the previous approval of the State Government.(4)The Registrar shall act as the Secretary to the Parishad and the Karyya Narvahaka Samiti.(5)The Registrar and all officers and servants appointed by the Parishad shall work under the direct control and supervision of the President or in his absence, of the Vice-President.
