Section 19 in Travancore-Cochin Medical Practitioners Act, 1953
19. Registrar.
(1)The Government shall, after consulting each council, appoint a Registrar who shall be the Secretary to such council. He shall also be the Secretary to the committee appointed under sub-section (1) of Section 21. The Registrar shall receive such salary and allowances as may be prescribed by rules. The Government may grant him leave and may appoint a person to act in his place.(2)Subject to such rules as may be prescribed, each council shall, have power to punish the Registrar. Any order of such council punishing the Registrar shall not take effect without the previous approval of the Government.(3)Each council may appoint or employ such other officers and servants as it may deem necessary for the purposes of this Act:Provided that the number and designations of such officers and servants and their salaries and allowances shall be subject to the previous approval of the Government.(4)The method of recruitment and the conditions of service such as pay. allowances, promotions, leave, pension, gratuity and provident fund relating to the officers and servants appointed or employed under subsection (3) shall be governed by the rules applicable to officers and servants of the Government of similar class.(5)All officers and servants appointed or employed under sub-section (3) shall be under the direct control and supervision of the Registrar. The powers of the Registrar to punish, dismiss, discharge and remove any such officer or servant shall be governed by such rules as may be framed by the Government in this behalf.(6)All officers and servants appointed or employed under sub-sections (1) and (3) shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.
