Section 10 in The West Bengal Joint Entrance Examinations Board Act, 2014
10. The Registrar.
(1)The Board shall have a Registrar who shall be appointed by the State Government, by order.(2)The Registrar shall be a whole-time officer of the Board and shall be paid out of the fund of the Board such salaries and allowances as may be determined by the State Government from time to time and shall possess such qualification and experience as may be notified by the State Government from time to time.(3)The powers and functions of the Registrar shall be such as may be provided for by the regulations.
