Section 68 in The M.P. State Dental Council Rules, 1969
68. Appointment and retirement of the Registrar.
(1)The Registrar shall be a full time salaried officer of the Council and shall, in the first instance, be appointed on probation for a period of one year.(2)Registrar should ordinarily be a retired Dental or Medical Officer of the State Government. He may be continued up to the age of 62 years, if physically and mentally fit. Unless determined otherwise by the Council the service of the Registrar may be terminated by a three months notice on either side.(3)The President is authorised to accept on behalf of the Council the registration of the Registrar on such notice being given. The matter shall be brought to the notice of the Council either by circulation or at the next meeting.
