Section 21 in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
21. Appointment, powers and duties of Registrar, Joint Registrar, Deputy Registrar, Assistant Registrar, Controller of Examinations, System Analysts, Finance Officers and Account Officers.-
(1)The Board shall have the Registrar who shall be appointed by the Government.(2)The Registrar shall, subject to the control of the Chairman, be the Executive Officer of the Board, and all other officers and servants, for the time being, serving under the Board shall be subordinate to him.(3)The Registrar shall be entitled to be present at the meetings of the Board and shall be Member-Secretary of the Board.(4)The Registrar shall exercise such other powers and perform such other duties as may be made by the regulations.(5)The Government shall appoint the required number of nursing and Paramedical Education staff such as Joint Registrar, Deputy Registrar and Assistant Registrar, Controller of Examinations, System Analysts, Finance Officers and Accounts Officers for the Board on the recommendation of the Board.(6)A Joint Registrar, Deputy Registrar and Assistant Registrar, Controller of Examinations, System Analysts, Finance Officers and Account Officers shall exercise such powers and perform such duties of the Registrar as are, respectively assigned to them by the Registrar under the general or special orders.(7)The Registrar, Joint Registrar, Deputy Registrar and Assistant Registrar, Controller of Examination, System Analysts, Finance Officers and Accounts Officers appointed under this Act shall be the servants of the State Government and the salaries and allowances and other conditions of service of these officers shall be such as may be determined by the Government.
