Section 27 in Rajasthan Para-medical Council Regulations, 2014
27. Powers and duties of Registrar.
(1)The Registrar shall exercise in respect of the office of the Council, such powers as are exercised by the "Head of Office" under the Government of Rajasthan.(2)The Registrar shall generally perform such duties as under: -(i)She/he shall be responsible for the safety of the property of the Council and the control and management of the office, accounts and correspondence, and shall see, that the office staff attend punctually, and generally fulfill all such duties as may be required of him/her by the Council for the purpose of the Act.(ii)She/he shall attend and take notes of the proceedings of meeting of the Council.(iii)She/he shall keep and maintain the registers of Para Medical professionals under section 20 of the act.(iv)She/he shall prepare budget for the next ensuing 'financial year and it will be laid before the Council.(v)She/he perform such other functions as may be assigned by the Council.(3)The Registrar shall put a note of decent on the decision taken by the Council and send it to the State Government, if he feels that the decision taken by the Council is contrary to the financial rules and provisions of the Act and any prevailing law, and State Government shall take a decision on it.
