Section 10 in The Punjab Nurses Registration Act, 1932
10. Appointment of registrar and other officers or servants.
- The Council shall appoint a registrar who shall also act as treasurer unless the Council appoints another person as treasurer, and may appoint such other officers or servants as it may deem necessary and every person so appointed shall, subject to the rules, be removable from office at the pleasure of the Council and shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
