- Notwithstanding anything contained in sub-section (1) of section 14, within three months from the 13th September 1981, the first Registrar shall be appointed by the Government on a salary to be fixed by them for a period not exceeding three years and on such other conditions as they think fit:Provided that the person appointed as first Registrar shall retire from office, if, during the term of his office, he completes the age of fifty-eight years.
