Section 20 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
20. Registrar and other officers and servants of Board.
(1)The Board shall appoint a Registrar who shall act as Secretary of the Board.(2)The Board may employ such other officers and servants as it may deem necessary for carrying out the purposes of this Act.(3)The qualifications, the conditions of appointment and service and scale of pay as respects the Registrar shall be such as may be prescribed and as respects the other employees, shall be such as the Board may, with the previous sanction of the State Government, determine by regulations.(4)The Board shall require and take from the Registrar or from any other officer such security for the due performance of his duties as the Board deems necessary.(5)The Registrar or any other officer or servant appointed by the Board under this Section shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860).
