Section 22 in The Orissa Ayurvedic Medicine Act, 1960
22. Appointment and conditions of service of Registrar and other officers and servants of the Council.
(1)The Government shall appoint a Registrar who shall be the Secretary to the Council as well as the Secretary to the Faculty.(2)The salary, allowances and other conditions of service of the Registrar shall be such as may be determined by the Government.(3)(i)The Council may, from time to time, appoint such other officers and servants as may be necessary for carrying out the purposes of this Act:Provided that the number and designation of such officers and servants, their salaries and allowances shall be subject to the previous approval of the Government.(ii)The punishment, dismissal, discharge and removal of any such officer or servant shall be subject to rules made by the Government in this behalf.(4)All questions of pay, allowances, promotions, leave, pension and provident fund relating to the officers and servants other than the Registrar of the Council shall be governed by rules generally applicable to the servants of the Government of similar category and rank.(5)The Registrar or any other officer or servant appointed under this section shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, Act 45 of 1860.(6)All officers and servants of the Council or the Faculty shall be under the direct control and supervision of the President or the Chairman, as the case may be.
