Section 14 in The Gujarat Medical Council Act, 1967
14. Appointment of Registrar of the Council, his duties and functions.
(1)The Council shall, with the previous sanction of the State Government, appoint a Registrar.(2)The Executive Committee may from time to time grant leave to the Registrar:Provided that, if the period of leave does not exceed one month, the leave may be granted by the President.(3)During any temporary vacancy in the office of the Registrar due to leave or any other reason, the Executive Committee may, with the previous sanction of the State Government, appoint another person to act in his place, and any person so appointed shall, for the period of such appointment, be deemed to be the Registrar for the purposes of this Act:Provided that, when the period of such vacancy does not exceed one month, the appointment may be made by the President, who shall forthwith report such appointment to the Executive Committee, and the State Government.(4)The Council may, with the previous sanction of the State Government, suspend, dismiss or remove any person appointed as the Registrar, or impose any other penalty upon him.(5)Save as otherwise provided by this Act, the salary and allowances and other conditions of service of the Registrar shall be such as may be prescribed.(6)The Registrar shall be the Secretary and the Executive Officer of the Council. He shall attend all meetings of the Council, and of its Executive Committee, and shall keep minutes of the names of members present and of the proceedings at such meetings.(7)The accounts of the Council shall be kept by the Registrar, in the prescribed manner.(8)The Registrar shall have such supervisory powers over the staff as may be prescribed, and may perform such other duties and discharge such other functions as may be specified in this Act or as may be prescribed.(9)The Registrar shall be deemed to be a public servant within the meaning of section 21 (XLV of 1860) of the Indian Penal Code.
