Section 23 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
23. Staff of Institute.
(1)Subject to such regulations, as may be made by the Institute in this behalf, with the prior approval of the State Government, the Institute shall appoint a Director, who shall hold a graduate degree in Sanskrit or an equivalent qualification as specified by regulations and shall be able to take part in discussion or debate in Sanskrit.(2)The Director shall act as Secretary to the Institute as well of the General Council, Executive Council, Academic Council and Finance Committee.(3)The Director shall exercise such powers and discharge such functions as may be prescribed by regulations or as may be delegated to him by the General Council, Executive Council, Academic Council or Finance Committee.(4)Subject to such regulations as may be made by the Institute in this behalf, the Institute with the prior approval of State Government may appoint such number of other officers and employees as may be necessary for the exercise of its powers and may determine their designations, grades and qualifications, and all stall of the Institute shall hold such essential qualification particularly in Sanskrit as prescribed by regulation and shall be able to participate in discussion or debate in Sanskrit.(5)The officers and employees of the Institute shall be entitled to such salary and allowances and shall be governed by such conditions of service in respect of leave, pension, provident fund and other matters as may be prescribed by regulations made in this behalf.
