(1) The 1 [State] Council may, with the previous sanction of the 1 [State] Government,-- (a) appoint a Registrar who shall also act as Secretary and if so decided by the State Council also as its Treasurer; (b) appoint such other officers and servants as may be required to enable the State Council to carry out its functions under this Act; (c) require and take from the Registrar or from any other officer or servant such security for the due performance of his duties as the State Council considers necessary; (d) fix the salaries and allowances and other conditions of service of the Registrar and other officers and servants of the 1 [State] Council; (e) fix the rate of allowances payable to members of the 1 [State] Council. (2) Notwithstanding anything contained in clause (a) of sub-section (1) , for the first four years from the first constitution of the 2 [State] Council, the Registrar of the 2 [State] Council shall be a person appointed by the 2 [State] Government who shall hold office during the pleasure of the 2 [State] Government.Open in Lexace · Ask the AI about this section
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