Section 59 in Central Council of Homoeopathy (General) Regulations, 2018
59. Clerical etc. staff.
(1)Subject to the approval of the Executive Committee, the Registrar shall appoint the clerical and Group 'D' staff and may engage such temporary personnel, as may be required from time to time, and pay a reasonable rate of remuneration to such personnel, provided it does not exceed the rate sanctioned by the Central Government for corresponding permanent staff and these appointments shall be subject to ratification by the Central Government.(2)All service rules and Conduct rules or any other rules as applicable to Central Government employees shall also be applicable to the staff of the Central Council.
