Section 16(3) in The Gujarat Homoeopathic Act, 1963
(3)During any temporary vacancy in the office of the Registrar due to leave or any other reason, the Council 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 two months the appointment may be made by the President.
