Section 24 in The United Provinces Indian Medicine Act, 1939
24. Registrar and other officers and servants of the Board.
(1)The Board shall, with the previous approval of State Government, appoint a Registrar who shall be the Secretary to the Board. The Registrar shall receive such salary and allowance as may be prescribed by rules. The [President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.] may, from time to time, grant him leave and may temporarily appoint a person to act in his place. Any person duly appointed to act as Registrar shall be deemed to be the Registrar for all purposes of this Act.(2)Any order of the Board appointing, punishing and removing the Registrar from his office shall be subject to the approval of the State Government.(3)The Board may appoint such other officers and servants as may be necessary for carrying out the purposes of this Act:Provided that the number and designation of such officers and servants, their salaries and allowances shall be subject to the previous approval of the State Government.Provided also that the powers of the Board to punish, dismiss, discharge and remove any officer or servant of the Board shall be subject to any rules framed by the State Government in this behalf.(4)All question of pay, allowances, promotions, leave, pension and provident fund relating to the Staff shall be governed by rules generally applicable to servants of the State Government of similar status.(5)The Registrar or any officer or servant appointed under this section shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.
