Section 19(1) in The Paschim Banga Unani System Of Medicine Act, 1979
(1)The Council shall, with the previous approval of the State Government, appoint a Registrar. The Registrar shall draw such salary and allowances as may be prescribed. The Council may from time to time grant him leave and may appoint a person to act in his place. Any person duly appointed to act as Registrar shall be deemed to be the Registrar for the purposes of this Act.
