Section 24(1) in The United Provinces Indian Medicine Act, 1939
(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.
