Section 13 in The Rajasthan Homoeopathic Medicine Rules, 1971
13. Appointment of official other than Registrar.
(1)The Board shall appoint officials, other than the first Registrar, with the approval of the State Government. The remuneration of such staff and their service conditions shall be fixed by the Board with the approval of the State Government. The salary and other allowances of the Registrar shall be determined by the Government from time to time.[x x x] [Deleted by Notification No. G.S.R. 169/F 8 (28)/Ayurved/72, dated 6-1-1975, published in Rajasthan Gazette, Extra Ordinary, Part IV-C, dated 6-1-1975, page 505-506 [6-1-1975].](3)[ Till separate rules governing the remuneration and service conditions of the Registrar and other employees of the Board are framed, all rules, orders etc. made applicable by the Government of Rajasthan to its employees would mutatis mutandis apply to similar categories of employees of the Board and the Registrar with respect to recruitment, conditions of service, pay, allowance etc. and other benefits, liabilities etc. with the following modifications:-(a)The power of the Head of Office of the Board shall be exercised by the Registrar and all other powers will be exercised by the Board.(b)The posts under the Board shall not be pensionable. The employees of the Board shall be governed by a scheme of contributory Provident Fund in which each employee shall contribute eight percent of his basic pay every month and the Board shall contribute an equal amount.]
