Section 14 in Himachal Pradesh Homoeopathic Practitioners Act, 1979
14. Registrar.
(1)Subject to the rules made in this behalf, the Council shall, with the previous approval of the Government, appoint a Registrar who shall receive such salary, allowances and be subject to such conditions of service as may be prescribed:Provided that until a Registrar is appointed, a person appointed by the Government shall, as from the commencement of this Act, be deemed to be the Registrar, who shall be entitled to such salary and allowances and shall be subject to such conditions of service as may be determined by the Government.(2)The chairman may, from time to time, grant leave to the Registrar and the Council may appoint a person to act in his place.(3)Any person duly appointed to act as a Registrar shall be deemed to be the Registrar for all the purposes of this Act.(4)Any order of the Council appointing, punishing or removing the Registrar from office shall not be passed without the previous approval of the Government.(5)The Council 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 and their salaries and allowances shall be subject to the previous approval of the Government.(6)The Registrar and any other 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 (45 of 1860).(7)The Registrar shall be the Secretary of the Council and shall act as Executive Officer of the Council.
