Section 3(3) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(3)The Registrar shall be appointed by the Council and shall be on probation for one year, after which he will be confirmed by the Council if in its opinion his work and conduct has been satisfactory. The probationary period may, however, be further extended by one year, if considered necessary by the Council. He shall also be governed by the provision of the Punjab Civil Services Rules on the matters not provided in these rules :Provided that the confirmation against the post of Registrar shall be made with the previous approval of the Government.
