Section 15 in The Bombay Homoeopathic Practitioners' Act, 1959
15. Registrar and other employees of [Council]. - [(1) The State Government shall, after consulting the Council, appoint a Registrar, who shall be the Secretary and Executive Officer of the Council. The salary, allowances and other conditions of service of the Registrar shall be such as may be prescribed by rules.]
(2)The [Council] may, from time to time, grant leave to the Registrar :Provided that, if the period of leave does not exceed two months the leave may be granted by the President.(3)During any such temporary vacancy in the office of the Registrar due to leave or any other reason, the [Council] may with the previous sanction of the State Government appoint another person to act in his place and any person so appointed shall for the period of such appointment be deemed to be the Registrar for the purposes of this Act :Provided that, when the period of such vacancy does not exceed two months the appointment may be made by the President, who shall forthwith report such appointment to the State Government.[(4) The State Government may, after consulting the Council, suspend, dismiss or remove any person appointed as the Registrar, or impose any other penalty upon him, as it may deem necessary.][* * *](6)The [Council] shall from time to time prescribe by regulations the number and designation and the salaries, allowances and other conditions of service of other officers and servants as may be necessary for the purposes of carrying out its duties and functions under this Act :Provided that, the power to make appointment of any such officer or servant shall vest in the President.(7)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.[15A. Executive Committee of [Council]. - (1) The [Council] shall, as soon as may be, constitute an Executive Committee consisting of the President, ex officio, and such number of other members elected by the [Council] from amongst its members, as may be prescribed by rules.(2)The term of office of, the manner of filling casual vacancies among, and the procedure to be followed by, the members of the Executive Committee shall be such as may be prescribed by rules.(3)The Executive Committee shall exercise such powers, perform such duties, and discharge such functions, of the [Council] as may be delegated to it by rules or entrusted to it, from time to time, by [Council].]
