Section 15 in Maharashtra Homoeopathic Practitioners' Act, 1960
15. Registrar and other employees of [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 17(g).].
- [(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 Registrar shall be such as may be prescribed by rules.] [Sub-section (1) was substituted by Maharashtra 16 of 1988, Section 17(a).];(2)The [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 17(b).] 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.During any such temporary vacancy in the office of the Registrar due to leave or any other reason, the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 17(c).] 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.] [Sub-section (4) was substituted by Maharashtra 16 of 1988 Section 17(d).](5)[*****] [Sub-section (5) was deleted by Maharashtra 16 of 1988, Section 17(e).](6)The [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 17(f).] 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.
