Section 14 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
14. Registrar and other officers and servants.
(1)The Board shall, with the previous approval of the State Government, appoint a Registrar. The Registrar shall receive such salary and allowances and shall be subject to such conditions of service as may be prescribed. The Board may from time to time grant him leave and may appoint a person to act in his place. Any person duly appointed to act as Registrar shall be deemed to be the Registrar for all the purposes of this Act:Provided that where the period of leave to be granted to the Registrar does not exceed one month, the President may grant such leave.(2)The Board may appoint such other officers and servants as may be necessary for the purposes of this Act:Provided that the number and designations of such officers and servants, and their salaries and allowances shall be subject to the previous approval of the State Government.(3)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.
