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State of Gujarat - Section

Section 13 in The Gujarat Veterinary Practitioners Act, 1969

13. Registrar and other employees of Council.

(1)The Council shall, with the previous sanction of the State Government, appoint a Registrar. The Registrar shall be paid such salary and allowances, if any, as the Council may determine with the previous sanction of the State Government.
(2)The Council shall have power to grant leave to the Registrar.
(3)For the period of leave of the Registrar or when a temporary vacancy occurs in the office of the Registrar for any other reason, the Council may subject to the provisions of sub-section (1) appoint a person to act as Registrar and until such appointment is made, the Council may nominate any of its officers to carry of the current duties of the office of the Registrar.
(4)The Registrar shall be the Secretary of the Council.
(5)The Council may appoint such other officers and servasns as it may consider necessary for the purposes of this Act. An officer or servant so appointed shall be paid such salary and allowances, if any, as the Council may determine.
(6)Save as expressly provided in this section, the conditions of service (including those relating to disciplinary action) of the Registrar and other officers and servants of the Council shall be such as may be prescribed by regulations;Provided that no order suspending, dismissing or removing the Registrar from office or imposing any other penalty on him shall be passed without the previous sanction of the State Government:Provided further that where in the course of any disciplinary action against any other officer or servant of the Council, any penalty is imposed on such officer or servant by the Council, such officer or servant shall be entitled to prefer an appeal against the order imposing such penalty to the State Government within a period of thirty days from the date of the communication of the order to him.
(7)The Registrar and other officers and servants appointed under this section shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code (XLV of 1860).