Section 3 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
3. Conditions of Service of the Registrar
[Section 14(1).] - (1) The Registrar shall be a Diploma or Degree holder in Homoeopathic course of not less than four years of duration from any institution recognised by the Central Council of Homoeopathy with five years experience in Homoeopathic practice. The knowledge of Hindi up to Matric standard is also essential. He shall be whole time salaried officer in the pay scale of Rs. 2,000-60-2,300-75-2,900-EB-100-3,500 :Provided that the Council may, with the previous approval of the Government, appoint any person who fulfils the above qualifications, as part-time Registrar and the person so appointed may be paid such remuneration as the Government may fix.(2)[ No person shall be appointed as Registrar if he is more than 40 years of age on the date of the advertisement of the post.] [Sub Rule (1) and (2) substituted vide Haryana Government Notification No. G.S.R. 65/P.A. 16/65/S. 53/95 dated 17.8.1995.](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.(4)The Registrar shall perform all the duties that may be imposed on him by the Act and the rules made thereunder and regulations made by the Council.(5)The Registrar shall be present at every meeting of the Council and shall record minutes of the proceedings at such meetings.(6)The Registrar shall conduct and have charge of the correspondence of the Council and shall issue all requisite notices in the manner laid down in these rules.(7)Public holidays and office hours to be observed by the office of the Registrar shall be such as observed by Haryana Government from time to time. The Registrar shall not absent himself from duty without the permission of the Chairman.(8)The Registrar shall be incharge of the office of the Council and shall exercise powers of supervision, direction and control over it.
