Section 14(1) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(1)Subject to the rules made in this behalf, the Council shall, with the previous approval of the Government, appoint a Registrar who shall receive such salary, allowances and be subject to such conditions of service as may be prescribed:Provided that until a Registrar is appointed, a person appointed by the Government shall, as from the commencement of this Act, be deemed to be the Registrar, who shall be entitled to such salary and allowances and shall be subject to such conditions of service as may be determined by the Government.
