Section 15(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(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.
