Section 15(3) in The Bombay Homoeopathic Practitioners' Act, 1959
(3)During any such temporary vacancy in the office of the Registrar due to leave or any other reason, the [Council] 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.[(4) The State Government may, after consulting the Council, suspend, dismiss or remove any person appointed as the Registrar, or impose any other penalty upon him, as it may deem necessary.][* * *]
