Section 28(1) in The U.P. Homoeopathic Medicine Act, 1951
(1)The Board shall, with the previous approval of Government, appoint a Registrar who shall be the Secretary to the Board. The Registrar shall receive such salary and allowances as may be prescribed. The Chairman may from time to time grant him leave and may temporarily appoint a person to act in his place. Any person duly appointed to act as Registrar shall be deemed to be the Registrar for all purposes of this Act.
