Section 27 in The Rajasthan Homoeopathic Medicine Act, 1969
27. Registrar and other officers and servants of the Board.
(1)The Board shall, with the previous approval of the State Government appoint a Registrar:Provided that the final appointment of the Registrar may be made by the State Government.(2)The Registrar shall receive such salary and allowances and shall be governed by such other conditions of service as may be prescribed. The Chairman may from time to time grant to the Registrar leave and may appoint a person, with the sanction of the State Government to act in his place during his leave or absence: and any person so appointed to act as Registrar shall be deemed to be the Registrar for the purposes of this Act.(3)An appeal shall lie to the State Government from every order of the Board or its Chairman punishing or removing any person from the office of the Registrar.(4)The Registrar shall also be the Secretary and the executive officer of the Board.(5)The Board may appoint such other officers and servants as may be necessary for carrying out the purposes of this Act.(6)All questions relating to the number, designations, pay and allowances, recruitment, promotions, leave, provident fund and other conditions of service of the officers and servants appointed under sub-section (5) shall be governed by rules made by the State Government.(7)The Registrar and any other office or servant appointed under this section shall be deemed to be a public servant within the meaning of section 21 of Indian Penal Code, 1860 (Central Act 45 of 1860).
