Section 27(2) in The Rajasthan Homoeopathic Medicine Act, 1969
(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.
