Section 27 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
27. Registrar and other officers and servants of the Board.-(1) The State
Government shall appoint the Registrar of the Board.(2)The Registrar shall be the Secretary and the executive officer of the Board.(3)The Board may, with the prior approval of the State Government, appointsuch other officers and servants as may be necessary for carrying out the purposes ofthis Act.(4)All questions relating to the number, designations, pay and allowances,recruitment, promotions, leave, provident fund and other conditions of service of theofficers and servants appointed under sub- section (3) shall be governed by rules madeby the State Government.(5)The Registrar and any other officer or servant appointed under this sectionshall be deemed to be a public servant within the meaning of section 21 of Indian PenalCode, 1860 (Central Act 45 of 1860).
