Section 13(3) in The Maharashtra Acupuncture System of Therapy Act, 2015
(3)During any temporary vacancy in the office of the Registrar, due to leave or any other reason, the Deputy Registrar shall act as Registrar. If the Registrar and the Deputy Registrar both are not available, the Executive Committee may, with previous sanction of the State Government, appoint any other 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 30 days, the appointment may be made by the President, who shall forthwith report such appointment to the Executive Committee and the State Government.
