Section 61 in Central Council of Homoeopathy (General) Regulations, 2018
61. Contractual Employees.
- Subject to the approval of the Executive Committee, the Registrar shall appoint an employee on contractual basis for a specified work, for a specified period and pay the remuneration as settled in advance:Provided that, the remuneration to such employees shall not exceed the rates sanctioned by the Central Government for appointing contractual employees in the corresponding cadre, and such appointment shall be subject to ratification by the Central Council.
