Section 14 in The Punjab Homoeopathic Practitioners Act, 1965
14. Registrar.
(1)The Council shall, with the previous approval of the State Government appoint a Registrar who shall receive such salary and allowances and be subject to such conditions of service as may be prescribed.(2)The Chairman may, from time to time, grant leave to the Registrar and the Council may appoint a person to act in his place.(3)Any person duly appointed to act as a Registrar shall be deemed to be the Registrar for all the purposes of this Act.(4)Any order of the Council appointing, punishing or removing the Registrar from office shall not be passed without the previous approval of the State Government.(5)The Council may appoint such other officers and servants as may be necessary for carrying out the purposes of this Act :Provided that the number and designation of such officers and servants and their salaries and allowances shall be subject to the previous approval of the State Government.(6)The Registrar and any other officer or servant appointed under this section shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.(7)The Registrar shall be the Secretary of the Council and shall act as Executive Officer of the Council.
