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State of Bihar - Section

Section 29 in Rules under the Pharmacy Act, 1948

29. In the case of the death of the Registrar or of his incapacity from illness or if he is on leave, when the State Council is not in session the Executive Committee shall appoint a person to perform temporarily the duties of the Registrar. The Executive Committee shall grant leave to the Registrar in accordance with the principles laid down in the Civil Services Regulations.