Section 14 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
14. Registrar and other officers and servants.
(1)(a)The council shall appoint a registrar who shall be the secretary to the council. The registrar shall act as treasurer of the council, unless the council appoints another person as treasurer under sub-section (3). The registrar shall also be the secretary of the executive committee.(b)The council may, at any time, remove the registrar from office by a resolution passed at a special meeting convened for the purpose and supported by the votes of not less than two-thirds of the total number of members present and voting at the meeting.(c)The appointment of the registrar or his removal from office shall be subject to the approval of the Government and shall not take effect until such approval has been accorded.(2)In the temporary absence of the registrar, on leave by reason of illness or other cause, or pending the filling of a vacancy caused in any other manner, his powers and duties shall, for a period of not more than three months, be exercised and performed by such person and in such manner as the president may direct.(3)The council may also appoint such other officers and servants as it may deem necessary for the purposes of this Act. The remuneration and other conditions of service of the registrar and other officers and servants of the council shall be such as may be specified by regulations.(4)All officers and servants of the council appointed under this section shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
