33H.    Application of provisions of sections 22, 23, 24 and 25. – The provisions of sections 22, 23, 24 and 25 and the rules, if any, made there under shall, so far as may be, apply in relation to an Inspector and a Government Analyst appointed under this Chapter as they apply in relation to an Inspector and a Government Analyst appointed under Chapter IV, subject to the modification that the references to "drug" in the said sections, shall be construed as references to [(Note: Subs. by Act 68 of 1982, sec.2 for certain words (w.e.f. 1-2-1983)) Ayurvedic, Siddha or Unani] drug.