Section 36 in The Maharashtra Acupuncture System of Therapy Act, 2015
36. Power to make regulations.
(1)The Council may, with the previous approval of the State Government, make regulations, not inconsistent with the provisions of this Act or the rules made thereunder, for performing its functions and discharging its duties under this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)the conduct of business of the Executive Committee and of Committee appointed by the Council ;(b)the time and place at which each meeting shall be held ;(c)the issue of notices convening such meeting ;(d)the conduct of business thereat ;(e)the procedure for obtaining permission, affiliation and recognition of the Council ; or(f)any other matter for which power to make regulations is conferred expressly or by implication on the Council by this Act.
