Section 55(1) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(1)The Board may, with the previous approval of the State Government, make regulations not inconsistent with this Act or the rules made thereunder for all or any of the following matters, namely :-(a)the time and place at which the Board shall hold its meetings and the manner in which such meeting shall be summoned under section 11;(b)any other matter which may be considered necessary for carrying out the purposes of this Act.
