Section 58(1) in The Rajasthan Homoeopathic Medicine Act, 1969
(1)Subject to the provisions of this Act and the rules made by the State Government thereunder, the Board may frame regulations for regulating the following matters, namely:-(a)the conditions on which institutions may be affiliated or recognised for the purpose of registration under section 30;(b)the admission of students to the educational or instructional institutions affiliated to the Board:(c)the conditions under which students shall be admitted to any degree, diploma or certificate course and to the examinations of the Board and shall be eligible for degrees, diplomas and certificates;(d)the conditions of residence of the students in the educational or instructional institutions affiliated to the Board and the levying of fees for such residence;(e)the number, qualifications and emoluments of teachers of the educational or instructional institutions affiliated to the Board;(f)the fees to be charged for courses of study in such institutions and for admission to the examinations, degrees, diplomas and certificates of the Board;(g)the conditions and mode of appointment and duties of examiners and the conduct of examinations;(h)the time and place at which meetings of the Board shall be held;(i)the issue of notice convening such meeting;(j)the conduct of business thereat;(k)the asking of questions by members of the Board at its meeting subject to such conditions and restrictions as may be provided in the regulations;(l)the salary, allowances and other conditions of service of officers and servants of the Board other than the Registrar; and(m)all other matters which may be necessary for the purposes of carrying out the objects of this Act.
