Section 64 in The Gujarat Emergency Medical Services Act, 2007
64. Power of City Council and District Council to make bye-laws.
(1)The City Council and the District Council may, with the previous approval of the Authority, make bye-laws not inconsistent with this Act, or with rules and regulations made thereunder for enabling it to perform its perform its functions under this Act.(2)In particular and without prejudice to the generality of the foregoing power, such bye-laws may provide for all or any of the matters expressly required or allowed by this Act to be specified bye-laws.
