Section 78(2) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--(a)the conditions and the manner in which narcotic drugs and psychotropic substances shall be supplied for medical necessity to the addicts registered with the State Government and others under sub-section (1) of section 71;(b)the establishment, appointment, maintenance, management, superintendence of centers established under sub-section (1) of section 71 and appointment, training, powers and duties of persons employed in such centers;(c)any other matter which is to be, or may be, prescribed.
