Section 29(1) in The Jawaharlal Institute Of Post-Graduate Medical Education And Research, Puducherry Act, 2008
(1)The Central Government, after consultation with the Institute, may, by notification in the Official Gazette, make rules to carry out the purposes of this Act:Provided that consultation with the Institute, shall not be necessary on the first occasion of making of rules under this section, but the Central Government shall take into consideration the suggestions which the Institute may make in relation to the amendment of such rules after they are made.
