Section 43 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
43. Power to make regulations.
(1)The Board may subject to the provisions of this Act and the rules made thereunder make regulations generally to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulation may provide for-(a)the management of the property of the Board and the maintenance and audit of its accounts;(b)the summoning and holding of meetings of the Board, the time and places where such meetings are to be held, the conduct of business thereat;(c)the powers and duties of the President and Vice-President;(d)the mode of appointment of Committees, summoning and holding of meetings, and the conduct of business of such Committees;(e)the tenure of office, and the powers and duties and other conditions of Service of officers and servants of the Board other than the Registrar;(f)Such other matters as may be necessary for the exercise of the powers and performance of duties and functions by the Board under this Act.
