Section 38 in The Maharashtra Veterinary Practitioners Act, 1971
38. Regulations.
(1)The Council may, with the previous sanction of the State Government make regulations not inconsistent with this Act or the rules made under sub-section (1) of section 37 for all or any of the following matters, namely:-(a)the time at which and the place and manner in which election of the members of the Council shall be held under section 6;(b)the time and place at which the Council shall hold its meeting and the manner in which such meeting shall be summoned under section 9;(c)the fee for registration of persons entitled to be registered under sub-section (3) of section 18;(d)the period within which and the manner in which appeals against the decisions of the Registrar shall be filed and heard and decided by the Council under section 19 and the fee payable with such appeals;(e)the manner in which and the conditions subject to which the name of a veterinary practitioner shall be re entered in the register on payment or renewal fee under section 21.(2)All regulations shall be published in the Official Gazette.(3)The State Government may by notification in the Official Gazette cancel any regulation.
