Section 24(2) in Assam Homoeopathic Medicine Act, 1955
(2)In particular, and without prejudice to the generality of the foregoing power; the State Government may make rules for any of the following matters:(a)the time at which and the place and manner in which election shall be held and nomination made under this Act;(b)regulation of elections under this Act;(c)the conduct of the maintenance of correct minutes of meeting of the Board;(d)the manner in which vacancies of office bearers and other members of the Board shall be filled;(e)the privileges, salary and allowances and other conditions of service of the Registrar;(f)the accounts to be kept by Boards, the manner in which accounts shall be audited and published and the power of auditor in respect of disallowance and surcharge;(g)the date before which a meeting shall be held for the sanction of the budget;(h)the method and forms to be adopted in the preparation of the budget;(i)the return, statements and reports to be submitted by the Boards;(j)the form of Register of Homoeopaths to be maintained under this Act;(k)the application of fees charged under this Act;(l)the manner in which appeals against the decision of the Board shall be heard;(m)allowances, if any, payable to members of the Board and its Chairman;(n)remuneration to be paid to the Chairman;(o)the furtherance of any objects of the Board as a teaching or examining body;(p)maintenance of a patient register by practitioners in the prescribed form;(q)delegation of power by the State Government and by the Board;(r)the furtherance of any other objects of the Act.
