Section 18 in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
18. Power to make rules.
(1)The Government may, by notification, make rules for carrying out any of the purposes of this Act.(2)In particular and without, prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)composition and procedure of the authority and the Appellate Board;(b)the principles, criteria and minimum standards for registration of a private medical care establishment;(c)the terms and conditions for registration of a private medical care establishment;(d)the form of application for registration of a private medical care establishment;(e)the form of the periodical returns and statistics to be submitted by the private medical care establishment to the authority;(f)the mode of holding meetings and the conduct of business by the authority and the Appellate Board;(g)the fees payable for registration of a private medical care establishment and for renewal of the same;(h)the principles and criteria for discharge of national/social obligations;(i)any other matter which is required to be prescribed;(3)Every rule made under this Act shall, immediately after it is made, be laid before the Legislative Assembly of the £ State if it is in session, and if it is not n session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions and if before the expiration of the session in which it is so laid or the session immediately following the Legislative Assembly agrees in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified have effect only in such modified form or shall stand annulled, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
