Section 57 in The Orissa Ayurvedic Medicine Act, 1960
57. Power to make rules.
(1)The Government may, after previous publication make rules not inconsistent with the provisions of this Act for carrying out its purposes.(2)In particular, and without prejudice to the generality of the foregoing power, [such rules] [The Orissa Ayurvedic Medicine Rules, 1960.] provide for all or any of the following matters, namely:(a)the conditions subject to which the Council may transfer any property under Sub-section (1) of Section 3;(b)regulations of elections under this Act;(c)the time and the place at which, the period within which, and the manner in which elections shall be held under Section 6;(d)the conduct and maintenance of correct minutes of meeting of the Council;(e)the period within which vacancies shall be filled under Section 10;(f)allowances payable to the President or Chairman and the members of the Council or the Faculty, as the case may be, under Section 14;(g)the term of office and allowances payable to members of an Advisory Committee under Sub-section (5) of Section 18, the Committee or Board of Studies appointed under Clause (x) of Sub-section (1) of Section 20;(h)the punishment, dismissal, discharge and removal of servants of the Council or the Faculty other than the Registrar under Clause (ii) of Sub-section (3) of Section 22;(i)the form of register of Ayurvedic Practitioners to be maintained under Section 24 ;(j)the manner in which appeals against the decision of the Registrar shall be heard by the Council under Section 26;(k)regulating the conditions, restrictions and exceptions subject to which Ayurvedic practitioners being residents of Orissa but having obtained qualifications from medical institutions in States outside Orissa, whether or not medical institutions in such States have been included in any scheme of reciprocity as provided in Section 28 may practise;(l)distribution of funds placed by the Government at the disposal of the Council under Section 46 ;(m)reservation for registered practitioners of certain appointments in Ayurvedic Hospitals, Infirmaries, dispensaries, or lying-in-hospitals maintained by or under the control of the Government or a local authority ;(n)fees chargeable under this Act and their application;(o)the furtherance of any other objects of the Faculty as a teaching or examining body ; and(p)the furtherance of any other objects of the Council.
