Section 46(1) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
(1)The Council may with the previous sanction of the State Government and subject to rules made under Section 45 make regulations generally to carry out the purposes of (his Act, and without prejudice to the generality of foregoing power, such regulations may provide for-(a)the management of the property of the Council and the maintenance and audit of its account;(b)the manner of election of five members from the Paramedical Practitioners under clause (xi) of sub-section (1) of Section 4;(c)the resignation by nominated or elected members of the Council;(d)the powers and duties of the President and Vice President;(e)the mode of appointment of committees, the summoning and holding of meetings and the conduct of business of such committees;(f)the travelling and other allowances payable to the members of the Council under sub-section (1) of Section 20:(g)(i)the manner to hear and decide appeals from the decision of the Registrar under clause (b) of sub-section (2) of Section 23;(ii)the code of ethics for regulating the professional conduct under clause (c) of sub-section (2) of Section 23;(h)the qualification, the conditions of service and pay scale of the Registrar and other officers and servants under sub-section (3) of Section 33;(i)the manner of revision of State Register under sub-section (1) of Section 34;(j)the form of State Register under sub-section (1) of Section 39;(k)any other matter for which under this Act provision may be made by regulations.
