21. What rules under sections 19 and 20 may provide for. The rules to be made for any local area under section nineteen or 1 twenty may, among other matters, provide for-(a) the division of such local area into circles for the performance of vaccination;
(b)the appointment of a place in each vaccination- circle as a public vaccine- station, and the posting of some distin- guishing mark in a conspicuous place near such station;(c)the qualifications to be required of public vaccinators and Superintendents of vaccination;(d)the authority with which their appointment, suspension and dismissal shall rest;(e)the time of attendance of public vaccinators at the vaccine- stations, and their residence within the limits of the vaccination- circles;(f)the distinguishing mark or badge to be worn by them;(g)the amount of fee chargeable by private vaccinators, and their guidance generally in the performance of their duties;(h)the facilities to be afforded to people for procuring the vaccination of their children at their own houses;(i)the grant and form of certificates of successful vaccination, of unfitness for vaccination or of insusceptibility of vaccination;(j)the nature of the lymph to be used and the supply of a sufficient quantity of such lymph;(k)the fee to be paid for vaccination with animal- lymph under section fifteen;(l)the fee to be paid to a public vaccinator for vaccinating a child beyond the vaccination- circle at the request of the parent or guardian of the said child;(m)the preparation and keeping of registers showing- the names of children born in such local area on or after the date of the application of this Act; the names of unprotected children born in such local area previous to the application of this Act, and who are, at the time this Act is applied, under the age of fourteen years if boys, and of eight years if girls;
