(1)The [State Government]may from time to time make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, the [State Government] may make rules-[(a) to regulate elections under clauses (b), (c), (d) and (e) of sub-section (1) of section 4;][(a1) the period to be prescribed under sub-section (2) of section 4;][(a2) the manner of selection by lot referred to in proviso (i) to clause (c) of sub-section (1) of section 10;][(a3) the manner of recommending names under sub-section (1) and subsection (6) of section 11 A, the election of the Vice-President referred to in sub-section (1) of section 11B, the manner of filling vacancies referred to in sub-section (3) of that section and the functions to be performed by the President and the Vice-President;](b)to prescribe the form of the register of registered practitioners to be maintained under this Act;(c)to regulate the application of fees under section 22; and(d)to regulate the procedure to be followed by the Council in-(i)conducting any inquiry referred to in proviso (b) to section 17, or clause (a) of section 25; and(ii)disposing of appeals from the decision of the Registrar preferred under section 23.(3)In addition to the power conferred by [sub-section (6) of section 11C, section 12 and sub-section (1) of section 21] the Council may, with the previous sanction of the [State Government] make regulations-(a)to prescribe the fees chargeable in respect of any registration under this Act; and(b)to regulate the keeping of accounts of such fees.(4)All such rules and regulations shall be published in the [Official Gazette].
