Section 41 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
41. Regulations.
(1)The Parishad may, with the previous approval of the State Government, make regulations, not inconsistent with this Act or the rules made thereunder for discharging its functions under the Act.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(i)the time and place at which each meeting shall be held;(ii)the issue of notices convening such meeting;(iii)the conduct of business thereat;(iv)the conditions of appointment and service and the scales of a pay and allowances of all the officers and servants appointed by the Parishad;(v)any matter for which power to make regulations is conferred expressly or by implication on the Parishad by this Act.
