Section 15 in Arunachal Pradesh Indian Medicine Council Act, 2013
15. Power to make Rules.
- The State Council may with the previous sanction of the State Government make rules by notification in the Official Gazette to carry out the purposes of this Act, and without prejudice to the generality of this power such rules may provide for all or any of the following matters :-(a)Election of the Vice-President of the State Council(b)Management of the property of the State Council and the maintenance and audit of its account .(c)Powers and duties of the President and Vice-President.(d)Resignation of members of State Council ;(e)Summoning and holding of the meetings of the State Council(f)For the conduct of business of State Council(g)The tenure of office and the powers and duties of the Registrar and other officers of the State council(h)The particulars to be stated and the proof of the qualifications and the format of applications for registration under this Act ;(i)The fees to be paid on applications for registration of provisional regulations and ;(j)Any other matter for carrying out the provisions of this Act.
