Section 51(2) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
(2)In particular and without prejudice to the generality of the foregoing power,the State Government may make rules for any of the following matters, namely-(a)the time and place at which and the manner in which election shall beheld under section 4;(b)regulation of elections under this Act;(c)the salary and allowances and other conditions of service of the Registrarand other staff;(d)the conduct and maintenance of correct minutes of meetings of theBoard;(e)the manner in which vacancies shall be filled under section 9;(f)the accounts to be kept by the Board and the manner in which suchaccounts shall be audited and published;(g)the date before which a meeting shall be held for the passing of thebudget;(h)the method and forms to be adopted in the preparation of the budget;(i)the returns, statements and reports to be submitted by the Board;(j)the forms of the register of Electropaths to be maintained under this Act;(k)the fees chargeable under this Act;(l)the manner in which appeals against the decisions of the Registrar shallbe heard by the Board under section 30;(m)allowances payable to members of the Board and its Chairperson;(n)the remuneration to be paid to the Chairperson;(o)the furtherance of any object of the Board as a teaching or examiningbody.(p)maintenance of a patient register by Electropaths in the prescribed form;(q)delegation of powers by the State Government and by the Board;(r)the form of application for the grant of licence or permit under clause (xii)of section 39 and the particulars to be filled therein;(s)the conditions for the grant of licence, the renewal of licence and the feespayable therefor; and(t)the furtherance of any other objects of the Act.
