Section 24 in The Punjab Medical Registration Act, 1916
24. Power to make rules and bye-laws.
(1)The [State] Government may after previous publication make rules for the purpose of carrying out the provisions of this Act.In particular and without prejudice to the generality of the foregoing provision, the State Government may make rules -(i)for the election of members to the Council under section 5 and 6;(ii)for the election of the Vice President of the Council;(iii)to regulate the procedure at an inquiry held under section 13 or section 16;(iv)for the institution, hearing and disposal of appeals under section 15 or section 18;(v)for the compilation and publication of the register;(vi)to fix the amount of fees to be levied under this Act;(vii)for the disposal of fees received under this Act.(2)The Council may, with the previous sanction of the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], make bye-laws -(i)for the convening of meetings of the Council;(ii)for the conduct of business at the such meetings;(iii)for the appointment, control, pay and allowances of the establishment employed under section 10.
