Section 41(2) in Maharashtra Paramedical Council Act, 2011
(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:-(a)the management of the property of the Council and the maintenance and audit of its account;(b)the resignation by nominated or elected members of the Council;(c)the powers and duties of the President and Vice-President;(d)the mode of appointment of committees, the summoning and holding of meetings and the conduct of business of such committees;(e)(i)the manner to hear and decide appeals from the decision of the Registrar under clause (c) of sub-section (2) of section 19;(ii)the Code of Ethics for regulating the professional conduct under clause (d) of sub-section (2) of section 19;(f)the manner of revision of the State Register under sub-section (1) of section 22;(g)the manner of renewal of registration under sub-section (2) of section 26;(h)any other matter for which provisions may be made by regulations.
