Section 42(3) in Rajasthan Para-medical Council Act, 2008
(3)Subject to the provisions of this Act or the rules made thereunder, the council may, with the approval of the State Government, make regulations to provide for the following matters, namely:-(a)to regulate the transaction of business by the Council or by any committee appointed by it, including the matters specified in sub-section (2) of section 12;(b)to prescribe the forms of the Registers of Para-medical professionals;(c)to prescribe the form of annual lists of registered Para-medical professionals and mode of their publication;(d)to prescribe the forms of application required to be made under the provisions of this Act;(e)to prescribe the manner and procedure of any enquiry or inspection required to be made under the provisions of this Act or rules or regulations made thereunder by the Council or its committee or the Registrar;(f)to prescribe the form and procedure of appeals under this Act;(g)to prescribe the scale of fees payable in respect of all matters and proceedings provided for in this Act or the rules and regulations made thereunder and the mode of their payment;(h)to determine the strength of the staff of the Council;(i)to determine the salaries payable to and lay down the other conditions of service of the officers and servants of the Council;(j)to specify the duties to be performed by the Registrar and other staff;(k)to prescribe code of ethics to be observed by the registered Para-medical professionals;(l)to prescribe the norms and standards for granting recognition to any institution under this Act; and(m)to regulate any such other matter which is required to be regulated by regulations under this Act or which, in the opinion of the Council, is necessary to be provided for by regulations in the interest of efficient working of the Council.
