Section 6 in The Calcutta National Medical College And Hospital Act, 1967
6. Power to make rules. -
(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the management of the institution;(b)the terms and conditions of service of persons employed in the institution.(3)Until rules are made under clause (b) of sub-section (2), persons employed in the institution shall continue to remain under the terms and conditions of service in force immediately before the appointed day.
