(1)the Council may, with the previous sanction of the Government, make regulations not inconsistent with this Act or the rules made there under for all or any of the following matters, namely,-(a)the time and place at which the Council shall hold its meeting and the manner in which and the person by whom such meetings shall be summoned.(b)the conduct of any examinations which may be prescribed by rules as a condition of admission to the register and any matters ancillary to or connected with such examinations including the course of training which the candidates appearing for the examinations shall undergo;(c)the approval of any institution for the purpose of such training and the granting of diplomas to candidates passing the examinations;(d)all other matters which may be necessary for the purpose of carrying out the objects of this Act.
