Section 57 in The Rajasthan Homoeopathic Medicine Act, 1969
57. Rules.
(1)The State Government may, from time to time, make rules consistent with this Act to carry out the purposes thereof.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules for any of the following matters, namely:-(a)the time and place at which and the manner in which election shall be held under section 4;(b)regulation of elections under this Act;(c)the privileges, salary and allowances and other conditions of service of the Registrar:(d)the conduct and maintenance of correct minutes of meetings of the Board:(e)the manner in which vacancies shall be filled under section 9:(f)the accounts to be kept by the Board and the manner in which such accounts shall be audited and published:(g)the date before which a meeting shall be held for the passing of the budget:(h)the method and forms to be adopted in the preparation of the budget:(i)the returns, statements and reports to be submitted by the Board;(j)the forms of the register of Homoeopaths to be maintained under this Act:(k)the fees chargeable under this Act and their application:(l)the manner in which appeals against the decisions of the Registrar shall be heard by the Board under section 30:(m)allowances payable to members of the Board and its Chairman;(n)the remuneration to be paid to the Chairman;(o)the furtherance of any object of the Board as a teaching or examining body;(p)maintenance of a patient register by Homoeopaths in the prescribed form;(q)delegation of powers by the State Government and by the Board:(r)the form of application for the grant of licence or permit under clause (x) of section 40 and the particulars to be filled therein;(s)the conditions for the grant of licence, the renewal of licence and the fees payable thereof; [***] [Deleted 'and' by Rajasthan Act No. 2 of 2018, dated 20.1.2018.](sa)[ the manner in which, and the fee on payment of which, a person shall be permitted under section 49-A to practise the Homoeopathic System of Medicine in the State; and] [Inserted by Rajasthan Act No. 2 of 2018, dated 20.1.2018.](t)the furtherance of any other objects of the Act.(3)All such rules shall be published in the Official Gazette.(4)All rules finally made under this Act shall be laid as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprised in one session or in two successive sessions and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such rule shall thereafter have effect only in such modified form or be of no effect as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
