Section 36(2) in The Maharashtra Acupuncture System of Therapy Act, 2015
(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 conduct of business of the Executive Committee and of Committee appointed by the Council ;(b)the time and place at which each meeting shall be held ;(c)the issue of notices convening such meeting ;(d)the conduct of business thereat ;(e)the procedure for obtaining permission, affiliation and recognition of the Council ; or(f)any other matter for which power to make regulations is conferred expressly or by implication on the Council by this Act.
