Section 35(1) in Maharashtra Homoeopathic Practitioners' Act, 1960
(1)The [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 37.] may, with the previous sanction of the State Government, make bye-laws, not inconsistent with the provisions of this Act or the rules made thereunder, for the following matters, namely:-(a)the examinations to be held by it;(b)[* * * *] [Clauses (b) and (c) were deleted by Maharashtra 19 of 1988, Section 23(a).](c)[* * * *] [Clauses (b) and (c) were deleted by Maharashtra 19 of 1988, Section 23(a).](d)the degree, diploma, certificate or any other like award to be conferred upon those who pass the examinations, and the manner of conferring such degree, diploma, certificate or award;(e)the language in which the examination shall be conducted;(f)[ the fees to be paid to the examiners, paper-setters, moderators and other persons appointed, and the fees to be charged, for the conduct of examinations] [Clause (f) was substituted by Maharashtra 19 of 1988, Section 23(b).];[* * * *] [Clause (g) was deleted by Maharashtra 19 of 1988, Section 23(c).](h)the number of students to be admitted to the recognised institutions;(i)the language in which instructions shall be given in the recognized institutions;(j)the remuneration to be paid to an inspector or a member or a visitor;(k)the number and designation, salaries, allowances, and other conditions of service of its officers and servants including the inspectors;(l)such other matters as may be necessary for the exercise of the powers and performance of duties and functions by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 37.] under this Act.
