Section 55 in The U.P. Homoeopathic Medicine Act, 1951
55. Making of regulations.
- Subject to the provisions of this Act and the rules framed by the State Government thereunder, the Board may frame regulations for regulating the following matters, namely :(1)(a)conditions on which institutions may be affiliated or recognized for the purposes of registration under Section 31;(b)the admission of students to the educational or instructional institutions affiliated to the Board;(c)the conditions under which students shall be admitted to the degree or diploma or certificate course and to the examinations of the Board and shall be eligible for degrees, diplomas and certificates;(d)the conditions of residence of the students in the educational or instructional institutions affiliated to the Board and the levying of fees for such residence;(e)the number, qualifications and emoluments of teachers of the educational or instructional institutions affiliated to the Board;(f)the fees to be charged for courses of study in such institutions and for admission to the examinations, degrees, diplomas and certificates of the Board;(g)the conditions and mode of appointment and duties of examiners and the conduct of examinations :Provided that in framing regulations the Board shall take into consideration the financial and other existing conditions of the institutions generally;[* * *] [Second Proviso inserted by U. P. Act 25 of 1975 and omitted by U. P. Act 14 of 1977 (w.e.f. 8-8-1977).](2)(a)the time and place at which the meeting shall be held;(b)the issue of notices convening such meetings;(c)the conduct of business thereat;(d)the salary, allowances and other conditions of service of officers and servants of the Board other than the Registrar;(e)all other matters which may be necessary for the purposes of carrying out the objects of this Act;(3)all such regulations shall be published in the Official Gazette;(4)the State Government may, by notification in the Official Gazette, cancel or modify any regulation.
