Section 30 in The West Bengal Vaccination Act, 1973
30. Power to make rules.
(1)The State Government may make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely(a)the form of the certificate of vaccination;(b)the issue of a duplicate certificate;(c)the duties and functions of the Superintendent of Vaccination;(d)any other matter that may be or is required to be prescribed.
