(1)Government may by notification in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P. A.O. 1957.] 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-(a)provide for the appointment of vaccinators,(b)determine the qualifications required for vaccinators, and regulate the grant of certificates and the course of training for such vaccinators,(c)provide for the guidance of vaccinators and other persons supervising the work of vaccination in matters concerned with the working of this Act,(d)provide for the guidance of the Superintendent of the Vaccine Depot established by Government in the manufacture, storing, testing of lymph, its periodical supply to the vaccinators and maintenance of records of lymph issued from time to time,(e)provide for the kind of lymph to be used for vaccinations under this Act,(f)determine the forms and registers to be maintained by the vaccinators as well as the registers of births in connection with their work under the provisions of this Act,(g)determine the statements to be sent and the authorities to whom they are to be sent by the vaccinators and by the persons in charge of the registration of births under any law for the time being in force,(h)determine the fee or remuneration that may be charged by a vaccinator employed by Government or a local authority, and(i)provide for any other matter that is, under this Act, required to be prescribed.(3)In making a rule under this section Government may direct that a contravention thereof shall be punishable with fine not exceeding twenty rupees.
