(1)The [State Government] [Substituted by the A.O. 1950 for (Provl. Govt.) which had been Substituted by the A. O. 1937 for (L. G.)] may, after previous publication from time to time make rules consistent with the Act to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, the [State Government] [Substituted by the A.O. 1950 for (Provl. Govt.) which had been Substituted by the A. O. 1937 for (L. G.)] may make rules -(a)to regulate elections under this Act;(b)to prescribe the form of the register of medical practitioners to be maintained under this Act;(c)to regulate the application of fees;(d)to regulate the procedure to be followed by the Council in -(i)conducting any inquiry under section 26, and(ii)disposing of appeals from the decision of the Registrar preferred under section 24.(3)In addition to the power conferred by section 13 the Council may, with the previous sanction of the [State Government] [Substituted by the A.O. 1950 for (Provl. Govt.) which had been Substituted by the A. O. 1937 for (L. G.)], make regulations-(a)to prescribe the expenses payable to members of the Council ;(b)to prescribe the fees chargeable in respect of any registration under this Act; and(c)to regulate the keeping of accounts.(4)All such rules and regulations shall be published in the [Official Gazette] [Substituted for 'Gazette' by A. O. 1937].
