Section 53 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
53. Regulations.
(1)The Board may, with the previous sanction of the Government make regulations, not inconsistent with the provisions of the Act, and the rules, for any of the following matters, namely: -(i)the time and place at which the Board shall hold its meetings under section 12 ;(ii)the salary, allowances and other conditions of service of officers and servants of the Board other than the Registrar, under section 14 ;(iii)the form in which, the particulars with which and the manner in which, an application for the approval of the Council for establishment of Homoeopathic Institution shall be made;(iv)the standards of professional conduct and etiquettes and the code of ethics to be observed by a Homoeopathic practitioner;(v)all other matters which may be necessary for the purposes of carrying out the objects of this Act.(2)The regulations shall be published in the Government Gazette.(3)The Government may, by notification in the Government Gazette, cancel any regulation :Provided that in submitting regulations under clauses (i) to (iv) for sanction of the Government under this section, the Board shall send a copy of its proceedings relating to the passing of such regulations and shall state the number of its members who have voted for or against such regulations or not voted in respect of such regulations.
