Section 24(1) in Tamil Nadu Medical Registration Act, 1914
(1)The [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, after previous publication, make rules for the purpose of carrying out the provisions of this Act.In particular and without prejudice to the generality of the foregoing provision, the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may make rules, -(i)for the election of members to the Council under section 5;(ii)for the [election and term of office of the president and vice-president] [Substituted for the words 'election of the vice-president', by section 7(b), of the Madras Medical Registration (Amendment) Act, 1938 (Madras Act XVI of 1938).] of the Council;[(ii-a) for the election of the members of the Executive Committee;] [Inserted by section 8(i) of the Madras Medical Registration (Amendment) Act, 1943 (Madras Act IV of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).](iii)to regulate the procedure at an inquiry held under section 13 or section 16;(iv)for the institution, hearing and disposal of appeals under section 15 or section 18;(v)for the compilation and publication of the register;(vi)for the disposal of fees received under this Act.
