Section 44 in Andhra Pradesh Para Medical Board Act, 2006
44. Power to make rules.
(1)The Government may by notification in the Gazette, make rules to carry out all or any of the purposes of this Act, not inconsistent with any of the provisions contained therein.(2)In particular and without prejudice to the generality of the foregoing power, Government may make rules providing for, -(a)the fees and other allowances payable to the President, Vice-President and other members of the Board under section 4;(b)the method of appointment, qualifications, salary allowances and other conditions of service of the Secretary;(c)the form of the registers and the particulars to be entered therein under section 17 ;(d)the forms of applications and the fees to be paid under section 20 ;(e)the form of the certificate to be issued under subsection (5) of section 20 and the particulars which it shall contain ;(f)the payment of renewal fee and fine under section 21 ;(g)the fee to be levied under section 23 ;(h)the custody of the fund of the Board and of the ancillary matters under section 28 ;(i)any other matter which has to be or may be prescribed by rules made under this Act ;(3)Every rule made under this Act shall be laid, as soon as may be, after it is made, before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule, or decides that the rule shall not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be so, however that any such modification or amendment shall be without prejudice to the validity of anything previously done under this Act.
