(2)In particular, and without prejudice to the generality of the foregoing power, the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may make rules-(a)[ to regulate elections under clauses (b), (c), (d) and (e) of sub-section (1) of section 4;] [Clauses (a), (a1), (a2) and (a3) substituted by West Bengal Act 16 of 1954.](a1)[ the period to be prescribed under sub-section (2) of section 4;] [Clauses (a), (a1), (a2) and (a3) substituted by West Bengal Act 16 of 1954.](a2)[ the manner of selection by lot referred to in proviso (i) to clause (c) of sub-section (1) of section 10;] [Clauses (a), (a1), (a2) and (a3) substituted by West Bengal Act 16 of 1954.](a3)[ the manner of recommending names under sub-section (1) and subsection (6) of section 11 A, the election of the Vice-President referred to in sub-section (1) of section 11B, the manner of filling vacancies referred to in sub-section (3) of that section and the functions to be performed by the President and the Vice-President;] [Clauses (a), (a1), (a2) and (a3) substituted by West Bengal Act 16 of 1954.](b)to prescribe the form of the register of registered practitioners to be maintained under this Act;(c)to regulate the application of fees under section 22; and(d)to regulate the procedure to be followed by the Council in-(i)conducting any inquiry referred to in proviso (b) to section 17, or clause (a) of section 25; and(ii)disposing of appeals from the decision of the Registrar preferred under section 23.
