Section 26 in The Karnataka Private Medical Establishments Act, 2007
26. Power to make rules.
(1)The State Government may, by notification and after previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for all or any of the following namely:-(a)the manner in which an application for registration shall be made and the fee which shall be accompanied under section 5;(b)such other factors for registration under section 6;(c)manner and payment of fees to be accompanied for renewal of registration;(d)Standards to be maintained by every Private Medical Establishment under section 9;(e)manner of maintaining clinical records under section 12;(f)the manner in which an appeal may be preferred and fees for such appeal under section 17;(g)the manner of taking custody of the premises under section 22;(h)all matters expressly required or allowed by this Act to be prescribed or in respect of which this Act makes no provision or makes insufficient provision and a provision is, in the opinion of the State Government, necessary for the proper implementation of the Act.
