Section 11 in The West Bengal Medical And Dental Colleges (Regulation Of Admission) Act, 1973
11. Power to make rules. -
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the manner in which the Joint Entrance Examination referred to in clause (a) of section 4 shall be held;(b)the form of application, amount of fees and other formalities referred to in clause (a), form of the certificate referred to in clause (b), form of the bond referred to in clause (c), other qualifications referred to in clause (e), of sub-section (1), and the qualifications referred to in sub-section (2), of section 6;(c)the circumstances under which and the conditions subject to which transfer may be sought from one college to another or from one course to another, referred to in sub-section (4) of section 7;(d)any other matter which may be or is required to be prescribed.
