Section 36(2) in Travancore-Cochin Medical Practitioners Act, 1953
(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules-(a)with reference to all matters expressly required or allowed by this Act to be prescribed by rules;(b)with reference to the elections of President and Vice-president or members including election petitions deposits to be made by candiDates standing for election as members and the conditions under which such deposits may be forfeited:Provided that the deposit required shall not exceed fifty rupees:(c)as to the manner in which vacancies shall be filled under section 10;(d)as to the fees and other allowances payable to the President. Vice-president and the other members of each council under Section 17;(e)as to the salary, allowances and other conditions of service of the Registrar under Section 19;(f)as to the powders of the Registrar to punish the officers and servants appointed or employed under Section 19:(g)as to the form of the registers and the particulars to be entered therein under Section 20;(h)as to the application of the fees and other amounts received under this Act;(i)as to the form of the certificate to be issued under Section 24 and the particulars which it shall contain;(j)as to the procedure relating to appeal to the Government from the decisions of each council under Section 35;(k)as to the furtherance of any of the objects of each council;
