Section 16(2) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely: -(a)the salary and allowances and other conditions of service of the Chairperson and the members of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] under sub-section (8) of Section 4;(b)the salary and allowances and other conditions of service of the staff and employees appointed for the purpose of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] under sub-section (2) of Section 7;(c)the eligibility of admission, manner of admission and allocation of seats in private medical educational institutions under sub-section (2) of section 9;(d)the manner of determination of fee to be charged by a private medical educational institution from the candidates under sub-section (1) of Section 11;(e)any other matter which is required to be, or may be, prescribed.
