Section 33(2) in The M.P. Chechak Tika Adhiniyam, 1968
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any(a)the division of a vaccination area into circles, the manner of notifying the limits of vaccination circles and the location of public vaccination stations under Section 4, and of notifying the days and hours of attendance of the public vaccinators at the public vaccination stations under Section 5;(b)the qualification or certificate to be required of or conditions to be satisfied by a person for being appointed as a public vaccinator under Section 5.(c)the duties of Superintendent and Assistant Superintendent under Section 6;(d)the fee and other conditions for the issue of and the form of licence under Section 8;(e)the forms of certificates to be delivered and the conditions subject to which a child may be vaccinated under Section 10;(f)the form of certificate under Section 11;(g)the manner and form in which the certificate under Section 14 shall be delivered;(h)the form of notice and book under Section 17;(i)the form of register under Section 20;(j)the form of return under Section 21;(k)the form of and the manner of giving notices under Section 23;(l)the fee for certified copy of any certificate under Section 30;(m)any other matter which is to be or may be prescribed;(n)the furtherance of any of the objects of this Act.
