Section 34(2) in United Provinces Medical Act, 1917
(2)In particular, and without prejudice to the generality of the foregoing power, the [State Government] [Substituted by the A.O. 1950 for (Provl. Govt.) which had been Substituted by the A. O. 1937 for (L. G.)] may make rules -(a)to regulate elections under this Act;(b)to prescribe the form of the register of medical practitioners to be maintained under this Act;(c)to regulate the application of fees;(d)to regulate the procedure to be followed by the Council in -(i)conducting any inquiry under section 26, and(ii)disposing of appeals from the decision of the Registrar preferred under section 24.
