Section 28 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
28. Rules.
(1)The Government may, after previous publication, make rules to carry out all or any of the purposes of this part.(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules for any of the following matters :-(a)The time at which and the place and manner in which election shall be held under section 5.(b)The manner in which vacancies shall be filled under section 7.(c)The manner in which the meetings of the Board shall be convened and held.(d)The salary, allowances and other conditions of service of the Registrar under section 14.(e)The form of the Register and the particulars to be entered therein under section 15.(f)Fees chargeable for the alternation of entries in the Register.(g)The manner in which appeals against the decision of the Registrar shall be heard by the Board under section 17.(h)The application of fees.(i)Fees and other allowances payable to members of the Board under section 23.(j)The furtherance of any of the objects of the Board.(k)The form of the certificate of registration mentioning therein the part in which the registered practitioner is registered.
