(1)The Council may, with the previous approval of the State Government, by notification published in the Official Gazette , make regulations, not inconsistent with the provisions of this Act and the rules made thereunder for discharging its functions under this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters:(a)the conduct of business of the Executive Committee and of Committee appointed by the Council;(b)the time and place at which each meeting of the Council or Executive Committee shall be held;(c)the issue of notices convening such meeting;(d)the conduct of business thereat;(e)any matter for which power to make regulations is conferred expressly or by implication on the Council by this Act.
