Section 32 in THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968
32. Power of council to make regulations -
(1)The Council may with the previous approval of the Government make regulations for all or any of the following matters, namely:—(i)for the conduct of elections to the Executive Committee and other Committees;(ii)for the convening of meetings of the Council, the Executive Committee and other Committees;(iii)for the conduct of business at such meetings;(iv)for the appointment, and the conditions of service of the Registrar and other officers and servants appointed under section 13;(v)the conditions subject to which the Council may delegate its powers and duties to any Special Committee;(vi)any other matter which is to be provided for in the regulations, or may be necessary for carrying out the purposes of this Act;(vii)All regulations made under sub-section (1) shall be published in the Andhra Pradesh Gazette.(viii)The Government may, by order, modify or cancel any regulation made under sub-section (1).
