Section 51 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
51. Rules.-(1) The State Government may, by notification in the Official Gazette,
make rules to carry out the purposes this Act.(2)In particular and without prejudice to the generality of the foregoing power,the State Government may make rules for any of the following matters, namely-(a)the time and place at which and the manner in which election shall beheld under section 4;(b)regulation of elections under this Act;(c)the salary and allowances and other conditions of service of the Registrarand other staff;(d)the conduct and maintenance of correct minutes of meetings of theBoard;(e)the manner in which vacancies shall be filled under section 9;(f)the accounts to be kept by the Board and the manner in which suchaccounts shall be audited and published;(g)the date before which a meeting shall be held for the passing of thebudget;(h)the method and forms to be adopted in the preparation of the budget;(i)the returns, statements and reports to be submitted by the Board;(j)the forms of the register of Electropaths to be maintained under this Act;(k)the fees chargeable under this Act;(l)the manner in which appeals against the decisions of the Registrar shallbe heard by the Board under section 30;(m)allowances payable to members of the Board and its Chairperson;(n)the remuneration to be paid to the Chairperson;(o)the furtherance of any object of the Board as a teaching or examiningbody.(p)maintenance of a patient register by Electropaths in the prescribed form;(q)delegation of powers by the State Government and by the Board;(r)the form of application for the grant of licence or permit under clause (xii)of section 39 and the particulars to be filled therein;(s)the conditions for the grant of licence, the renewal of licence and the feespayable therefor; and(t)the furtherance of any other objects of the Act.(3)All rules made under this Act shall be laid, as soon as may be after they areso made, before the House of the State Legislature, while it is in session, for a period ofnot less than fourteen days, which may comprise in one session or in two successivesessions and if before the expiry of the session in which they are so laid, or of thesession immediately following, the House of the State Legislature makes anymodification in any of such rules or resolves that any such rule should not be made,such rule shall thereafter have effect only in such modified form or be of no effect, asthe case may be, so however, that any such modification or annulment shall be withoutprejudice to the validity of anything previously done thereunder.
