Section 42(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules prescribing the following:-(a)the manner in which the President and the Vice-President shall be elected under sub-section (2) of Section 4;(b)the mode of election under sub-section (1) of Section 5;(c)the period within which the dispute regarding election to the Board shall be referred to the State Government under sub-section (2) of Section 5;(d)the travelling and other allowances to which the members of the Board shall be entitled under sub-section (1) of Section 18;(e)the manner in which appeal shall be heard and decided under clause (b) of sub-section (2) of Section 19;(f)the qualifications, the conditions of appointment and service and scale of pay as respects the Registrar under sub-section (3) of Section 20;(g)the manner in which the State Register of Practitioners shall be received by the Registrar under sub-section (1) of Section 21;(h)the manner in which the fact of removal of the name of a registered practitioner from the State Register of Practitioners shall be published under sub-section (4) of Section 21;(i)the manner in which the State Register of Practitioners shall be maintained by the Board under sub-section (1) of Section 24;(j)the proof of qualification on furnishing of which and the fee on payment of which a person shall be eligible for enrolment on the State Register of Practitioners under sub-section (1) of Section 23;(k)the manner in which an application shall be made under Section 26 for entry of any title, diploma or other qualification in Ayurvedic or Unani System of medicine or Naturopathy in State Register of Practitioners;(l)the form in which and the fee together with which an application shall be made under sub-section (2) of Section 28 for incorporation of name of a practitioner in the list of persons in practice; and(m)the intervals at which the list of persons in practice shall be revised under Section 30.
