Section 66(2) in The Indian Veterinary Council Act, 1984
(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, namely:--(a)the manner in which the President and Vice-President shall be elected under sub-section (4) of section 3;(b)the procedure to be observed respectively by the Council and the Committee at their meeting under sub-section (6) of section 9 and sub-section (2) of section 12;(c)the terms and conditions of appointment of the Secretary, other officers and employees of the Council under sub-section (2) of section 11;(d)the fees and allowances for attending the meetings of the Council and the Committees under section 13;(e)the form and manner in which the Indian veterinary practitioners register shall be maintained under sub-section (1) of section 23;(f)the manner of keeping the Indian veterinary practitioners register under sub-section (2) of section 23;(g)the form and manner in which an application may be made under section 24;(h)the form of application and the fee payable under sub-section (1) of section 25;(i)the form of certificate of registration under sub-section (2) of section 25;(j)the fee payable under sub-section (3) of section 25;(k)the form of duplicate certificate under sub-section (3) of section 25;(l)the form and manner in which an application may be made and the fee payable under sub-section (1) of section 26;(m)the standards of professional conduct and etiquette and code of ethics to be observed by veterinary practitioners under sub-section (1) of section 31;(n)any other matter for which under this Act provision may be made by regulations.
