Section 33(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters namely:-(a)the time and place at which and manner in which [election of the members, President and Vice-President of the Council shall be held under section 4;] [These words were substituted for the words and figures election to the Board and to the Court](b)[ the manner in which the meetings of the Council shall be convened, held and conducted under sub-section (1) of section 10;] [Clause (b) was substituted by Maharashtra 16 of 1988, Section 35(b) shall be held under section 4 and section 17 read with section 4, by Maharashtra 16 of 1988, Section 35(a).](c)[ the fees and other allowances to be paid under section 12 [*] [This clause was substituted by Maharashtra 31 of 1963, Section 6.]](d)[ the other powers, duties and functions of the Council, under clause (q) of section 14;] [Clause (d) was substituted by Maharashtra 16 of 1988, Section 35(d).](e)the salary, allowances and other conditions of service of the Registrar under section 15;(ea)[ the number and term of office of the manner of, filling casual vacancies among, and the procedure to be followed by, the members of the Executive Committees; and powers, duties and functions of [the council delegated to the Executive Committee under sections 15A;] [This clause was inserted by Maharashtra 20 of 1962, Section 7(a)(10.]](f)[* * * *] [Clause (f) was deleted by Maharashtra 16 of 1988, Section 35(f).](g)the particulars to be entered in the register under clause (e) of subsection (2) of section 20;(h)[* * * *] [Clause (h) was deleted by Maharashtra 16 of 1988, Section 35(g)](i)[ the forms of application for registration and the documents to accompany such forms under section 20;] [Clause (i) was substituted by Maharashtra 16 of 1988, Section 35(hh).](ia)[ the form of application for provisional registration and the form of certificate of provisional registration, under sub-section (3A) of section 20,] [This clause (ia) was inserted by Maharashtra 22 of 2011, Section 5 (a), (w.e.f. 22.7.2011).](j)the manner of making enquiry under sub-section (9) of section 20 [*****] [The words 'and sub-section (g) of section 21' were deleted by Maharashtra 16 of 1988, Section 35(i).](k)[ the forms of certificate of registration under sub-section (12) of section 20;] [Clause (k) was substituted by Maharashtra 16 of 1988, Section 35(j).][* * *] [The words, brackets and figures 'and sub-section (3) of section 21' were deleted by Maharashtra 19 of 1988, Section 22.](ka)[ the fees chargeable, and the form of application, for the issue of duplicate certificate of registration under clause (c) of sub-section (12) of section 20;] [Clause (ka) was inserted by Maharashtra 16 of 1988, Section 35(k).](l)the manner in which the undertaking shall be executed under section 22;(m)the manner of holding inquiries under section 23; the conditions and fees for re-entering the name of a practitioner removed under that section and the remuneration to be paid to the assessors appointed under that section;(n)the fees chargeable for the alteration of entries as respects additional qualifications or change of name under sub-section (3) of section 25;(na)[ the form of application for renewal of certificate of registration and the documents to accompany such form, under section 26A; [These clauses (na) and (nb) were inserted by Maharashtra 22 of 2011, Section 5(b), (w.e.f. 22.7.2011).](nb)the form of Identity Card to be issued and particulars to be mentioned therein, under section 26B;][* * * *] [Clause (o) and (p) were deleted by Maharashtra 39 of 1974, Section 6.](q)any other matter which is to be or may be prescribed under this Act;(r)the furtherance of any of the objects of this Act.
