Section 40(2) in The Orissa Medical Registration Act, 1961
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules-(a)prescribing the manner of election under Section 4;(b)prescribing the period under Sub-section (2) of Section 4;(c)prescribing the manner of election of the President or Vice-President referred to in Sub-section (1) of Section 13 and the manner of filling up vacancies referred to in Sub-section (5) of that section and the functions to be performed by the President and the Vice-President;(d)prescribing the manner in which the first meeting of the Council referred to in Section 13 shall be convened and conducted;(e)to prescribe the form of the register of Registered Practitioners to be maintained under this Act;(f)to regulate the application of fees under Section 38; and(g)to regulate the procedure to be followed by the Council in conducting any enquiry under this Act and disposing of appeals from the decision of the Registrar;
