Section 37(1) in Travancore-Cochin Medical Practitioners Act, 1953
(1)Each council may. with the previous sanction of the Government, make regulations not inconsistent with this Act or the rules made thereunder for all or any of the following matters, namely:-(a)the time and place at which the council shall hold its meetings and the manner in which such meeting shall be convened and held;(b)the procedure relating to appeals against the action of the Registrar under Section 33;(c)all other matters which may be necessary for the purposes of carrying out the objects of this Act.
