Section 16 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
16. Power to make Rules.
(1)The Government may, by notification in the Gazette, make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely: -(a)the salary and allowances and other conditions of service of the Chairperson and the members of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] under sub-section (8) of Section 4;(b)the salary and allowances and other conditions of service of the staff and employees appointed for the purpose of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] under sub-section (2) of Section 7;(c)the eligibility of admission, manner of admission and allocation of seats in private medical educational institutions under sub-section (2) of section 9;(d)the manner of determination of fee to be charged by a private medical educational institution from the candidates under sub-section (1) of Section 11;(e)any other matter which is required to be, or may be, prescribed.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule or decides that the rule should not be made, the rule shall, thereafter, have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
