Section 68(2) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
(2)In particular, and without prejudice to the generality of the foregoing powers under sub-section (1), such rules may provide for the following matters, namely:--(a)the qualifications and experiences of the member of the State Council under clause (e) of sub- section (3) of section 22;(b)the qualifications and experiences of the member of the State Council under clause (f) of sub- section (3) of section 22;(c)the travelling and other allowances for the Member of the State Council under sub-section (2) of section 23;(d)the time, place and manner of rule of procedure in respect to transaction of business at meetings including quorum of the State Council under sub-section (1) of section 26;(e)the salaries, allowances and other conditions of services of the Secretary, other officers and employees of the State Council under sub-section (2) of section 28;(f)the fees for registration in the State Register under sub-section (1) of section 33;(g)the form of certificate of registration under sub-section (3) of section 33;(h)the fee and form of duplicate certificate under section 34;(i)the fee and the manner of payment of such fee under sub-section (1) of section 35;(j)the fee for restoration of name in the State Register under proviso to sub-section (2) of section 35;(k)the fee for restoration of name in the State Register under section 37;(l)the manner of application of fund for expenses incurred in discharge of the functions of the State Council under sub-section (3) of section 51;(m)the form and time for preparing annual report under section 53; and(n)any other matter which is required to be, or may be, specified by rules or in respect for which provision is to be made by rules.
