Section 28 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
28. Power to make regulations by Council.
- The Council may, with the previous sanction of the State Government, make regulations generally to carry out the purposes of this Act, and, without prejudice to the generality of this power, such regulations may provide for,-(a)the management of the property of the Council and the maintenance and audit of its accounts;(b)the summoning and holding of meetings of the Council, the time and places where such meetings are to be held and the conduct of business thereat;(c)the registration of members of the Council;(d)the powers and duties of the President and Vice-President;(e)the mode of appointment of the Committee, the summoning and holding of meetings, and the conduct of business of such Committees;(f)the qualifications and conditions of service of other employees of the Council;(g)the particulars to be stated and the proof of qualifications to be given in the application for registration under this Act;(h)the fee to be paid on applications and appeals made under this Act;(i)the fee to be paid for entering additional qualification in the State Medical Register; and(j)any matter for which under this Act provision may be made by regulations.
