Section 40(2) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(i)the election of Members of the Parishad, members of the Karyya Nirvahaka Samiti and the Vice-President;(ii)the functions to be preformed by the President and the Vice-President;(iii)the declaration of offences as offences involving moral turpitude;(iv)the fees payable under this Act;(v)the expenses to be paid under section 17;(vi)the salaries and allowances to be paid to the Registrar;(vii)the grant of licenses and the conditions for the grant of such licenses;(viii)the manner in which the account referred to in sub-section (2) of section 39 shall be maintained;(ix)the procedure to be followed by the Parishad in -(a)conducting any enquiry referred to in clause (b) of sub-section (2) of section 25,(b)disposing of appeals from the decision of the Registrar preferred under section 28;(x)any other matters which may be or is required to be prescribed under this Act.
