Section 34(2) in The Gujarat Professional Civil Engineers Act, 2006
(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:-(a)the manner in which the elections under Chapter II shall be conducted, the terms and conditions of service of the member of the Tribunal appointed under sub-section (2) of section 5 and the procedure to be followed by the Tribunal:(b)the fee to be paid under sub-sections (1) and (3) of section 14, sub-section (2) of section 15 and sections 19, 20 and 21;(c)the form in which a certificate of practice is to be issued under sub-section (5) of section 14;(d)further particulars to be included in the register under clause (d) of subsection (2) of section 16;(e)the form in which a duplicate certificate is to be issued under section 20;(f)the fee for supplying printed copies of the register under section 21;(g)the manner in which the Council shall hold an inquiry under sub-section (1) of section 23;(h)any other matter which is to be or may be provided by rules under this Act.
