Section 35 in The Bombay Homoeopathic Practitioners' Act, 1959
35. By-laws. - (1) The [Council] may, with the previous sanction of the State Government, make by-laws, not inconsistent with provisions of this Act or the rules made thereunder, for the following matters namely :-
(a)the examinations to be held by it;[(b) * * *];[(c) * * *];(d)the degree, diploma, certificate or any other like award to be conferred upon those who pass the examinations, and the manner of conferring such degree, diploma, certificate or award;(e)the language in which the examinations shall be conducted;[(f) the fees to be paid to the examiners, paper-setters, moderators and other persons appointed, and the fees to be charged, for the conduct of examinations;][(g) * * *];(h)the number of students to be admitted to the recognised institutions;(i)the language in which instructions shall be given in the recognised institutions;(j)the remuneration to be paid to an inspector or a member or a visitor;(k)the number and designations, salaries, allowances and other conditions of service of its officers and servants including the inspectors;(l)such other matters as may be necessary for the exercise of the powers and performance of duties and functions by the [Council] under this Act.(2)The State Government on receiving the draft by-laws may sanction or refuse to sanction the same or sanction them subject to such modifications as it may think fit or return them to the [Council] for further consideration.(3)All by-laws, when sanctioned, shall be published in the Official Gazette.(4)The State Government may by notification in the Official Gazette cancel any by-law.
