Section 56 in The Orissa Ayurvedic Medicine Act, 1960
56. Power to make regulations.
(1)Subject to the provisions of this Act and to the rules made by the Government thereunder, the Council may make regulations for regulating the following matters, namely :(a)the conditions of residence of the students in the educational institutions affiliated to the Faculty and the levying of fees for such residence ;(b)the fees to be charged for courses of study in such institutions and for admission to the examinations, degrees, diplomas and certificates of the Faculty :Provided that in making regulations the Council shall take into consideration the financial and other existing conditions of the institutions generally;(c)the time and place at which and the manner in which the meetings of the Council shall be summoned;(d)the issue of notices convening such meetings;(e)the conduct of the business at such meetings;(f)the salaries, allowances and other conditions of service of officers and servants of the Council other than the Registrar; and(g)all other matters which may be necessary for the purposes of carrying out the objects of this Act.(2)Such regulations shall be made after previous publication and shall not take effect until they are approved and confirmed by the Government.
