Section 44(2) in Andhra Pradesh Para Medical Board Act, 2006
(2)In particular and without prejudice to the generality of the foregoing power, Government may make rules providing for, -(a)the fees and other allowances payable to the President, Vice-President and other members of the Board under section 4;(b)the method of appointment, qualifications, salary allowances and other conditions of service of the Secretary;(c)the form of the registers and the particulars to be entered therein under section 17 ;(d)the forms of applications and the fees to be paid under section 20 ;(e)the form of the certificate to be issued under subsection (5) of section 20 and the particulars which it shall contain ;(f)the payment of renewal fee and fine under section 21 ;(g)the fee to be levied under section 23 ;(h)the custody of the fund of the Board and of the ancillary matters under section 28 ;(i)any other matter which has to be or may be prescribed by rules made under this Act ;
