(1)The Government may make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, the Government may make rules for any of the following matters, namely;(a)fees to be paid under Section 4 (3) for getting a child vaccinated;(b)fees to be paid under Section 6 (1) for getting a child inspected;(c)manner of revaccination under Section 10;(d)qualification required for appointment as Superintendent or Assistant Superintendent of Vaccination under Section 18 (1);(e)manner of publication of the particulars required to be published under Section 20;(f)rates of fees to be levied for vaccination at a place other than a vaccination centre under Section 21;(g)establishment and working of vaccination centres;(h)duties, qualifications and appointment of public vaccinators;(i)manner and procedure for vaccination and inspection of results;(j)gratuatious vaccination of such females as are by custom of the country unable to attend at the public vaccination stations and are too poor to pay fees;(k)duties of the Superintendent of Vaccination;(l)manner of service of notices under this Act;(m)manner of issue of certificates for postponement of vaccination, successful primary vaccination, insusceptibility to vaccination and for revaccination;(n)maintenance of registers for different purposes including registers for unprotected children and persons;(o)procedure for vaccination of unprotected children and persons removed to another locality;(p)manufacture, storage, issue and sale of vaccine lymph;(q)any other matter which is required to be or may be prescribed.(3)All rules made under this Section shall be laid before the Legislative Assembly as soon as possible after they are made for a total period of fourteen days which may be comprised in one or more sessions and shall be subject to such modifications as the Assembly may make during the said period.
