Section 27 in The Assam Health Establishments Act, 1993
27. Power to make regulations by the Health Authority.
(1)Subject to the previous sanction of the Government, the Health Authority shall from time to time, frame regulations consistent with the provisions of this Act and the rules for regulating its procedure and disposal of its business.(2)In particular and without prejudice to the generality of the foregoing powers such regulations may provide for all or any of the following matters, namely :-(a)manner and procedure to be followed in respect of inspection and enquiry under sub-section (1) of section 12A ;(b)form and manner of submission of report under sub-section (4) of section 12A;(c)form and procedure for service of notices and procedure to be followed for the purposes of section 12B ;(d)office of the Health Authority and sitting of members ;(e)meetings of the Health Authority, its summoning, quorum and details of procedure;(f)procedure for disposal of hearing under section 12 and 12A (5);(g)maintenance of records and registered of the Health Authority ;(h)the minimum requirement of machineries and equipments for treatment in each categories of health establishment established for the purpose of treatment of different categories of disease/patients including minimum facilities and other amenities required therefor ;(i)the manner in which and the condition subject to which Nursing Home and Hospital, Clinical Laboratory, Psychotherapy Centre and other health establishment shall be maintained ;(j)classification of health establishments as required under section 12D;(k)any other matter consistent with this Act and the rules which are required to be provided in the regulations.(3)The regulations made under the this section shall be published in the official Gazette of Assam and shall have effect from the date of such publication;(4)If it appears to the State Government that it is necessary or desirable for carrying out the purposes of this Act or the rules to make any regulations under sub-section (1) and (2) or to amend any regulations made under those sub-sections, it may call upon the Heath Authority to make such regulations or amendment within such time as it may specify. If the Health Authority fails to make such regulations or amendment within the time specified, the State Government may, itself make such regulations or amendment and the regulations or the amendment so made shall be deemed to have been made by the Health Authority under sub-section (1) and (2).
