Section 52 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
52. Regulations.- (1) Subject to the provisions of this Act and the rules made
thereunder, the Board may frame regulations for regulating the following matters,namely:-(a)the conditions on which institutions may be affiliated or recognised for thepurpose of granting recognized medical qualification;(b)the admission of students to the educational or instructional institutionsaffiliated to the Board;(c)the conditions under which students shall be admitted to any certificate orother course and to the examinations of the Board and shall be eligible forcertificates and other recognized medical qualification;(d)the conditions of residence of the students in the educational orinstructional institutions affiliated to the Board and the levying of fees forsuch residence;(e)the number, qualifications and emoluments of teachers of the educationalor instructional institutions affiliated to the Board;(f)the fees to be charged for courses of study in such institutions and foradmission to the examinations;(g)the conditions and mode of appointment and duties of examiners and theconduct of examinations;(h)the time and place at which meetings of the Board shall be held:(i)the issue of notice convening such meeting;(j)the conduct of business thereat ;(k)the asking of questions by members of the Board at its meeting subject tosuch conditions and restrictions as may be provided in the regulations;(m)all other matters which may be necessary for the purposes of carryingout the objects of this Act.(2)All regulations framed under sub-section (1) shall be published in the OfficialGazette.
