Section 35(2) in The Karnataka Homeopathic Practitioners Act, 1961.
(2)In particular and without prejudice to the generality of the foregoing power, rules may be made for any of the following matters:--(a)the manner in which election shall be held under section 5;(b)the manner in which vacancies shall be filled under section 7;(c)the salary, allowances and other conditions of service of the Registrar under section 14;(d)the powers to be exercised and functions to be performed by the Board under section 15;(e)the manner of filling a vacancy under sub-section (3), the duties and functions to be performed by the Court under sub-section (5) and the time and place of the meeting and the procedure to be followed regarding its working under sub-section (6) of section 16;(f)the particulars to be entered in the register under clause (e) of sub-section (2) of section 17;(g)the manner of making inquiry under sub-section (3), and the form of certificate under sub-section (5) of section 18;(h)the fees chargeable for the alteration of entries as respects additional qualification under sub-section (3) of section 22;(i)the manner of payment of renewal fee and conditions subject to which such fee shall be paid under the proviso to sub-section (2) of section 24;(j)the fees and other allowances to members of the Board and Court under section 32; and(k)any other matter which is to be or may be prescribed under this Act.
