Section 52 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
52. Rules.
(1)The Government may make rules for the purpose of carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules for the following matters :-(i)the time at which and the place and manner in which election shall be held under section 5 ;(ii)the manner in which vacancies shall be filled under section 7;(iii)the manner in which the meetings of the Board shall be convened and held;(iv)the salary, allowances and other conditions of service of the Registrar under section 14 ;(v)the form of the Register and the particulars to be entered therein under section 15 ;(vi)to fix the amount of fees to be levied under this Act;(vii)the manner in which appeals against the decision of the Registrar shall be heard by the Board under section 17;(viii)to fix disposal of fees received under this Act;(ix)fees and other allowances payable to members of the Board under section 22;(x)the furtherance of any of the objects of the Board ;(xi)the form of the certificate of registration mentioning therein the part in which the registered practitioner is registered.
