Section 30 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
30. Rules.
(1)The State Government may, after previous publication, by notification make rules to carry out all or any of the purposes of this Chapter.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules for any of the following matters:-(a)the manner in which the election of the President shall be held under sub-section (5) of section 3;(b)the [xxx] [Omitted by Act 13 of 1972 w.e.f.30.12.1972] manner in which elections shall be held under section 5; (c) the manner in which the meetings of the Board shall be convened and held; (d) the salary, allowances and other conditions of service of the Registrar under section 14;(e)the form of the register and the particulars to be entered therein under section 15;(f)fees chargeable under sub-section (4) of section 15 for making entries in the register;(g)the manner in which appeals against the decision of the Registrar shall be heard by the Board under section 17;(h)fees for applications [and registration under section 16 and renewal under section 19;] [Inserted by Act 16 of 2007 w.e.f. 08.05.2007](i)the manner in which and the conditions subject to which the name of a practitioner can be re-entered in the register or list on payment of renewal fee under section 19;(j)fees and other allowances payable to members of the Board under section 27;(k)the furtherance of any of the objects of the Board.(2A)[ Any rule under this Act may be made to have effect retrospectively and when any such rule is made a statement specifying the reasons for making such a rule shall be laid before both Houses of the State Legislature along with the rule under sub-section (3). All rules made under this Act shall, subject to any modification made under sub-section (3), have effect as if enacted in this Act.] [Inserted by Act 9 of 1966 w.e.f. 15.03.1962](3)Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
