Section 43(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(2)In particular and without prejudice to the generality of the foregoing power, such regulation may provide for-(a)the management of the property of the Board and the maintenance and audit of its accounts;(b)the summoning and holding of meetings of the Board, the time and places where such meetings are to be held, the conduct of business thereat;(c)the powers and duties of the President and Vice-President;(d)the mode of appointment of Committees, summoning and holding of meetings, and the conduct of business of such Committees;(e)the tenure of office, and the powers and duties and other conditions of Service of officers and servants of the Board other than the Registrar;(f)Such other matters as may be necessary for the exercise of the powers and performance of duties and functions by the Board under this Act.
