Section 40 in The Orissa Medical Registration Act, 1961
40. Rules and regulations.
(1)The State Government may from time to time make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules-(a)prescribing the manner of election under Section 4;(b)prescribing the period under Sub-section (2) of Section 4;(c)prescribing the manner of election of the President or Vice-President referred to in Sub-section (1) of Section 13 and the manner of filling up vacancies referred to in Sub-section (5) of that section and the functions to be performed by the President and the Vice-President;(d)prescribing the manner in which the first meeting of the Council referred to in Section 13 shall be convened and conducted;(e)to prescribe the form of the register of Registered Practitioners to be maintained under this Act;(f)to regulate the application of fees under Section 38; and(g)to regulate the procedure to be followed by the Council in conducting any enquiry under this Act and disposing of appeals from the decision of the Registrar;(3)In addition to the power conferred by Sub-section (6) of Section 14, Section 16 and Sub-section (1) of Section 23 the Council may, with the previous sanction of the State Government, make regulations-(a)to prescribe the fees chargeable in respect of any registration under this Act;(b)to regulate the keeping of accounts of such fees;(c)to regulate the management of contributory provident fund and gratuity for the employees of the Council;(d)to regulate the disposal of irrecoverable fees ; and(e)in respect of the conditions of service of its employees.(4)All such rules and regulations shall be published in the Gazette.
