Section 30(2) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(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.
