Section 32 in Sikkim Medical Registration Act, 2005
32. Regulations.
(1)Subject to the provisions of this Act and the rules made under Section 31, the Council may, with the previous approval of the 'State Government, make regulations to carry out the provisions of this Act.(2)All regulations made by the Council under this Act shall be published in the official Gazette.(3)It shall be lawful for the State Government by Notification to cancel or alter any regulation made under this Act.
