Section 33(2) in Himachal Pradesh Nurses Registration Act, 1977
(2)In particular, and without prejudice to the generality of the fore-going powers, the State Government may make rules,-(a)to regulate the elections under section 3;(b)to prescribe the form of registers to be maintained under section 20;(c)to regulate and restrict within due limits the practice of registered nurses, registered health visitors, registered midwives, registered auxiliary nurse midwives, registered nurse dais or registered trained dais or dais;(d)to regulate the procedure to be followed by the Council,-(i)in making re-entry in the registers of the name of person removed from such register and in withdrawing any order of suspension of practice, passed on a registered nurse, registered health visitor, registered midwife, registered auxiliary nurse midwife, registered nurse dai, registered trained dai or registered dai; and(ii)in disposing of appeals from the decision of the Registrar made under section 18 ;(e)to regulate the application of fees levied under this Act ; and other moneys received by the Council for the purposes of this Act; and(f)to prescribe fees for obtaining copies of the orders passed by the State Government, or the Council or the Registrar or the committee constituted by the Council.
