Section 35 in The Karnataka Homeopathic Practitioners Act, 1961.
35. Rules
(1)The State Government may, by notification, and after previous publication, prospectively or retrospectively to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, rules may be made for any of the following matters:--(a)the manner in which election shall be held under section 5;(b)the manner in which vacancies shall be filled under section 7;(c)the salary, allowances and other conditions of service of the Registrar under section 14;(d)the powers to be exercised and functions to be performed by the Board under section 15;(e)the manner of filling a vacancy under sub-section (3), the duties and functions to be performed by the Court under sub-section (5) and the time and place of the meeting and the procedure to be followed regarding its working under sub-section (6) of section 16;(f)the particulars to be entered in the register under clause (e) of sub-section (2) of section 17;(g)the manner of making inquiry under sub-section (3), and the form of certificate under sub-section (5) of section 18;(h)the fees chargeable for the alteration of entries as respects additional qualification under sub-section (3) of section 22;(i)the manner of payment of renewal fee and conditions subject to which such fee shall be paid under the proviso to sub-section (2) of section 24;(j)the fees and other allowances to members of the Board and Court under section 32; and(k)any other matter which is to be or may be prescribed under this Act.(3)Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the sessions immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything done under that rule.
