Section 24 in Assam Homoeopathic Medicine Act, 1955
24. Rules.
(1)The State Government may, from time to time, make rules consistent with this Act for carrying out the purpose of the Act.(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 time at which and the place and manner in which election shall be held and nomination made under this Act;(b)regulation of elections under this Act;(c)the conduct of the maintenance of correct minutes of meeting of the Board;(d)the manner in which vacancies of office bearers and other members of the Board shall be filled;(e)the privileges, salary and allowances and other conditions of service of the Registrar;(f)the accounts to be kept by Boards, the manner in which accounts shall be audited and published and the power of auditor in respect of disallowance and surcharge;(g)the date before which a meeting shall be held for the sanction of the budget;(h)the method and forms to be adopted in the preparation of the budget;(i)the return, statements and reports to be submitted by the Boards;(j)the form of Register of Homoeopaths to be maintained under this Act;(k)the application of fees charged under this Act;(l)the manner in which appeals against the decision of the Board shall be heard;(m)allowances, if any, payable to members of the Board and its Chairman;(n)remuneration to be paid to the Chairman;(o)the furtherance of any objects of the Board as a teaching or examining body;(p)maintenance of a patient register by practitioners in the prescribed form;(q)delegation of power by the State Government and by the Board;(r)the furtherance of any other objects of the Act.
