Section 40(3) in The Orissa Medical Registration Act, 1961
(3)In addition to the power conferred by Sub-section (6) of Section 14, Section 16 and Sub-section (1) of Section 23 the Council may, with the previous sanction of the State Government, make regulations-(a)to prescribe the fees chargeable in respect of any registration under this Act;(b)to regulate the keeping of accounts of such fees;(c)to regulate the management of contributory provident fund and gratuity for the employees of the Council;(d)to regulate the disposal of irrecoverable fees ; and(e)in respect of the conditions of service of its employees.
