Section 33(2) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(2)The Council may in addition to the powers conferred by Sections 10, 12 and 24, make regulations, not inconsistent with the provisions of this Act and of the rules made under sub- section (1),-(i)to provide for matters, other than those referred to in Sections 10, 12 and 24 which, by or under any provision of this Act, are required to be, or may be, prescribed by the Council or for which, by or under any such provision, regulations may be, or are required to be, made:(ii)to determine the strength of the staff of the Council:(iii)to determine the salaries payable to, and lay down the other conditions of service of, the Registrar and other staff of the Council;(iv)to specify the duties to be performed by the registrar and other staff;(v)to prescribe the forms of the registers to be kept and maintained under this Act;(vi)to specify the qualifying examination to be passed, the courses of training to be undergone and the other conditions to be fulfilled, for the purposes of registration under this Act;(vii)to lay down the manner of making inquiries and hearing appeals under this Act;(viii)to specify the mode of preparing and publishing annual lists under Section 23;(ix)to specify the amount or scale or various fees leviable and payable under this Act and the rules and regulations made thereunder and provide the mode of their payments;(x)to regulate the income and expenditure of the Council and the framing of its budget;(xi)to lay down the mode of keeping accounts and to provide for their audit:Provided that no regulation so made shall take effect unless it has been confirmed by the State Government.
