Section 56(2) in The U.P. Homoeopathic Medicine Act, 1951
(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)[* * *] [Omitted by U. P. Act 1 of 1975.](b)regulation of elections under this Act;(c)the conduct and the maintenance of correct minutes of meeting of the Board;(d)the manner in which vacancies shall be filled under Section 9;.(e)the privileges, salary and allowances and other conditions of service of the Registrar and other staff;(f)the accounts to be kept by Boards, the manner in which accounts shall be audited and published, and the power of auditors 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 budget;(i)the returns, statement and reports, to be submitted by Boards;(j)the form of the register of homoeopaths to be maintained under this Act and the classification of practitioners into two or more classes according to their qualifications;(k)fees chargeable under this Act and their application;(l)the manner in which appeals against the decision of the Registrar shall be heard by the Board under Section 49;(m)allowances 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 practitioner in the prescribed form;(q)delegation of power by State Government and by the Board;(qq)[ * * * *] [Omitted by U. P. Act 14 of 1977 (w.e.f. 8-8-1977).](qqq)the conditions for the grants of licence, the renewal of licence and the fees payable therefor ;(r)the furtherance of any other objects of the Act.
