Section 53 in The Punjab Homoeopathic Practitioners Act, 1965
53. Rules.
(1)The State Government may, by notification and after previous publication, make rules 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, the State Government may make rules for all or any of the following matters, namely:-(a)the time at which and the place and manner in which election shall be held under section 4;(b)the salary, allowances and other conditions of service of Registrar under section 14;(c)the form of Register and the particulars to be entered therein under section 15;(d)the fees chargeable for registration, registration certificates, re-entries of a removed name and alteration of entries in the Register:(e)the manner in which appeals against the decision of the Registrar shall be heard by the Council under Section 17;(f)the travelling and other allowances payable to members under section 24;(g)the application of fees under section 25;(h)the furtherance of any of the objects of the Council;(i)the form of the certificates of registration mentioning therein the Part in which registered practitioner is registered;(j)the amount of security to be furnished and the manner in which it is to be furnished as required by sub-section (1) of section 36;(k)the authority to whom election petitions may be presented and by whom such petitions may be inquired into and decided under Part III;(l)the form of affidavit required to accompany the petition under sub-section (1) of section 37;(m)any other matter which may be prescribed.
