Section 36 in Travancore-Cochin Medical Practitioners Act, 1953
36. Rules.
(1)The Government may, after previous publication, make rules to carry out all or any of the purposes of this Act not inconsistent therewith.(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules-(a)with reference to all matters expressly required or allowed by this Act to be prescribed by rules;(b)with reference to the elections of President and Vice-president or members including election petitions deposits to be made by candiDates standing for election as members and the conditions under which such deposits may be forfeited:Provided that the deposit required shall not exceed fifty rupees:(c)as to the manner in which vacancies shall be filled under section 10;(d)as to the fees and other allowances payable to the President. Vice-president and the other members of each council under Section 17;(e)as to the salary, allowances and other conditions of service of the Registrar under Section 19;(f)as to the powders of the Registrar to punish the officers and servants appointed or employed under Section 19:(g)as to the form of the registers and the particulars to be entered therein under Section 20;(h)as to the application of the fees and other amounts received under this Act;(i)as to the form of the certificate to be issued under Section 24 and the particulars which it shall contain;(j)as to the procedure relating to appeal to the Government from the decisions of each council under Section 35;(k)as to the furtherance of any of the objects of each council;(3)All rules made under this section shall be published in the Gazette.
