Section 33(2) in The Bombay Homoeopathic Practitioners' Act, 1959
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely :-(a)the time and place at which and manner in which [election of the members, President and Vice-President of the Council shall be held under section 4];[(b) the manner in which the meetings of the Council shall be convened, held and conducted under sub-section (1) of section 10;][(c) the fees and other allowances to be paid under section 12 [* * *];[(d) the other powers, duties and functions of the Council, under clause (q) of section 14;](e)the salary, allowances and other conditions of service of the Registrar under section 15;[(ea) the number and term of office of, the manner of filling casual vacancies among, and the procedure to be followed by, the members of the Executive Committees; and the powers, duties and functions of [the Council delegated to the Executive Committee, under section 15A;][(f) * * *];(g)the particulars to be entered in the register under clause (e) of sub-section (2) of section 20;[(h) * * *];[(i) the forms of application for registration and the documents to accompany such forms, under section 20;](j)the manner of making enquiry under sub-section (9) of section 20; [* * *][(k) the forms of certificate of registration, under sub-section (12) of section 20; [* * *];(ka)the fees chargeable, and the form of application, for the issue of duplicate certificate of registration under clause (c) of sub-section (12) of section 20;](l)the manner in which the undertaking shall be executed under section 22;(m)the manner of holding inquiries under section 23, the conditions and fees for re-entering the name of a practitioner removed under that section, and the remuneration to be paid to the assessors appointed under that section;(n)the fees chargeable for the alteration of entries as respects additional qualifications or change of name under sub-section (3) of section 25;[(o) * * *][(p) * * *](q)any other matter which is to be or may be prescribed under this Act;(r)the furtherance of any of the objects of this Act.[(3) All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the Legislature may make during the session in which they are so laid, or the session immediately following, and publish in the Official Gazette.]
