Section 36 in The Karnataka Homeopathic Practitioners Act, 1961.
36. Regulations
(1)The Board, may with the previous sanction of the State Government make regulations not inconsistent with this Act or the rules for any of the following matters, namely:--(a)the time and place at which and the manner in which the Board shall hold its meetings under section 12;(b)the salary, allowances and other conditions of service of officers and servants of the Board and the Court, other than the Registrar, under section 14;(c)the language in which the examinations shall be conducted and instruction shall be given;(d)the detailed curriculum, the number of lectures, the period of terms devoted to practical and clinical studies in each subject and the recommendation of text books, if any;(e)the conditions of appointment of examiners and fees to be paid to them, the conduct of examinations and the fees to be charged for the conduct of such examinations;(f)all other matters which are not prescribed by rules, but which are necessary for the purpose of carrying out the object of this Act:Provided that the Board shall, before proposing any regulation under clauses (b), (c), (d), (e) or (f), consult the Court and in case of difference of opinion between the Board and the Court in respect of any such regulation, the Board shall, while submitting such regulation to the State Government for sanction, report the grounds for such difference of opinion.(2)The State Government on receiving the draft regulations may sanction or refuse to sanction the same or sanction them subject to such modifications as it may think fit or return them to the Board for further consideration.(3)All regulations when sanctioned, with or without modification shall be published in the official Gazette.(4)It shall be lawful for the State Government by notification to cancel or alter any regulation made under this Act.
