Section 33(2) in The Bihar and Orissa Medical Act, 1916
(2)In particular, and without prejudice to the generality of the foregoing power, [State] [Substituted by A. L. O.] Government may make Rules-(a)to regulate electors under [Clauses (b) to (e) of sub-section (1) and sub-section (2) of Section 4] [Substituted for Clauses (b) to (e) of sub-section (1) of Section (4) by Bihar Act 29 of 1951.];(b)to prescribe the form of the register of registered practitioners to be maintained under this Act;(c)to regulate the application of fees under Section 22; and(d)to regulate the procedure to be followed by the Council in-(i)conducting any inquiry referred to in proviso (b) to Section 17, or Clause (a) of Section 25; and(ii)disposing of appeals from the decision of the Registrar preferred under Section 23.
