Section 35(2) in The Gujarat Professional Civil Engineers Act, 2006
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the management of the property of the Council;(b)the powers and duties of the President and the Vice-President under sub-section (3) of section 4;(c)the summoning and holding of meetings of the Council, the times and places at which such meetings shall be held; the conduct of business thereat and the number of persons necessary to constitute a quorum under section 9;(d)the period of experience of working as a civil engineer to be possessed by a person for being eligible to appear at the examination under clause (d) of sub-section (1) of section 14;(e)the examination in which persons referred to in clauses (a) to (d) of the said sub-section (1) of section 14 shall be eligible to appear;(f)the manner in which the qualifications and experience shall be verified by the Council under sub-section (2) of section 14;(g)the manner in which an application is to be made and granted under sub-section (3) of section 14;(h)the standards of professional conduct and etiquette and a code of ethics to be observed by the professional civil engineer under section 22;(i)any other matter which is to be or may be provided by regulations under this Act.
