Section 18(2) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(2)In particular and without, prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)composition and procedure of the authority and the Appellate Board;(b)the principles, criteria and minimum standards for registration of a private medical care establishment;(c)the terms and conditions for registration of a private medical care establishment;(d)the form of application for registration of a private medical care establishment;(e)the form of the periodical returns and statistics to be submitted by the private medical care establishment to the authority;(f)the mode of holding meetings and the conduct of business by the authority and the Appellate Board;(g)the fees payable for registration of a private medical care establishment and for renewal of the same;(h)the principles and criteria for discharge of national/social obligations;(i)any other matter which is required to be prescribed;
