Section 16 in The Tripura Clinical Establishments Act, 1976
16. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)Without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters namely :(a)the form of the application to be made under Section 4, the date on which such application is to be made and the fees to be paid for such registration or renewal of registration ;(b)the form of the certificate of registration to be issued under Section 5;(c)the records to be kept of the patients received into a clinical establishment and in the case of the maternity home of miscarriages, abortions or still births occurring in the nursing home and of the children born therein and of the children born who are removed from the maternity home otherwise than to the custody or care of any patient, guardian or relative;(d)the notification required to be given of any death occurring in the clinical establishment;(e)for any of the matters which has to be, or may be prescribed.(3)Every rule made under this Act shall be laid as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is so laid or the session aforesaid the Legislative Assembly makes any modification in the rule or decides that the rule shall not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be ; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
