Section 33(f) in The Indian Medical Council Act, 1956
(f)the tenure office, and the powers and duties of the Registrar and other officers and servants of the Council;(fa)[ the form of the scheme, the particulars to be given in such scheme, the manner in which the scheme is to be preferred and the fee payable with the scheme under clause (b) of sub-section (2) of section 10-A;(fb)any other factors under clause (g) of sub-section (7) of section 10-A;(fc)the criteria for identifying a student who has been granted a medical qualification referred to in the Explanation to sub-section (3) of section 10-B;]
