Section 27(2) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the qualifications, conditions of appointment and service, the scale of pay, the tenure of office and the powers and duties of the Registrar;(b)any other matter which has to be or may be prescribed.
