Section 34(3) in United Provinces Medical Act, 1917
(3)In addition to the power conferred by section 13 the Council may, with the previous sanction of the [State Government] [Substituted by the A.O. 1950 for (Provl. Govt.) which had been Substituted by the A. O. 1937 for (L. G.)], make regulations-(a)to prescribe the expenses payable to members of the Council ;(b)to prescribe the fees chargeable in respect of any registration under this Act; and(c)to regulate the keeping of accounts.
