(1)The [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may from time to time make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may make rules-(a)[ to regulate elections under clauses (b), (c), (d) and (e) of sub-section (1) of section 4;] [Clauses (a), (a1), (a2) and (a3) substituted by West Bengal Act 16 of 1954.](a1)[ the period to be prescribed under sub-section (2) of section 4;] [Clauses (a), (a1), (a2) and (a3) substituted by West Bengal Act 16 of 1954.](a2)[ the manner of selection by lot referred to in proviso (i) to clause (c) of sub-section (1) of section 10;] [Clauses (a), (a1), (a2) and (a3) substituted by West Bengal Act 16 of 1954.](a3)[ the manner of recommending names under sub-section (1) and subsection (6) of section 11 A, the election of the Vice-President referred to in sub-section (1) of section 11B, the manner of filling vacancies referred to in sub-section (3) of that section and the functions to be performed by the President and the Vice-President;] [Clauses (a), (a1), (a2) and (a3) substituted by West Bengal Act 16 of 1954.](b)to prescribe the form of the register of registered practitioners to be maintained under this Act;(c)to regulate the application of fees under section 22; and(d)to regulate the procedure to be followed by the Council in-(i)conducting any inquiry referred to in proviso (b) to section 17, or clause (a) of section 25; and(ii)disposing of appeals from the decision of the Registrar preferred under section 23.(3)In addition to the power conferred by [sub-section (6) of section 11C, section 12 and sub-section (1) of section 21] [Words, figures, letter and brackets substituted for the word and figures 'section 12' by West Bengal Act 16 of 1954.] the Council may, with the previous sanction of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] make regulations-(a)to prescribe the fees chargeable in respect of any registration under this Act; and(b)to regulate the keeping of accounts of such fees.(4)All such rules and regulations shall be published in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.].
