Section 30(1) in The Gujarat Veterinary Practitioners Act, 1969
(1)The Council may, with the previous sanction of the State Government, make regulations not inconsistent with the provisions of this Act or the rules made thereunder for the following matters, namely:(a)the manner in which the meetings of the Council shall be convened, held and conducted under Section 8;(b)the fees and allowances which may be paid to the members of the Council under Section 10;(c)the honoraria which may be paid by the Council to the officers of the State Government for additional work done by them on its behalf with the previous permission of the State Government;(d)the conditions of service of the officers and servants appointed under Section 13;(e)the fees which shall be payable by a person for having his name entered in the register under sub-section (3) of Section 14, or under Section 15 or for qualification entered or change recorded in the register under sub-section (3) of Section 17;(f)the conditions and fees for re-entry of the name of a veterinary practitioner in the register under sub-section (2) of Section 16;(g)the manner of preferring an appeal under sub-section (4) of Section 17;(h)the renewal fee or the additional fee for re-entry of name in the register payable under Section 18;(i)the form of the periodical list, the particulars to be included therein and the manner of its publication under sub-section (3) of Section 19;(j)the procedure to be followed in the conduct of inquiries by the Council and in the filing and hearing of appeals made to it;(k)any other matter which is to be, or may be, prescribed by regulations.
