Section 33 in The Bihar and Orissa Medical Act, 1916
33. Rules and Regulations.
(1)The [State] [Substituted by A. L. O.] Government may from time to time make [Rules] [For Rules framed by the State Government under this Section vide B. O. R. O. Volume I, Part VII.] to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, [State] [Substituted by A. L. O.] Government may make Rules-(a)to regulate electors under [Clauses (b) to (e) of sub-section (1) and sub-section (2) of Section 4] [Substituted for Clauses (b) to (e) of sub-section (1) of Section (4) by Bihar Act 29 of 1951.];(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 Section 12 the Council may with the previous sanction of the [State] [Substituted by A. L. O.] Government 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)[ The power conferred by this Section to make Rules and Regulations is subject to the condition of the Rules and Regulations being made after previous publication.] [As to the procedure for previous publication see Section 26 of B. and O. Act 1 of 1917.](5)All such Rules and Regulations shall be published in the [Official Gazette] [Substituted by the A. L. O. for the words 'Bihar and Orissa Gazette'.].
