Section 38(2) in West Bengal Veterinary Practitioners Act, 1960
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the time and manner of holding elections,(b)the form of the register,(c)the application of moneys at the credit of the West Bengal Veterinary Council Fund,(d)the procedure to be followed by the Council in conducting any enquiry,(e)the fees chargeable under this Act,(f)the maintenance and submission of accounts of the West Bengal Veterinary Council Fund,(g)the regulation of annual grants made by the State Government to the Council, and(h)any other matter which may be or is required to be prescribed.The Schedule[See sections 2(f), 20, 21 and 22.]Veterinary degrees, diplomas and certificates, holders of which arc entitled to have their names entered in the register of registered veterinary practitioners:-
