Section 35(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the election of members to the council;(c)the election and term of office of the president of the council;(d)the notification of election or nomination to, or any vacancy in, the office of the president or member of the council;(e)the powers and duties of the president;(f)the election of members of the executive committee of the council;(g)the number of members necessary to constitute a quorum for meetings of the council and its executive committee;(h)the procedure at any inquiry held under section 15 or section 19;(i)the particulars to be stated in, and the proof of qualifications to be sent along with, applications for registration under this Act;(j)the institution, hearing and disposal of appeals under section 20;(k)the fees to be paid for applications and appeals under this Act;(l)the compilation and publication of the registers referred to in sub-section (2) of section 16;(m)the allowances of non-official members of the council;(n)the disposal of fees received under this Act;(o)the qualifications and conditions required for any registered practitioner performing surgery and post-mortem in any approved institution.
