Section 18 in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
18. Power to make rules.
(1)The State Government may, by notification and subject to condition of previous publication make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely : -(a)The form of the application to be made under Section 3 the date on which such application is to be made and the lees to be paid for such licence or renewal of licence.(b)The particulars which an application under section 5 shall contain and the fee with which such application shall be accompanied.(c)The conditions, which an applicant and a nursing home or a clinical establishment shall fulfill under section 3 and the form of certificate of licence.(d)The fees to be paid for an appeal under section 10 of the Act and procedure for appeal.(e)The form of the register or registers to be maintained under this Act.(f)The records to be kept of the patients received in a nursing home and in the case of the maternity home miscarriage, abortions or still-births occurring in the nursing home and of the children born therein and of the children so born who are discharged from the nursing home otherwise than to the custody or care of any parent, guardian or relative.(g)The conditions regarding accommodation, sanitary and other facilities and minimum equipments.(h)Any other matter which has to be, or may be prescribed.(3)Every rule made under this Act shall be laid as soon as may be after it is made, before the State Legislature.
