Section 23 in Assam Homoeopathic Medicine Act, 1955
23. Making of regulations.
- Subject to the provisions of the Act and to the rules by the State Government thereunder, the Board may frame regulations for regulating the following matters, namely:(1)(a)conditions on which educational or instructional institutions may be affiliated to or recognised by the Board;(b)the admission of students to such educational or instructional institutions;(c)the conditions under which students shall be admitted to the examinations of the Board for the purpose of degrees, diplomas and certificates;(d)the number, qualifications and emoluments of teachers of the educational or instructional institutions affiliated to the Board;(e)the fees to be charged for course of study in such institutions and for admission to the examinations, degrees, diplomas and certificates of the Board;(f)the conditions and modes of appointment and duties of examinations and the conduct of examinations.(2)(a)The time and place at which the meeting shall be held;(b)the issue of the notice convening such meetings;(c)the conduct of business thereat;(d)the salary, allowances and other conditions of service of officers and servants of the Board other than the Registrar;(e)all other matters which may be necessary for the purpose of carrying out the object of this Act.(3)All such regulations shall be published in the official Gazette.(4)The State Government may, by notification in the official Gazette, cancel or modify any regulation.
