Section 54(2) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(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 date on which the number of registered practitioners [residing in the State of Punjab] [Inserted by Punjab Act 8 of 1969, section 4.] shall be counted under sub-section (4) of section 3;(b)the time and place in which, and the manner in which, election shall be held as required by section 4;(c)the salary, allowances and other conditions of service of the Registrar and other employees of the Board appointed under section 13;(d)the form of Register required to be maintained under section 14;(e)the amount of fees payable under sub-section (4) of section 14;(f)the amount of fees on payment of which and the conditions subject to which, a person may get his name entered, in Part I or II of the Register, under section 15;(g)the manner in which appeals against the decision of the Registrar shall be heard and decided by the Board under section 18 and the fees chargeable for such appeals;(h)fees and allowances payable to the members under section 22;(i)the amount of fees payable for the supply of copies under section 24;(j)the manner in which moneys received by the Board as fees shall be applied under section 25;(k)the amount of security to be furnished and the manner in which it is to be furnished as required by sub-section (1) of section 37;(l)the authority to whom election petitions may be presented and by whom such petitions may be inquired into and decided under Chapter III;(m)the form of affidavit required to accompany the petition under sub-section (1) of section 38;(n)any other matter which may be prescribed.
