(2)In particular and without prejudice to the generality of the foregoing powers, the Government may make rules for any of the following matters, namely;(a)fees to be paid under Section 4 (3) for getting a child vaccinated;(b)fees to be paid under Section 6 (1) for getting a child inspected;(c)manner of revaccination under Section 10;(d)qualification required for appointment as Superintendent or Assistant Superintendent of Vaccination under Section 18 (1);(e)manner of publication of the particulars required to be published under Section 20;(f)rates of fees to be levied for vaccination at a place other than a vaccination centre under Section 21;(g)establishment and working of vaccination centres;(h)duties, qualifications and appointment of public vaccinators;(i)manner and procedure for vaccination and inspection of results;(j)gratuatious vaccination of such females as are by custom of the country unable to attend at the public vaccination stations and are too poor to pay fees;(k)duties of the Superintendent of Vaccination;(l)manner of service of notices under this Act;(m)manner of issue of certificates for postponement of vaccination, successful primary vaccination, insusceptibility to vaccination and for revaccination;(n)maintenance of registers for different purposes including registers for unprotected children and persons;(o)procedure for vaccination of unprotected children and persons removed to another locality;(p)manufacture, storage, issue and sale of vaccine lymph;(q)any other matter which is required to be or may be prescribed.
