Section 26(2) in The Assam Health Establishments Act, 1993
(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 nature or type of patients or person to whom the health establishment shall render services ;(b)the form in which-(i)and application may be made for grant or renewal of a licence and a fee payable in respect thereof under sections 9 shall 11 ;(ii)a licence may be granted for the health establishment under section 9 ;(c)the manner in which an order refusing to grant or cancelling a licence shall be communicated under section 9 or, as the case may be under section 12;(d)the manner in which a report may be made to the Health Authority under clause (e) of section 10 ;(e)the minimum facilities required for treatment of patients in the health establishment including;(i)Doctor-patient relation ;(ii)other medical and paramedical staff eligible for rendering services in the health establishment;(iii)space requirement;(f)the form and manner in which and the period within which an aggrieved person can appeal against the refusal to grant licence or renewal of licence or the fee payable in respect of thereof under section 13;(g)the form and the manner in which records shall be maintained under clause (f) of section 10 ;(h)the qualification of person who may be appointed as inspecting Officer and his function, salary, etc.(i)any other matter which is required to be or may be prescribed.
