Section 34 in Arunachal Pradesh Nursing Council Act, 2011
34. Power to make rules.
(1)The State Government may by notification in the Official Gazette make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters, namely:(a)Prescription of the period of less than 3 years for which a member of the Council may hold office under section 6 ;(b)Prescription of the manner in which nomination and election of President and Vice-President shall be made and casual vacancies shall be filled under sections 5 and 7 ;(c)Prescription of the form in which a Register shall be kept, the particulars to be entered in such Register, and the parts in which such Register shall be divided under section 13.;(d)Prescription of the manner in which an order of removal or refusal shall be served on persons under section 19 ;(e)Prescription of the fees payable in respect of an appeal under section 24; and(f)Any matter which is to be or may be prescribed.
