Section 33(1) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(1)The State Government may, make rules:-(a)generally to carry out the purposes of this Act, and(b)in particular, to regulate or provide for all matters which, by or under any provision of this Act, are required to be, or may be, prescribed otherwise than by the Council or for which, by or under any such provision, rides may be, or are required to be, made.
