Section 30(2) in The Maharashtra Medical Council Act, 1965
(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)under section 3, the time, place and manner of holding elections of members the President and the Vice-President;(b)under section 8, the manner of convening, holding and conducting meetings of the Council;(c)under section 10, the other powers, duties and functions of the Council;(d)under section 11, the number of members, of the Executive Committee, their term of office, the manner of filling casual vacancies, the procedure to the followed and the other powers, duties and functions of that Committee;(e)under section 12, the fees and allowances to members;(f)under section 14, the salary, allowances and other conditions of service of the Registrar; the manner of keeping accounts and the supervisory powers and other duties and functions of the Registrar;(g)under section 15, the other conditions of service of the staff of the Council;(h)under section 16, the form of register, the parts into which it shall be divided and the other particulars, it shall include, the forms of application and of general and individual notices, the manner of paying fee of rupees two, the form of certificate of registration;(i)under section 19, the form of application for provisional registration and of certificate for such registration;(j)under section 20, the fee for recording change of name or additional qualification in the register or for issue of duplicate certificate of registration;(k)under section 21, the form of list of registered practitioners, the particulars to be included and the manner of its publication;(l)under section 22, the manner of holding inquiries and the conditions and fee payable for re-entering a name in the register and the remuneration to be paid to an assessor;(m)under section 23, the forms of notices and of application for continuance of names o the register;(n)under section 24, the manner of hearing and determining appeal by the Council;(o)any reasonable fees which may be levied by the Council in addition to those expressly provided for in this Act;(p)any other matter which is to be or may be prescribed under this Act;(q)the furtherance of any of the objects of this Act.
