Section 37 in The United Provinces Indian Medicine Act, 1939
37. Making of Regulations.
- Subject to the provisions of this Act and to the rules framed by the State Government thereunder, the Board may [after previous publication] [Added by U. P. Act No. 7 of 1956.] frame regulations for regulating the following matters namely,-(1)[ (a) conditions on which institutions may be recognised for the purposes of registration under Section 28;(b)the admission of trainees to the training centres recognised by the Board;(c)the conditions under which trainees shall be admitted to the diploma and certificate courses and to the examinations of the Board, and shall be eligible for the grant of such diploma and certificates;(d)the conditions of residence of the trainees in the training centres recognised by the Board and the levying of fees for such residence;(e)the number, qualification and emoluments of teachers of the training centres recognised by the Board ;(f)the fees to be charged for courses of study in such training centres and for admission to the examinations, diplomas and certificates of the Board;(g)the conditions and mode of appointment and duties of examiners and the conduct of examinations :Provided that in framing regulations, the Board shall take into consideration the financial and other existing conditions of the training centres generally:Provided further that no regulation shall be framed under any of the sub-clauses (a) to (g) except upon the recommendations to be made in such manner as may be prescribed by the Faculty.] [Substituted by U. P. Act No. 35 of 1975, Section 8 (w.e.f. 13-8-1975).](2)(a)the time and place at which the meetings shall be held;(b)the issue of notices convening such meetings;(c)the conduct of business thereat;(d)the salary, allowances and other conditions of service of officers and servants of the Board other than the Registrar;(e)all other matters which may be necessary for the purposes of carrying out the object of this Act;(3)all such regulations shall be published in the Official Gazette [and shall not be taken effect until they have been confirmed by the State Government] [Inserted by U. P. Act No. 7 of 1956.].(4)the State Government by notification in the Official Gazette [cancel or modify] [Substituted for the word 'cancel' by U. P. Act No. 7 of 1956.] any regulation.
