Section 32 in Telangana Medical Practitioners Registration Act, 1968
32. Power of council to make regulations.
(1)The Council may with the previous approval of the Government make regulations for all or any of the following matters, namely:-(i)for the conduct of elections to the Executive Committee and other Committees;(ii)for the convening of meetings of the Council, the Executive Committee and other Committees;(iii)for the conduct of business at such meetings;(iv)for the appointment, and the conditions of service of the Registrar and other officers and servants appointed under section 13;(v)the conditions subject to which the Council may delegate its powers and duties to any Special Committee;(vi)any other matter which is to be provided for in the regulations, or may be necessary for carrying out the purposes of this Act;(2)All regulations made under sub-section (1) shall be published in the [Telangana] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] Gazette.(3)The Government may, by order, modify or cancel any regulation made under sub-section (1).
