Section 30(2) in Uttarakhand Medical Council Act, 2002
(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules for all or any of the following matters, namely;(a)the time and place at which and the manner in which the election of the members and of the president and the Vice President shall be held under sub-section (5) of section 3.(b)the manner in which the meeting of the council shall be convened, held and conducted under sub-section (1) of section 8;(c)the powers, duties, and functions of the council, the condition subject to which they shall be exercised and performed, and regulation of professional conduct of practitioners by a code of ethics in accordance with section 10;(d)number of elected members who shall be elected by the Council from amongst its members for constituting the Executive Committee of the Council; and the term of office of, and the manner of filling casual vacancies among and the procedure to be followed by the members of the Executive Committee and also the powers and duties and functions of the Council as may be delegated by the Council to be exercised, performed and discharged by the Executive committee under the provision of section 11;(e)the fees and allowances payable to the President, the Vice President and other member of the Council, and to the members of its Executive Committee under section 12;(f)the salary and allowances payable to the Registrar and other conditions of service of the Registrar, manner of maintenance of the accounts of the council by the Registrar, supervisory powers of the Registrar over the staff and the duties and functions as may be specified in the Bill, which may be performed and discharged by the Registrar;(g)the conditions of service of the officers and staff of the Council under sub section (3) of section 15;(h)preparation and maintenance of the register of medical practitioners, the form of such register, the particulars including the name, address, and qualification, etc of the registered practitioners to be entered in the register, prescription of the form of application and of notice to be published in the official Gazette and newspapers to have names registered, prescription of fees to be paid for such entry and the manner of payment, prescription of form for sending individual notices, prescription of the form of certificate which shall be given to registered practitioners under section 15;(i)prescribing the form of application for provisional registration, fee payable for such registration and prescribing form of certificate of provisional registration under section 18;(j)prescription of fee for recording change of name in the register, prescription of the fee payable for entering additional qualification in the register and prescription of fee payable for issue of duplicate certificate of registration under section 19;(k)the form of the list of registered medical practitioners and manner of the publication of the list under section 20;(l)manner for taking disciplinary action etc. against registered practitioner by the Council or by the Executive Committee, conditions subject to which and the fee for re-entering the name of a practitioner in the register and the remuneration to be paid to an assessor under section 21;(m)from of notice and form of application for renewal of registration be registered medical practitioner, fee payable for re-entry of name which is removed from the register due to non-renewal under section 22;(n)the manner in which appeals against the decision of the Registrar shall be heard by the Council under section 23;(o)officers who are empowered to make a complaint under sub-section (2) of section 29;(p)any other matter which is to be, or may be, prescribed under this Bill.
