Section 14(2) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide tor all or any of the following matters, namely,-(a)the form of the application to be made under Section 4, the date on which such application is to be made and the fees to be paid for such registration or renewal of registration;(b)the particulars which an application under Section 4 shall contain and the fee with which such application shall be accompanied;(c)the conditions which an applicant and a nursing home or a clinical establishment shall fulfil under sub-section (3) of Section 4 and the form of certificate of registration and licence;(d)the fees to be paid for an appeal under sub-section (3) of Section 6 and the procedure of such appeal;(e)the form of the register to be maintained under this Act;(f)the form and the terms of the licence to be issued under Section 4;(g)the records to be kept of the patients received in a nursing home and in the case of the maternity home of miscarriage, abortions or still-births occurring in the nursing home and of the children born therein and of the children so born who are removed from the nursing home otherwise than to the custody or care of any parent, guardian or relative;(h)the intimation required to be given of any death occurring in the nursing home;(i)the conditions regarding accommodation, sanitary and other facilities and minimum equipments;(j)the conditions subject to which an officer authorised under sub-section (1) of Section 7 may exercise his powers under that sub-section;(k)any other matter which has to be, or may be, prescribed.
