Section 37 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
37. Power to make regulations.
(1)The council may, with the previous sanction of the Government, by notification, make regulations not inconsistent with this Act and the rules made thereunder for enabling it to perform its functions under this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the convening of meetings of the council and its executive committee;(b)the conduct of business at such meetings;(c)the delegation of powers or duties of the council to its president;(d)the appointment, control, remuneration and other conditions of service of the officers and servants of the council referred to in section 14;(e)the place and time at which the written test referred to in sub-clause (iii) of clause (c) of sub-section (1) of section 15 shall be conducted and the syllabus for the test.
