Section 42 in Rajasthan Para-medical Council Act, 2008
42. Rules and Regulations.
(1)The State Government may, by notification in the official Gazette, make rules generally to carry out the purpose of this Act.(2)In particular and without prejudice to the generally of the foregoing provision, such rules may provide for the following matters, namely:-(a)to prescribe the manner of election to the office of the president, Vice-President and the members of the Council;(b)to prescribe other functions of the Council under clause (p) of sub-section (2) of section 13;(c)to prescribe the manner in which the fund of the Council shall be managed;(d)to prescribe the date before which, the intervals at which, and the manner in which, accounts of the Council shall be prepared;(e)to prescribe the manner in which and the authority by whom the accounts of the Council shall be audited;(f)to prescribe the form in which the budget of the Council shall be prepared;(g)to prescribe the form in which and the date by which supplementary budget of the Council, if required, shall be passed; and(h)to provide for the matters which are required to be or may be provided for by rules under this Act.(3)Subject to the provisions of this Act or the rules made thereunder, the council may, with the approval of the State Government, make regulations to provide for the following matters, namely:-(a)to regulate the transaction of business by the Council or by any committee appointed by it, including the matters specified in sub-section (2) of section 12;(b)to prescribe the forms of the Registers of Para-medical professionals;(c)to prescribe the form of annual lists of registered Para-medical professionals and mode of their publication;(d)to prescribe the forms of application required to be made under the provisions of this Act;(e)to prescribe the manner and procedure of any enquiry or inspection required to be made under the provisions of this Act or rules or regulations made thereunder by the Council or its committee or the Registrar;(f)to prescribe the form and procedure of appeals under this Act;(g)to prescribe the scale of fees payable in respect of all matters and proceedings provided for in this Act or the rules and regulations made thereunder and the mode of their payment;(h)to determine the strength of the staff of the Council;(i)to determine the salaries payable to and lay down the other conditions of service of the officers and servants of the Council;(j)to specify the duties to be performed by the Registrar and other staff;(k)to prescribe code of ethics to be observed by the registered Para-medical professionals;(l)to prescribe the norms and standards for granting recognition to any institution under this Act; and(m)to regulate any such other matter which is required to be regulated by regulations under this Act or which, in the opinion of the Council, is necessary to be provided for by regulations in the interest of efficient working of the Council.(4)The regulations made under sub-section (3) shall be published in the Official Gazette and shall come into force with effect from the date of such publication.
