(1)The Council may, by notification in the Official Gazette, make regulations not inconsistent with this Act thereof and the rules made thereunder, for—(a)regulating the meetings of the Council or any committee thereof and the procedure for conducting the business thereat under section 9;(b)specifying the terms and conditions of service of the employees, appointed by the Council, under sub-section (2) of section 11;(c)regulating the manner of holding any inquiry under this Act;(d)delegating to the Chairman or the Secretary of the Council, subject to such conditions as it may think fit to impose, any of its powers under sub-section (3) of section 18;(e)any other matter for which provision may be made by regulations under this Act:Provided that the regulations made under clause (b) shall be made only with the prior approval of the Central Government.
