(1)The State Government may, by notification in the Official Gazette, make rules consistent with this Act for the proper enforcement thereof.(2)Such rules may, among other matters, provide for-(a)the demarcation of vaccination circles under section 4;(b)the appointment of a place in each vaccination circle as a public vaccination station;(c)the posting of some distinguishing mark in a conspicuous place near such station;(d)the qualifications to be required of vaccinators;(e)the authority competent to appoint, suspend and dismiss vaccinators;(f)the time of attendance of vaccinators at the vaccination stations and their residence within the limits of vaccination circles;(g)the distinguishing mark or badge to be worn by them;(h)the amount of fees chargeable under section 14 and the guidance of vaccinators generally in the performance of their duties;(i)the facilities to be afforded to people for procuring the vaccination of their children at their own houses;(j)the grant and form of certificates of successful vaccination, of unfitness for vaccination or of insusceptibility of vaccination;(k)the nature of the lymph to be used and the supply of a sufficient quantity of such lymph;(l)the fee to be paid to a vaccinator for vaccinating a child at a place outside the vaccination circle at the request of the parent or guardian of the said child;(m)the preparation and keeping of registers showing-(i)the names of children born in each vaccination circle,(ii)the names of unprotected children in each such circle,(iii)the result of each vaccination or its postponement;(iv)the delivery of certificates, if any;(n)the preparation of vaccination reports and returns; and(o)other matters which may be, or are required to be, prescribed.
