Section 41 in Maharashtra Paramedical Council Act, 2011
41. Power to make regulations.
(1)The Council may, with the previous sanction of the Government make regulations not inconsistent with the provisions of this Act and the rules made thereunder, for enabling it to perform its functions under this Act and generally to carry out the purposes of the Act, by notification in the Official Gazette.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the management of the property of the Council and the maintenance and audit of its account;(b)the resignation by nominated or elected members of the Council;(c)the powers and duties of the President and Vice-President;(d)the mode of appointment of committees, the summoning and holding of meetings and the conduct of business of such committees;(e)(i)the manner to hear and decide appeals from the decision of the Registrar under clause (c) of sub-section (2) of section 19;(ii)the Code of Ethics for regulating the professional conduct under clause (d) of sub-section (2) of section 19;(f)the manner of revision of the State Register under sub-section (1) of section 22;(g)the manner of renewal of registration under sub-section (2) of section 26;(h)any other matter for which provisions may be made by regulations.(3)The Government, on receiving regulations for sanction, may sanction them subject to such modification as it may think fit or return them to the Council for reconsideration.(4)The Government may, by notification rescind or modify any regulation made under this section and thereupon, the regulation shall cease to have effect or be modified accordingly.
