(1)The Government may, after previous publication, make rules to carry out all or any of the purposes of this Act not inconsistent therewith.(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules -(a)With reference to all matters expressly required or allowed by this Act to be prescribed;(b)With reference to all mattes relating to the elections of Vice-President and members of the Council including election petitions and deposits to be made by candidates standing for election as members and the conditions under which such deposits may be forfeited:Provided that the deposit required shall not exceed fifty rupees;(c)as to the manner in which vacancies shall be filled under section 8.(d)as to the fees and other allowances payable to the President, Vice - President and the other members of the Council under section 16;(e)as to the salary and allowance payable to the Registrar under section 17;(f)as to the powers of the Registrar to punish the officers and servants appointed or employed under section 17;(g)as to the form of the registers and the particulars to be entered therein under section 18;(h)as to the course of training and examination entitling a person to registration and the form of certificate from registered practitioners under section 20;(i)as to the form of application for registration and the form of certificate of registration and the particulars which they shall contain;(j)as to the conditions subject to which and the fee payable for admission to register of nurses and midwives registered in any other State in India.(k)as to the causes for which, the conditions under which and the manner in which the names of [nurse, midwife, auxiliary nurse-midwife, health visitor or dhais] [Substituted by Act 14 of 1964.] may be removed or re-entered in the register under section 23 and the manner in which the order of removal or refusal shall be served on any such person.(l)as to the fee payable in respect of an appeal under section 24 or section 27 and the manner in which and the conditions subject to which such appeals shall be preferred;(m)as to the manner in which an order of withdrawal of recognition of an institution shall be served under section 26;(n)as to the application of the fees and other amounts received under this Act;(o)as to the powers to be exercised and the duties to be performed by a local supervising authority and as to the conditions and restrictions subject to which the chief supervising authority may exercise control over a local supervising authority;(p)as to the furtherance of any of the objects of the Council.(3)All rules made under this section shall be published in the Gazette.
