Indian Medicine Central Council Act, 1970
36. Power to make regulations
3[(1) The Central Council, may, with the
previous sanction of the Central Government, 3[by notification in the Official
Gazette,] make regulations generally to carry out the purposes of this Act,
and, without prejudice to the generally of this power, such regulations may
provide for-
(a) the
manner of election of the President and the Vice-Presidents of the Central
Council;
(b) the
management of the property of the Central Council and the maintenance and audit
of its accounts;
(c) the
resignation of members of the Central Council;
(d) the
powers and duties of the President and Vice-President;
(e) the
summoning and holding of meetings of the Central Council and the committees
thereof, the times and places where such meetings are to be held, and the
conduct of business thereat and the number of members necessary to constitute a
quorum;
(f) the
functions of the committees constituted under section 9 or section 10,
(g) the
tenure of office, and the powers and duties of the Registrar and other officers
and servants of the Central Council,
(h) the
appointment, powers, duties and procedure of inspectors and visitors;
(i)
the courses and period of study and of practical training to be undertaken, the
subjects of examination and the standards of proficiency therein to be
obtained, in any University, Board or medical institutions for grant of
recognized medical qualifications;
(j) the
standards of staff, equipment, accommodation, training and other facilities for
education in Indian medicine;
(k) the
conduct of professional examinations, qualifications of examiners and the
conditions of admissions to such examinations;
(l) the
standards of professional conduct and etiquette and code of ethics to be
observed by practitioners of Indian medicine ;
(m) the
particulars to be stated, and the proof of qualifications to be given in
applications for registration under this Act;
(n) the
manner in which and the conditions subject to which an appeal under section 27
may be preferred;
(o) the
fees to be paid on applications and appeals under this Act; and
(p) any
matter for which under this Act provision may be made by regulations.
3[(2) The Central Government shall cause every
regulation made under this Act to be laid, as soon as may be after it is made,
before each House of Parliament, while it is in session, for a total period of
thirty days which may be comprised in one session or in two or more successive
sessions, and if, before the expiry of the session immediately following the
session .or the successive sessions aforesaid, both Houses agree in making any
modification in the regulation or both Houses agree that the regulation should
not be made, the regulation shall thereafter have effect only in such modified
form or be of no effect, as the case may be; so, however, that any such
modification or annulment shall be without prejudice to the validity of
anything previously done under that regulation.]