66. Power to make regulations.-

(1) The Commission may, after public consultation and with the previous approval of the Central Government, make regulations generally to carry out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing provisions, such regulations may provide for all or any of the following matters, namely:-

(a) the manner of providing basic standards of education, courses, curricula, physical and instructional facilities, staff pattern, staff qualifications, quality instructions, assessment, examination, training, research, continuing professional education, maximum tuition fee payable in respect of various recognised categories, proportionate distribution of seats and promote innovations in recognised categories under clause (e) of sub-section (1) of section 11;

(b) other particulars for allied and healthcare qualifications under clause (f) of sub-section (1) of section 11;

(c) the manner of providing uniform examination with common counselling for admission under clause (g) of sub-section (1) of section 11;

(d) the manner of providing for exit or licensing examination for allied and healthcare professionals and National Teachers Eligibility Test under clause (h) of sub-section (1) of section 11;

(e) the manner of taking measures under clause (k) of sub-section (1) of section 11;

(f) the manner of containing information including name of person and qualification relating to any of the respective recognised categories in the Central Register under sub-section (1) of section 13;

(g) the manner of adopting standardised format for populating and maintaining the Central Register under sub-section (2) of section 13;

(h) the manner of removal of name of a person from the Central Register under section 19;

(i) the number of members from each recognised category under sub-section (2) of section 29;

(j) other functions of the Under-graduate Allied and Healthcare Education or Post-graduate Allied and Healthcare Education or Allied and Healthcare Profession Assessment and Rating or Allied and Healthcare Professions Ethics and Registration under sub-section (6) of section 29;

(k) the manner of containing information including name of person and qualification relating to any of their respective recognised categories under sub-section (1) of section 32;

(l) the manner of containing details of academic qualification, institutions, training, skill and competencies of Allied and Healthcare Professionals related to their profession in the State Register under sub-section (2) of section 32;

(m) the form and manner of renewal of registration under sub-section (4) of section 33;

(n) the period for registration under sub-section (2) of section 36;

(o) the period and manner of registration of person who offers services in any of the recognised categories on or before the commencement of this Act under section 38;

(p) the recognition of corresponding allied and healthcare qualifications granted outside India under sub-section (1) of section 39;

(q) the manner of entitlement of registration of qualifications granted by institutions outside India under sub-section (2) of section 39;

(r) the basic standards of education for seeking to open a new or higher course of study or training under clause (a) of sub-section (5) of section 40;

(s) any other factors under clause (g) of sub-section (5) of section 40;

(t) the manner of furnishing information by the University or college or institution under sub-section (2) of section 41;

(u) the manner of verification of standards of education in allied and healthcare institutions by the State Council under sub-section (1) of section 42; and

(v) any matter for which provision may be made by the regulations under this Act.

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