56. Power to make rules.-

(1) The Central Government may, by notification, make rules to carry out the purposes of this Act.

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

(a) the manner of appointing ten Members of the Commission on rotational basis from amongst the nominees of the States and Union territories in the Medical Advisory Council under clause (b) of sub-section (4) of section 4;

(b)themanner of appointing nine members of the Commission under clause (c) of sub-section (4) of section 4;

(c)themanner of nominating one expert by the Central Government under clause (c) of sub-section (1) of section 5;

(d)thesalary and allowances payable to, and other terms and conditions of service of the Chairperson and Members under sub-section (4) of section 6;

(e)theform and the manner of making declaration under sub-section (6) of section 6;

(f)thequalifications and experience to be possessed by the Secretary of the Commission under sub-section (2) of section 8;

(g) the salaries and allowances payable to, and other terms and conditions of service of the Secretary, officers and other employees of the Commission under sub-section (6) of section 8;

(h)theother powers and functions of the Commission under clause (j) of sub-section (1) of section 10;

(i)themedical qualification and experience to be possessed by a member under the second proviso to section 11;

(j)themanner of choosing part-time Members under sub-section (5) of section 17;

(k) the salary and allowances payable to, and other terms and conditions of service of the President and Members of an Autonomous Board under sub-section (2), and the allowances payable to part-time Members under the provisothereunder, of section 19;

(l)theother factors under clause (d) of section 29;

(m)themanner of submitting a list of medical professionals under the first proviso to sub-section (1) of section 34; (n) the form for preparing annual statement of accounts under sub-section (1) of section 43;

(o) the time within which, and the form and the manner in which, the reports and statements shall be furnished by the Commission and the particulars with regard to any matter as may be required by the Central Government under sub-section (1) of section 44;

(p)theform and the time for preparing annual report under sub-section (2) of section 44; (q) any other matter in respect of which provision is to be made by rules.

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