LexSection 47 — Power of Central Government to make rules.
The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017
(1) The Central Government may, by notification, make rules to carry out the provisions of this Act. (2) In particular, and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters, namely:— (a) manner of notifying model HIV or AIDS policy for the establishments under section 12; (b) any other matter which may be or ought to be prescribed by the Central Government.Open in Lexace · Ask the AI about this section