(1) The Naga Hospital Authority, with the previous approval of the State Government, may, by notification in the Official Gazette, make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act and without prejudice to the generality of this power, such regulations may provide for;
(a) the summoning and holding of meetings other than the first meeting of the Naga Hospital Authority. The time and place where such meetings are to be held, the conduct of business at such meetings and the number of members necessary to form a quorum;
(b) the manner of constituting the standing and Ad-hoc Committees. The term of office of and the manner of filling vacancies among the members of the Standing and Ad hoc Committees;
(c) the powers and functions to be exercised and discharged by the Chairman of the Governing Body;
(d) the allowances, if any, to be paid to the Chairman and the members of the Governing Body and of Standing and Ad-hoc Committees;
(e) the procedure to be followed by the Governing Body and standing and ad hoc committees in the conduct of their business, exercise of their powers and discharge of their functions;
(f) the tenure of office, salaries and allowances and other conditions of services of the Director and other officers and employees of the Institute including teachers appointed by the Institute;
(g) the powers and duties of the Director and other officers and employees of the Naga Hospital Authority;
(h) the management of the properties of the Naga Hospital Authority;
(i) the fees and other charges which may be demanded and received by the Naga Hospital Authority;
(j) the manner in which, and the conditions subject to which, pension and Provident Funds may be constituted for the benefit of officers and other employees of the Institute;
(k) any other matter for which under the Act provisions may be made by regulations.
(2) Every regulation made under this section shall be laid, as soon as may be after it is made before the State Legislative Assembly.