37. Power to make regulation. The Central Government may make regulations not inconsistent with this Act, to provide for all or any of the following matters, namely:
(a) enabling or requiring a qualified person to be transferred to any branch of the Armed Forces of the Union or to any other branch of national service;
(b) examination of physical and mental fitness of qualified persons subject to registration under this Act;
(c) determination of the categories in which qualified persons whose physical and mental fitness has been examined shall be placed by reference to their physical or mental conditions or both;
(d) specification of the principles to be applied and the circumstances to be considered while hearing an application for the grant or renewal of a postponement certificate;
(e) specification of the period for which a postponement certificate may be granted or renewed;
(f) any other matter for which regulations are required to be, or may be, made under this Act,