The Arunachal Pradesh Nursing Council Act,2011

47
The Arunachal Pradesh Nursing Council A.ct,2011
(Act No. t of 20'12)
(Received the assentofthe Governor on 06/1/2012 and Published in the
Arunachal Pradesh E.O. Gazette No. 16,Vol-XlX, dated 20th January, 2012)
An
Act
to provide for the establishment of a Nursjng Councjl for the State of
Arunachal Pradesh, registration of Nurses, Nursing Midwives, Lady Health
Visitors, Auxiliary Nurse-cum-Midwives and Female Health workers with the
Council and for matters Ancillary thereto.
BE it enacted by the Legislative Assembiy of Arunachal Pradesh in
the Sixty-second Year of the Republic of lndia as follows :
(1)
(2)
(3)
This Act may be called the Arunachal Pradesh Short title and
N ursing CouncilAct, 2011. commence-
ment.
It shallextend to the whole of the State ofArunachal
Pradesh.
It shall come into force with effect from the date of
their publication in the Official Gazette.
2. ln this Act, unless the context otherwise requires :- Definition
(a) "Acf means tleArunachal Pradesh Nursing Council
Act, 2011.
(b) "Auxiliary Nurse-Cum-Midwives" means persons
employed to perform the duties of Female Health
Workers or Auxiliary Nurse-cum-Midwives in the
Health Cenfe of the community having qualified for
training in two years course of Auxiliary Nurse-cum-
Midwife with basic qualification ofAll lndia Secondary
School Examination (AISSE) or equivalent as
constituted under this Act ;
(c) "Council' means the Arunachal Pradesh Nursing
Council constituted under section 3 of this Act ,
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(d) "Health Visito/' means a person employed as Lady Health Visitors
after successfulcompletion of two years Lady Health VisitorsCourse
orAuxiliary Nurse-Cum- Midwives with Lady Health Vlsitor training
with a minimum qualification of All lndia Secondary School
Examination (AISSE) or equivalent. They shall be employed as
Supervisors in the Main-Centre / Primary Health Centre and shall
be responsible for supervision of Female Health Workers /Auxiliary
Nurse-cum-Midwives of the Sub-Centre within theiurisdiction of the
concemed Main{entre i
(e) 'Heatth workers (Female)'means a person employed to perform he
doties of Female Health Worker after successfulcompletion of one
and half year training course of Health Worker with minimum
qualification of Secondary School Leaving Certificate or equivalent.
They shall be employed as Female Health Workers in the Sub-
Centre ;
(f) 'Nurses" means persons (male and female) appointed to perform he
duties ofa Nurse who have successfully completed Nursing Course
of three years or above lvith minimum qualification of Higher
Secondary School Leaving Certificate, All lndia Higher Secondary
Certificate Examination or equivalent. They shall be eligible for
employment to various nursing posts ,
(g) "Nurse-Midwife" means a person appointed to perform the duties of
a NurseMidwifuwho has successfully completed anothersix months
duration of Midwifery course after successful completion of the
prescribed Nursing Course, They shall be eligible for employment
as Staff Nurse ;
(h) "Official Gazette" means theArunachal Pradesh Gazette ;
(i) "Prescribed" means prescribed by rules or regulations made under
this Act,
0) "President' means the presidentofthe Nursing Council;
(k) "Registef meians a Registerof Nurses, Nurse-Midwives, Lady Health
Msitor, Auxiliary N u rse-cu m-M idwives and Health Workers (Female)
maintained under section 13 of this Act, and the words 'registered'
and 'registration' shall be construed accodingly.
(l) "Registraf' means the regulations made by the Council under this
Act.
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(m) "Regulations" means the regulations made by the
Council under this Act.
(n) "Rules" means the rules made by the State
Govemment under this Act.
(o) "Section" means a section oftheAct; and
(p) 'State G0vernment' means the Government of
Arunachal Pradesh.
3. The $ate Govemment may, by notificatibn in ttre Official
Gazette, establish a Councilto be called the Arunachal
Pradesh Nursing Council', for the purpose of carrying
out the provisions of this Act. Such Council shall be a
body incorporated and have perpetual succession and
a Common Seal, with power to acquire property, both
movable and immovable and shall, by the said name,
sue and be sued.
4. (1) The State Government oiArunachal Pradesh shall
constitute the Council consisting of the following
members, namely :
(a) Principal Tutor of each School of Nursing,
Government ofArunachal Pradesh and other
Private/ Non Govemment Organization (NGO)
lnstitutions. e.g. Ram Krlshna Mission Hospital,
lEnagar.
(b) Princip6l Tutorof Auxiliary Nurse-cum-Midwfe
Training Centre, Health Training and Research
Centre Pasighat or equivalent.
(c) One Nursing Superintendent from General
. Hospitals and one Nursing officer from Refenal
,r Hospital nominated by the Director of Health
Services,
(d) Deputy Director of Health Services, Health
Training ard Research Centre Pasighat or
equivalenL
(e) Registrar, the Rajiv Gandhi University or his
nominee.
Establishment
of the Council.
Constitution
and compo-
sition of
Council.
Election and
term of the
office Presi-
dent and Vice-
President
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(f) Registrar of each Arunachal Prade_sh
Homeopathy Council and Arunachal Pradesh
MedicalCouncil.
(g) Secretary Education, GovemmentofArunachal
Pradesh or his nominee.
(h) One member nominated bythe Trained Nurses
Association of lndia, Arunachal Pradesh
branch.
(i) One Nursing Superintendent from private
institution or equivalent.
(j) Deputy Direclor of Health Services (Nursing) or
Nursing Officer of Nursing Cell, exofficb and first
Secrehry cum Registrar for two years only.
(k) Director of Health Services, ex-Officio.
(2) The name of every memb€r nominated under sub-
section (1) shall be published bythe Government in
theArunachal Pradesh Official Gazette.
(3) No Act of the Council shall be questioned merely
on the ground of the existence of any vacancy of
membership in the Council.
5. (1) PRESIDENTAND VICE-PRESIDENT: At its first
meeting, the Council shall proceed to elect the
President and Vice.President from amongst the
Mernbers thereof.
The members present shall elect from
amongstthemselvesa Chairperson forconducting
the proceedings till the election of the President is
held. Names shall be proposed and seconded by
members at the meeting. Votes shall be taken by
ballot, each member present having one vote for
the election of the President and another one vote
for the election of the Vice-President. ln case of a
tie, the chairperson shall have the right of casting
vote.
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(2) Wheh any vacancy arises in the office of the
President or the Vice-President, the Council shall
elect the President or the Vice-President as the
case may be, atthe first meeting, called after such
vacancy.
(3) The term of the Presrdent and the Vice-President
shall be two years. The same person shall not be
eligible to hold the office of the President for more
than two consecutive terms.
6. (1) Subjec{ to tfie provisions of sections 7 and I and the
rules made underftisAcL the term of the nominated
member shall be of three years.
(2) A nominated member shall be eligible for re -
nomination as the case may be, after the expiry of
his or her term of offic€.
(3) The powers of the Council shall be exercised
notwithstanding any vacancies in the number or its
members fixed under section 4.
7. lf the President or the Vice-President or any member
dies or resigns his or her membership or ceased to
be a member as proyided in section 8, the vacancies
shall be filled by fresh nominatron in he case of member
as provided by s€ction 4 or by holding election in the
case ofthe Presidentor the Vice-President as provided
in sub-section (1) of section 5, as the case may be.
Provided that any person nominated or selected
to fill a casual vacancy shall hold office only so long
as the member in whose place the nomination or
election is madewould have held otfice.
8 Anominated or elected member of the Councilshall be
deemed to have vacated his or her seat, if :
(a) He or She b absent without sufficient ground in
the opinion of the Council for three consecutive
meetings of the Council , and
(b) He or She is absent out of lndia for a period
exceeding six months.
Term of offce
and casual
vacancies.
Filling up
ofcasual
vacancbs
Cessation of
membershlp.
Leave of
absence of
members
Meeting of the
Coucil and
Constitution of
Committee.
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9. The Council may grant leave to any member to absent
himself or herself from the meetings of the Council for
period not exceeding six months.
10. (1) The Councilshall meet, ordinarily, atleastonce in
every six months forthe transaction of its business,
but the PreskJent may, whenever he or she thinks
fit shall upon a written requisition of not less than
seven members and on a date not later than 2'l
days after the receipt of such requisition call an
extra ordinary meeting. Whenever it appears
unnecessary to the President to convene€ meeting,
he or she may instead of convening a meeting,
circulate a written proposit,on with the reason for
such proposition for the observation and vote of the
members of the Council.
(2) The Council shall be empowered to regulate :
(a) the mode oftransaction of business including
provisions for decision on emergent mafters
by circulation of papers to members, and for
co-opting persons specially qualified to advise
on any particular matters before the Council ,
(b) the time and place at which its meeting shall
be held ;
(c) the issue of notices convening such meetings ;
(d) thei conduct of business there-at ;
(e) the constilution of the sub-committees, the
delegation to such committees, of any powers
or duties of the Council under this Act ;
(0 . the procedure of the trensaction of business
shall not b€ transacted at any meeting ofthe
Council, unless a quorum of six members are
present; and
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(g) ,all questions arising at any meeting of the
Council shall be decided by votes of majority
of the members present and voting or in any
case of an equality of vote by casting votes
of the President to the Council, or in his or
her absence, ofthe member presiding at the
meeting.
(3) untlsuch time as the regulations refened to in
sub-section (1) of section 35 have come into
operation, it shallbe lawfulforthe President of the
Council to summon a meeting at such time and
place, as appear expedient, by letter addressed
to each member.
11. ln accordance with the rules made in this regard, there
shall be paid to the members ofthe Council such fees
ortravelling expenses brattendance atthe meeting of
the Council or for iNpecting institutions from time to
time as may be allowed by the Council.
Payment of
fees and
travelling
expenses to
members.
12. (1) With tte previous approvalof the State covemment
the Councrl :
(a) shall appoint the Registrar,
(b) maygrant leave to such Registrar and appoint
a person to act as such in his place , and
(c) shall pay to the Registrar and to the person,
if any, appointed to act in his place, such
salaries orremuneration and such allowances,
if any, as the Council may determine.
(2) The Council may appoint such other Oificers,
Clerks and other Servants as it may consider
necessary for the purpose of this Act, and shall
pay them such salary or remuneration and such
allowances, if any, as the Council may determine.
Appointment
of Registrar
and other
offlcers of the
Council.
Maintenance 13
of Registers.
Maintenance 14
ofRegisters
by the
Registrar
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(3) The State Council shall receivel00% financial grant
in-aid from the State Government to meet its
expenses on pay and allowances and other service
benefit of its Registrar and other employees and
also for meeting the accommodation, stationery,
equipment, travelling/deamess alloixances and other
allowances expenses, but the State Council's
account shall be audited annually through the State
Government authorities.
(4) The Registrar shall act as treasurer to the Council.
The Council shall maintain a Register of :-
(a) Nurses,
(b) Nurse Midwives ;
(c) Lady Health Visitors ;
(d) Female Health Workers or Auxiliary Nurse-cum-
Midwife in such forms containing such particulars
and divided into such parts as may be prescribed.
(1) The Registrar shall maintain the registers in
accordance with the provisions of this Act and in
accordance with any orders made by the council
and shall from time to time update and make all
necessary alterations in the registered address or
appointments and in the classificatrons of the
registered Nurses, Nurse Midwife, Lady Health
Visitors, Female Health Wo*ers orAuxiliary Nurse-
cum-Midwives and erase the name of any such
Nurse, Nurse-Ivlidwife, Lady Health Visitors, Female
Health Workers orAuxiliary Nurse-cum-Midwife who
is dead or has ceased to practice.
(2) To enable the Registrarto fulfillthe duties imposed
upon hirn/her by sub-section (1) he or she may send
notice to any person registered according to his or
her registered address or appointment as has been
changed, and rf no reply to any such notice is
received within a period of six months from the date
of its dispatch, the Registrar may erase the name
of such person from the Register in which it is
entered.
.55
Provided that any name erased under sub-
section (2) may be re€ntered in the Register under
the direction of the Council.
(3) The candidate applying for registration should
enclosed two copies of passport size photographs
with uniform in his or her application duly
countersigned by the Head of the lnstitution from
where he or she was trained. One copy of
photograph will be affixed on the certifleate, and
other copy in the register itself. ln case ofapplying
for duplicate copy ofthe Certificate, the applicant
will hav'e to send his or her photographs again,
without which no duplicate copy Wll be issued.
15. On receipt of the Death Certificate from prescribed
authority, the Council shall remove the name of the
deceased person from the Register in which his or her
name is entered.
16. lf the Council is satisfied that any entry in the Register
has been fraudulently or incorrectly made, the same
may be erased underthe order of the Council.
17. (a) Nurses, (b) Nurse Midwives, (c) Lady Health Visitors
(d) Heatth Workers (Female) and Auxiliary Nurse-cum-
Midwives who have undergone the course of training
as prescribed by the Indian Nursing Council from the
recognized training lnstitutions, and passed the
examination and fulfilled such further conditons as may
be prescribed.
18. On receipt of an application in the prescribed form and
on payment of such fee, not being less than the fee
payable on ordinary application for registration under
this Act as the Council may determine, any person
shall be entitled to be registered under thisAct, provided
to the satisfaction of the Council that he or she has
been registered either as Nurse, Nurse-Midwife, Lady
Removalof
names from
the Registers
on notice
death.
Removalof
fraudulent and
inconect
entries. in the
Registers.
Persons
entitled for
reg istration
underthe
this Act.
Admission to
register of
Persons
trained
outside
Arunachal
Pradesh.
Bar and
renovalof
Registration
and re-entry
of name
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Health Visitor, Female Health Worker orAuxiliary Nurse-
cum-Midwife in any State outsideArunachal Pradesh in
respect of which the Council is satisfied, that the
standard of training and examination required for
admission to the Register of Nurses, Nurse-Midwives.
Lady Health Visitors, Female Health Workers orAuxiliary
Nurse-cum-Midwives established under the said Act or
provision is not lower than the standard of the kaining
and examination required under this Act.
19. (1) The Council may by order bar, suspend or remove
the regisffiion of a Nurse, Nurse-Midwife, Lady Health
Vrsit)u Female Health WorkerorAuxiliary Nurse.cum-
Midwife on any of the following grounds :-
(a) that he or she has been sentenced by any Court of
law for any non$ail able offence, or sentence not
having been subsequenfy reserved or quashed ;
(b) that he or she has been convicted by a Court of
law for any offence involving moral turpitude ;
(c) that he or she has been guilty of professional
misconduct, professional incompetence,
negligence of duty, or lack of integrity or
professional ethics. or
(d) provided that no action shall be taken on the
grounds referred to clalses (b) and (c) above of
this section unless an enquiry in which an
opportunity has been given to the person
concerned to state his or her case, has been
made and the Councit by a majority of twothirds
of the members present andvoting decides that
such action should be taken.
(e) that any name so removed may afterurards be
re-entered in the ReEister and any order of refusal
ofregistratiirn passed under su'section (1) may
be withdrawn under the direction of the Council
given by majority of two-thirds of the members
present and voting at the meeting.
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20. The regEtration under this Act shall not confer upon
any person the right to assume any title, name or
designalion implying thal he orshe is Dy law, recognlzed
as a MedicalPractitioner. or that he orshe is authorzed
to grant any Medical Certificate.
21. (1) The lnstitution which are approved and recognized
by the Council after inspection by its President or
any member appointed by the President shall be
competent to train Nurses, Nurse Midwives, Lady
Health Visitors, Female Health Workers orAuxiliary
Nurse -cum-Midwives, and lo send them for
examihation for the qualifying certificate of the
Council.
(2) All the recognized institutions shall be inspected
by the resident of the Council or any member
appointed by the President at least once in two
years.
22. The Councilmay authorize the Registrar orany member
to inspect any Hospital, Health lnstitution, Nursing
Horne or School of Nursing to asce(ain hat the persons
working therein 6 Nurse are registered with tfE Council
and, in the case ofa Schoolof Nursing, Auxiliary Nurse-
cum-Midwife Training Centre etc., that it conforms to
the standards prescribed and the Registrar may call
for records and other information from the authority
concerned and such authority shall supply alltrue and
correct information in its possession.
23. (1) Whenerrerthe Councilon receiptof an ad\rerse repoG
is of opinion that an enguiry should be made as to
the desirability of withdrawing recognition from a
particular institution, it shall depute its President
and a member forfurther inspection on such terms
as it thinks fit and at the sarne time call upon the
lnstitution to show cause as to why its recognition
should not be withdrawn The Council, after
Regiskation
under this Act
not to qualify
as Medical
practftioner.
lnstitution for
training Nurses,
Nurse Mid-
wiveYLady
Health visitors,
Auxiliary
Nurse-cum-
Midwive9
Female Health
Workers to be
recognized
by the council.
Power to
inspect
Hospital,
Nursing
Training
Institutions
etc.
Wrthdrawal
of recognition
from institution
and any
School of
Nursing.
Appeal
Prohibition of
issue oi Certifi-
cate and entry
of names by
any lnstitution.
Supervision
by District
Medical
Ofiicer and
Health Officer.
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consideration of the report so received and of the
explanation, ifany, bythe lnstitution, may ivithdraw
the recognition. The orderofsuch withdrawal shall
be rn writing and served in the prescribed manner
(2) The Council may, for reason to be recorded in
writing, derecognized a Schoolof Nursing orsimilar
institutioil if it is of the opinion that the training
standards in the school has fallen short of the
requirement, or that it is otherwise no longer
desirable to recognize it in pubic interest.
24. Any person or lnstitution aggrieved by an order of the
Council under section 19 or section 23 may appeal to
the Govemmentwithin thirty days from the date of such
orderand the decision ofthe Governmenton the appeal
shall be final.
25. No Hospital, School, other similar lnstitution which
has not been approved or recognized under sub-
section (1) of sectlon 21 shall issue to any person a
Certificate or enter the name of any person on a list
of register or other documents purporting to show
that such person is qualified by having passed any
examination or undergone any course of training to
practice as Nurse, Nurse-Midwife, Lady Health
Visitor, Female Health Worker or Auxlliary Nurse-
cum-Midwife unless such person has been registered
under this Act.
26. The District Medical Oflicer and Heatth Officer of the
District or such other person as may be appointed by
the Council shall in consultation with the local
authorities and subject to prescribed conditions and
restrictions, exercise general supervision over all
category of Nurses, Nurse Midwives, Lady Health
Visitors, Female Health Workers or Auxiliary Nurse-
cum-Midwives within the district and exercise and
perform such other powers and duties as may be
prescrib€d.
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27. Altet the expiration of seven years from the
. commencement of thisAct, no Government or pravate
Health lnstitution, Hospital, Dispensary, infirmary or
lying-in Hospital shall employ any category of Nurse,
Nurse-Midwives, Lady Health Visitor, Female Health
Workers orAuxiliary Nurse-cum-Midwives, unless he
or she is registered under this Act.
28. Any person who practices pr allows a person to practice
as a Nurse, Nurs+.Midwife, Lady Health Msitor, Female
Health Worker or Auxiliary Nursetum-Midwife in
contravention of section 27 shall be punished with a
fine which may extend up to rupees two thousand and
up to rupees two hundred for each day the otfence
crntinues after cuviction.
29. Any person vrho :
(a) Dishonestly makes use of any Certificate of
registration issued underthe provisions of thisAct
to him or her or any other person ; or
(b) Procures or attempt to procure registration under
provisions of this Act by making or producing
causing to be made or produced any false or
fraudulent declaration, or certificate or
representation whether in writing orotherwise ; or
(c) Willfully makes or causes to make any false
representation in any matter relating to the
registration of Certificates issued under the
provisions of this Act ; or
(d) Being the Secretary Manager orother Officer ofa
Hospital, School or other lnstitution issues or
authorizes the issue of a certificate to any person
or enters, or authorizes entry of the name of such
person in contravention of section 25 shall be
punished with a fine which may extend to two
thousand rupees orwith imprisonment for a term
$/hich may extend to six months or with both.
Disability of
un-registered
person.
Penalty for
un-registered
person.
Penalty for
dishonest use
of Certificate.
Penalty for
un-lau/fu1
assumption of
a title.
Publication
and use of
Annuallist of
registered
Nurses, Nurse-
Midwives, Lady
Health Visitors,
Female Health
Workers/
Auxiliary Nurse-
cum-Midwives.
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30. Any person who not being a Nurse, Nurse-Midwife,
Lady Health Visitor, Female Health Worker orAuxiliary
Nurse-cum-Midwife registered under thisAct, assumes
or uses the name or title of Registered Nurse, Nurse-
Midwife, Lady Health Visitor, Female Health Worker
or Auxiliary Nurse-cum-Midwives or uses any name,
title, addition, description or signboard implying that
such person is a Registered Nurse; Nurse-Midwives,
Lady Health Visitor, Female Health Worker or Auxiliary
Nurse-cum-Midwife as the case may be, shall be
punished, with fine which may extend to two thousand
rupees or with imprisonment for a term which may
extend to six months or with both.
31. {1) The Registrar shall, in every five years, on or before
a date to be fixed in this behalfby the Councilcause
to be printed and published correct list ofthe names
for the time being entered in several parts of the
Registers of Registered Nurses, Nurse-Midwives,
Lady Health Visitors, Female Health Workers or
Auxiliary Nurse-cum-Midwives, setting forth :-
(a) allthe names entered in several parts of the
respective Registers arranged in alphabetical
order according to surnames ;
(b) the reg isiered addess or appointrnent of each
person whose name is so entered in the
registers ; and
(c) the registered qualification of each, such
person and the date on which such
. qualification was certified.
(2) Every C6irrt shall presume that any person whose
name is entered in the latest such list is duly' registered under this Act, and that any person
whose name is not so entered is not registered
under this Act.
61
Prcvided that in the case ofany person whose
name does not appear in such printed lists, has a
certified copy, signed by the Registrar of the entry
ofthe name of such peEon in a Registerof Nurses,
Nurse-Midwives, Lady Health Visitors, Female
Health Workers orAuxiliary Nurse-cum-Midwives
shall be evidence that suoh person is registered
under this Act.
Provided f.urther that a certificate purporting
to be signed by the Registrar stating that the name
of a person on the printed Register of Nurses, Nurss.
Midwives, Lady Health Visitors, Female Health
Workers orAuxiliary Nurse-cum-Midwives, as the
case may be, has been removed ftom such Regbter
. specifying the date of such removal be evidence
that such person is not registered under this Act
and ofthe date from which he or she ceased to be
so registered.
32. No Court of Iaw lower than of a Magistrate of First
Class shall try any offences under this Act.
33. No Magistrate shall take cognizance of.any offence
punishaHe under this Act except upon complaint made
by the Council.
34. (1) The State Government may by notification in the
Ofiicial Gazette make rules to carry out all or any
of the purposes of this Act.
(2) ln particular and without preludice to the generality
of the foregoing powers such rules may provide for
all or any of the following matters, namely :
(a) Prescription ofthe period of less than 3 years
forwhich a member of the Council may hold
offlce under section 6 :
Courtcompe-
tent to try
offences under
this Act.
Cognizance
ofoffence.
Power to
make rules,
Power ofthe 35
Council to
make
regulations.
62
(b) Prescription of the manner in which nomination
and election of President and Vice-President
shall be made and casual vacancies shall be
filled under sections 5 and 7 ;
(c) Prescription of the form in which a Register shall
be kept, the particulars to be entered in such
Register, and the parts in which such Register
shall be divided under section '13 ;
(d) Prescription of the manner in which an order of
removal or refusal shall be served on persons
under section 19 ;
(e) Prescription of the fees payable in respect of an
appeal under section 24; and
(0 Any matterwhich is to be or may be prescribed.
(1) The Council may make regulations not inconsistent
with this Act or the rules made thereunder ;
(a) regulating the compilation, maintenance and
publication of the Register and the cond ions of
admission to the Register ;
(b) prescribing the fees payable on application for
registration, ttre forms in which such applications
shall be made and the conditions subject to
which names shall be entered in the Register ;
(c) prescribing and regulating the examination which
must be passed as a condition of matter
ancillary to or mnnected with such examination,
including the courses of training which the
candidates appearing for examination shall
undergo ;
(d) prescribing the cause forwhich, the conditions,
underwhich and the manner in which the names
of Nurses, Nurse-Midwives, Lady Health Visitors,
Auxiliary Nurse-Cum-Midwives or Female
Health Workers, may be removed or re-
entered in the Register under section 19 ;
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(e) fcrthe approvalcfany lnstitutron for the purpose of such Uaining
and the granting of certificates to candidates passing
examination,
(f) regulating the conditions under whlch lnstitutions for nursing
the sick, maternity and child welfare may be approved and
recognized by the Council ;
(g) appointing a Registrar and such other servants as may be
necessary :
(h) regulating the pay, pension, conduct and other conditions of
services of persons ;
(i) regulating and supervising the practice.of their profession by
the registered Nurses, Nurse-Midwives, Lady Health visators,
Auxiliary Nurse cum midwives or Female Health workers ;
0) reguhtng the publicatjon ofthe names registered under Nurses,
Nurse-Midwives, Lady Health Msitors Auxiliary Nurse-cum-
Midwives and Female Health Workers, and their residences;
(k) regulating the condition under which such Nurses, Nurse-
Midwives, Lady Heatth Visitors, Auxiliary Nurse-cum-Midwives
and Female Health Workers registered in other Slates in lndia
or in any Countries other than lndia may be admitted to the
Register, on such other Slate and Countries granting reciprocal
registration to persons registered on the Registerofthe Council ;
(l) determining the manner in which allfees levied underthisAct
and money received by the Council shall be accounted for,
audited and applied for he purpose of th!sAct, and for regulating
the expenditure ofthe Council generally; and
(m) generally for the provision of any matters in respect of which
the Council considers necessary provision shall be made for
the puryose of this Act ;
(n) all the regulations made under this section shall be published
in the Official Gazette after approval by the State Government,
(o) forthe conduct, practice and professionalethics for the Nurses,
Nurse-Midwives, Lady Health Visitors, Auxiliary Nurce cum
Midwives or Female Health Workers; and
(p) any other matter which is required to be prescribed by
regulations, for purposes of this Act.
Protection of
persons
acting on
good faith
underthe
Act rules
or fegulations
Certain
persons to
be public
servants.
Repeal and
saving.
64
36. No suit or other legal proceedings shall be instituted
against any person for anything done or intend'ed to be
done in good faith under this Act, rules or regulations
made there-under
37. Every person appointed under sub-section (1) and (2)
of section 12 shall be deemed to be a public servant
within the meaning of section 21 of the lndian penal
code, 1860 (45 of 1960)
38. (1) The Assam Nurses, Nurse-Midwives and Health
Visitors Registration Act, 1944, in so Far as it applies
inArunachal Pradesh is hereby repealed.
(2) Notwithstanding such repeal, anything done or any
action taken under the Act so repealed shall be
deemed to have been done or taken , under the
provisions of this Act

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