The TRE ASSAM NURSES', 'MIDWIVES' AND HEALTH VISITORS' REGISTRATION (AMENDMENT) ACT, 1953

ASSAM ACT XX OF 1953 
TRE ASSAM NURSES', ' MIDWIVES' AND HEALTH 
VISITORS' REGISTRATION (AMENDMENT) 
ACT, 1953 
(Passed by the Assembly) 
(Received the assent of the Governor on the 6th June 1953) 
[Published in the Assam Gazette, dated the 17th June 1953] 
An 
Preamble, 
Act 
to amend the Assam Nurses', Midwives' and Health Visitors' 
Registration Act, 1944. 
Whereas it is expedient to amend the Assam Nurses', Assam Act 
Midwives' and Health Visitors' Registration Act, 1944 II of 1954. 
hereinafter called the Principal Act, in the manner herein-
after appearing ; 
It is hereby enacted as foliows :-
Short title, 1. (1) This Act may be called the Assam Nurses', 
extent and Midwives' and Health Visitors' Registration (Amendment) 
co~mence- Act, 1953, . 
me t. (2) It extends to the whol~ of Assam. 
(3Lit.shall come isto force at once. 
Amend- ~For section 4 of the principal Act, the following 
~ent of sec- shall be substituted, namely :-
~~m 4 A~f "4. The Council shall consist of the following mem~ 
II of 1944. hers :-
(1) the Inspector General of Civil Hospitals, Assam, 
who shall be the President ; 
(2) two nurses to be elected by the registered nurses ; 
(3) two midwives to be elected by the registered mid­
wives : 
( 4) two Nursing Superintendents to be elected - by the 
Nursing Superintendents of the Non-Government training 
Schools recognised by the Council ; 
(5) two matrons of the Government training schools 
to be nominated by the State Government ; 
(6) the Professor of Midwifery and Gynrecology of the 
Assam Medical College, Dibrugarh ; 
(7) two medical graduates to be nominated by the 
State Government ; 
(8) the NursingJ)uperintendent attached to the office 
of the Inspector General of Civil Hospitals, Assam (who 
will ast.-ftS'"'Secretary of the Council)". 
Amend- "-""'3. In section 5 of the principal Act, between the words 
!llent of sec- "nominated" and "under" the words "or elected" shall be 10n 5 of the • d Assam Aet mserte . 
II of 1944. / 
Arrend- 4. For sub-sections (l) and (2) of section 6 of the 
tioC::~ 
0
!r'~h; principal Act, the following shall be substituted, namely:­
Auam Act 
H of 194.4., 
[Price anna 1 or ld.] 
2 
Terms of "(1) Subject to the provisions · ofsectiom 7 and 8 and 
effie~ of dthe any rules, the term of office of the nominated or elected 
nommate b h ll b h and elected mem er s a e t ree years. 
members. 
(2} A nominated or elected member shall be eligible 
for re-nomination or re-election, as the case may be, at the 
~~d of his term .of office." . . . 
Amend- 5. For sectiOn 7 of the pnnc1pal Act, the followmg 
ment of sec- shall be substituted, namely :-
tion 7 of "7. If any member dies or resigns his membership or 
t_ssat;_94,fct ceases to be a member as provided in section 8, the vacancy 0 
• shall be filled by fresh nomination or election as the case 
·may be under section 4 : 
Provided that any per6on nominated or elected to fill 
a casual vacancy shall hold office only so long as the mem­
ber in whose place the nomination or election is made 
would.J;rave held office". 
Amend- ~. In section 8 of the principal Act, between the words 
~ent of sec-- "nominated" and "member" the words "or elected" shall twn 8 of the • 
Assam Act be mserted 
II ef 1944. 
Amend- 7. In clause (e) (i) of sub-section (I) of Section 10 of 
ment of sec- the principal Act, for the word "four'.' the word "six" shall 
tion 10 .of be substituted. 
Assam Act 
II of 1944. 
v~ 
Amend- 8. In sub-section (3) of sectior. 12 of the principal Act, 
ment of sec· the words "Secretary and" shall be deleted. 
tion 12 of 
the Assam ., 
Act II of 
1944. \---: 
Amend- 9. In sub-section (~) (o) of aection 33 of the principal 
ment of sec- Act, between the words "nominations" and "of" in the 
tion 33 of second line the words "and el~ctions" shall be inserted. the Assam 
Act II of 
1'944. 
A.G.P. (Leg.) No.l7/64-1125-18·6-1954. 

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