The DENTISTS (COPE OF ETHICS ) REGULATIONS, 1976

 
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at fa aaa afkifaa fanr ara, np? aaatfoar kakra<a nPa? a at 
raan aka
(^) akaa, maka mrmkar tfarekw pPtr a ma <r na 
Ppth PraTa^bft ak mrar mar avKifaark ?/tar rrm mrat ^a 
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giT<n aza 3?k mr aforfcaa a muta oar? njr gamut a mkr a^d §a( 
aaa snr ypr nk nt Pr?k ’ft <rifu at warfmr aar ,-pir apart a<a irk 
mra asa a kraut a Pat rnauaa uar aaar aid ami PT afar §k!t 
mu uaa faufuu ara a orc am wl ur aut am u aaa Prvg urg 
aupu =r uaw. ■
qfW HT asa. ■< (?) hPu^ a PmuP-rfar uma uta, sruftr:—
(a) aaraa w truTua, uKtkvr-ka;
(a) nlkiu grar hkt a auk uuntfcr m-u aikut arm 
foP+miurut a at auka mk maa nrau SKt ukt-ukt 
ma Pur Par Pau hu rft ;
(a) u^raa norma, krra urn {aTPirJ-am uu.t rra a •
Peru <tu at arrr a auka, suuut uurf-Ttu;
(a) gaunt Pranru, rkk ar urnrn (fjrut'ur)-akr;
(s) PaPrw a^iPruranf a fuPr.fuig’it a uau war. r,r<r 
okr-akt ?r ura fan fnu at at sijuir 'rkuikarn ■
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(a) armsrkr a anunr ikuuuf at nt kma-uyfi'raikait? 
(Pataaeasa) *it suaa srm akt-aitt ir aia fan fora 
k nf <n
(s) auafau a faurtr aaa mat afoikrau uankaruf a a 
aforfora aaarkar u'a at amta arr^r mm PiutPaa.. ■- 
qaaamfw; . ~
(a) aa xfonffosa amtftaruf at, otta umki drl ara 
%*§ nau qntPndoin at uatur ft, raka? w nPufaT 
aa m-kauri srmunu a ft PrmPua tin auaifka • . *
fouru d t?a aaor<a (’ta atf) ^lar;
(sr) kkk^unarfuaral grar uaa a a faarfora panaiforar;
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(m) iktkka arait gnuiPmu-uuifaautl siar uar n i; 
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foriT- 15^PK 19 73 3C59
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,* * ? r. afta^fa Tfs’.rsT, saraa-sr rm area? far faafavrfa if ^iftrc far aftaa * ir*w 
, fa ftjif fait -afaf fa aafar afa mrw ffa§ ft; afta^faftafaf amr ^errfkcr rf. sanna rvir 
naifaf far it ft
far Safa.
dlxr^T W—TfsR£tWT
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fa tTP faftTSW fa ^T if nfa am nfaaT, qft ifiJR, 5FCT falTT flfa^KT 
ftni w.
(3) afta\ fair yn srffafaf far ftfafcr an; wfr ftp^ ft;
^;.r yifaf.p-Trr fa Safasraf faf rratftaa anfa fa fir a marar xnrfa.
i
(v) xftrc^rx nm fafaneasT fa fafa fa q^nfa, ft^fer a’-rr fan 
fa faf aar fan<rn fafa rfra fa ft; faf^a ftfa mra fa-w afaraiftaf fa 
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f; ufa a arara fa ftrfa fair afanjfrr fa, fafaf ft; aftaa w;w unfa, wit 
aftfar aat fa? fafa
(3a ary fa arfaa afta^ fa sry ftaaa xftirjK, fam isay aar 
anryyfaanfaaaafar^rr, ?^v (amftiv^y’-f fa'am f ? 
fa am'? fa srpkt far fa far rrafa aim.
?v. (0 afta^ qsaa^y fa ftrnir amfa arfa— • fa-w.
(fair) y'rarfernfi,
(far)' snnfwifa,
(fafa) naraf yaaiftaa-amftrrfaf, fak ' •'
'• \nrx) FTim afefafaf
aa, fa am ? x fa sraft aral-ra fa fair «ny <f, faf^rr trft fa t^r xftresx 
wrwfa, fa "xrn xftmfa' fa ara fa wr mraar.
(f)^ afta^fa Tfa^rcananingftrft;a?infam fafvr 
nfaftna faaar aftaa^aixrftfa aa ffa^f fa arfafa fa fa win 
afar, faft iraa-iraa ax xftreix fa ftrT^j far ft fa 'jaxffer rt iw far
j- xrany fa arrffar afa.
1
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wl stir xfsr- xfaFR ’T hi hith F fair w <trr, srh trrrr ?v n hFort FPH-Frw r Fh q't
tM t Few faw-faw qtor FrF<r Ft srr qwit.
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Ftt 5ith F Fqqq n ’q srfaPm 4' (H vraf <wr Fw^n'r F wftn t^F ■ 
g!T q<qqr W1W, PWTT HTT TlCT-lfWT q TWqq qof jjt, wft w wf., 
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qr wrrw qfeuiT t ¥T n whow tct <wt rr with tpt F ’msi q 
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^Fff Ft qqqfw twi ?T Froit Fir tFitck «T n’.Pirr 
hwitt ht ttt tw w q.ir t^hi qqrantq tit nrq; qr
(»ir) FsrFr'Tfw^q^qrsriR^ qrqR.firuti qtr wq qr w’FPft 
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qpw? £ Fqqqr it hr hih^ if qrt sq wft, mTtn ?w ’F 
*hFrm ttqr qq ^q qT?r uswT ht q^wr it
fwt wwmfqqrqiqqqqJ^mCTqCTCTftqiqr (t.
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aarr x^t 5a: ari-Phr Phi =rrr.
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. • qp^nrara ^TaukwQ tt Paanl gar suPai-a Tts ttPiPt
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MADHYA PRADESH ACT
No. -1(5 of 1973
THE MADHYA PRADESH UPCI1ARJKA, PRASAVIKA, 
SAHAI UPCUARIKA-PRASAVIKA TATIIA SWASTllYA 
I’ARIDAKSIIAK KEGLSTRIKARAN ADIUNIYAM, 1972 
'EARLE OE CONTENTS
Sections , .,; i
1. Short title, extent and commencement, 
i?. Definitions.
3. 1 ncorpoLiliun of Nurses Registration Council.
'I. Constitution of Council.
5. President and Vice-President1 Of tlic Council.
-. . 6. ‘Mode ot election.
7. Term of oflicc of Vice-President and Members of 
Council.

 
S3 wralhrW4On-pr. isTnarc 1973 3673
v (j. (1) Au election under clauses (h), (i), (j) and (k) of suit- w<,,!<’ oC 
section (1) of see!ion 4 shall be conducted by the Council and election, 
an election under clauses (g), (!) and (in) of sub-section (I) of 
sccLton 4 shall be conducted by the bodies referred to therein 
in Llic prescribed manner.
(2) If any of the bodies referred lo in clauses (g), (I) and 
(m) of sub-section (1) oT section 4 docs not, by such dale as may 
lie prescribed, elect a person to be a member of the Council, the 
Slide Government shall, by order in wriliug, appoint to (he 
vacancy a person qualified for election ihcrcto; anti the person 
so appointed shall he deemed to he a member of the Couutil as 
it lie had been duly elected by the said body.
(3) Where any dispute arises regarding any election to the 
Council, it shall be referred to the State Government lviihin 
such period.as may be prescribed and the decision of the Stale 
Government thereon shall be final,
7. (I) The Vice-President shall hold office foe a term of ycrit, „[ 0|ylrc Q[
one calendar year. ,! Vice-President ,
and Meinhers ol 1
(2) Every member of the Council other than an cx-o!lieio Council, 
member shall hold office for a term of three years bom. die ilalc,
Ids election or nomination is notified in die Gazette under sub­
section (2) of section 4: j
Provided that notwithstanding the expiry of his term, such 
member shall continue to hold office until Lhc election or scfcc- 
fidn, as tfic case may be, of his successor is duly notified in the 
Gazette. • ,
8. (1) An elected or nominated member may at any Lime, Casual vacancies, 
resign his membership by tendering Ids resignation in. writing-
under Ids hand to tlic President, and his scat shall thereupon
become vacant.
(2) An elected or nominated member shall be deemed to 
have vacated big scat if—
(i) lie is absent without excuse sufficient in the opinion
of the Council, from three consecutive ordinary 
meetings, of the Council; or
(ii) lie is absent out of India for a period exceeding six ;
consecu live months; or
(iii) is name is removed from the State Register under i
section 17. ■
(") If any question, dispute or doubt, arises wheiher a 
yacaney has occul ted under .sub-section (2), it shall be decided ■
by the State Government and its decision shall he final.
(4) A casual vacancy in (he Council shall be filled by elee- !
tion or nominal ion, as ihe ease may be, and the person elected ' ’
or noinitmled to fill I he vacancy shall bold ollice for the uu-
expjjcd term of his predecessor. i
t

 
________nsro^sr tito, 15 qv(rqt 1973 3g?1
MADllYA PRADESH ACT
V No. 4G or 1973
TI1E MADIIVA PRADESH IJl’ClJARIKA, PR ASA VIKA,
SAlIAl UPCHARIKA-PRASAVIKA TATI1A SWASTHYA 
J’ARIDARSllAK REGISTRIKARAN ADI1JN1YAM, 1972
[Received the assent of die President on the Gth November Iy73, assent first 
published in the " Madhya Pradesh Gazette'” (Extraordinary) dated the 
15th November I97J.J
An Act to consolidate the laws relating to registration o(
Nurses, Mid,rives, Auxiliary Nuiso-Midwivcs and Ucallh 
Visitors in Madhya Pradesh and to make provision for (he 
constitution of the Nurses Registration Council for the 
Stale and lor matters connected therewith.
He it enacted by the Madhya Pradesh Legislature in the
Twenty-third Year of the Republic of India as follows:—
PART I—PRELIMINARY
1. (1) 'I’his Act may be called the Madhya Pradesh Up-Short title,
charika, I’rasavika, Salmi Upcharika-Prasavika Tallin and commence- 
Syyqtbya Paridaishak Registration Adhiniyam, 1972. mentu
2. In this Act, unless the context otherwise requires,—
(3) It shall come into force on such date as the Stale Gov­
ernment may, by notification, appoint.
2. In this Act, unless the context othenvise requires,— Definition.
i_ ; (a) "Council’' means the Madhya Pradesh Norses Regis­
tration Council, established under section 3;
(b) "Nurse" includes a male nurse;
(c) "recognised qualification” means any of .the qualifita-.
lions un billed in the Schedule to the Indian Nurs­
ing Council Act, 1947 (No. 48 of 1947);
(d) "State register" means 7t register maintained under
section 14 and expressions "registered'' and ’'regis­
tration'’ shall be construed accordingly,
TART IJ-THE MADHYA PRADESH NURSES 
REGISTRATION COUNCIL
’. (1) The State Government shall, as soon as may he, ijicorponilioi, ol
es .blish, by a not ilira.tion, a Nurses Registration Council with Nurses Ih-gistra- 
clfccl from such date as may be specified therein. . lion Council.'
(2) The Council shall he a body corporate by the name 
of the Madhya Pradesh Nurses Registration Council and shall 
have perpetual succession and a cuimnou seal with power to ,
-Require and hold property both movable and immovable, and . 
subject id tlie provisions made under this Act, to transfer any . > 
property held by if mid to contract and do all other things 
necessary for the purposes of its constitution bnd may .sue or 
be sired in its corporate' name.

36 7 2
Count Elution 
of Council,
ks'Mct Trjnrgr,, fc=rrr 1973 ■
4. (I) The Council shall consist, of the following mem­
bers, namely:—
,, • ~t
(a) TJic Director of Health Services, Madhya Pradesh—
ex-officio;
(h) lwo Superintendents of Hospitals approved and
recognised by the Council under sccLion 24 nomi­
nated by the State Government by rotation;
(c) lhc Assistant Director of Health Services (Nursing)
and in the event of the said ollice being vacant, 
the Superintendent, Nursing Services—cx-oIJicio;
(d) The Principal, College of Nnrhig, Indore—cxolficfb;
(c) Two Matrons from Medical College Hospitals nomi­
nated by the State Government by rotation;
(f) Two -Sister tutors of Schools of Nursing in Madhya -
Pradesh nominated by the Stale Government by 
rotation; '
(g) One nurse elected by the Madhya Pradesh Branch of
trained Nurses Association from amongsf the 
registered nurses residing in Madhya Pradesh;
(b) Three nurses elected by registered nurses other than
those who-are members of the Madhya Pradesh 
Board of Trained Nurses Association from 
amongst themselves of whom one shall be male 
nurse;
(i) One midwife elected by registered xnidwives bjm
amongst themselves;
(j) One auxiliary nurse-midwilc elected by registered.
auxiliaiy nursc-midwivcs from amongst them­
selves ; ~
(k) One health visitor elected by registered health visi­
tors from amongst themselves;
(l) One member elected by the Madhya Pradesh Branch
of the Red Cross Society Iioin amongst its mem­
bers residing in Madhya Pradesh.;
(m) One member elected by Mid-India Board, of Exami­
ners from amongst its members:
K
ti
Provided that no person shall at the same lime serve as 
a member in more than one capacity.
(2) The name of every person elected or noinhiated 
under sub-section (J) shall be notified in the Gazette.
Prenident nnJ $ (]) q-j|C jj;rector of Health Sci’viccs, Madhya I’radclh,
virc-rresident ct be cxofltcio President of the Council,
the CounelL
(2) The Vice-President of the Council shall be elected by 
the members of tht Council from amongst themselves.

nwrfor zrwr, favr'Pb i5 1973 3673
"V G. (1) An election under clauses (h), (i), (j) and (hl of sub- Mo,la 1/1 
section (1) of section 4 shall be concluded by the Conned and 
an election under clauses (g), (1) and (tn) of snb-sccliou (11 of 
section 4 shall be conducted by the bodies referred to therein 
in tlic prescribed manner.
(2) If any of the bodies referred to in clauses (g), (1) and 
(in) of sub-section (1) of section 4 docs not, by such date as may 
be prescribed, tied a person to be a member of Lhe Council, Lhe 
SlaLe Government shall, by order in writing, appoint to the 
vacancy a person < j nidified tor election thereto; and the person 
so appointed shall he deemed to be a member of the Council as 
if he had been duly elected by the said body.
(3) Where any dispute arises regarding any election to Lhe 
Council, it shall he referred to the State Government within 
such period .as may be prescribed and the decision of the Stale 
Government diet eon shall be final,
7. (1) The Vice-President shall hold office for a term of Term ol office ol
one calendar year. ,! Vice-President
ami Members oi
(2) Every member of the Council other than an cx-ollicio Council, 
member, shall hold office for a term of three years from the date, 
his election or nomination is notified in the Gazette under sub­
section (2) of section 4:
Provided that notwithstanding the expiry of his term, such 
member shall continue to hold office until the election or sclcc- 
tidh, as the ease may be, of his successor is duly notified in the 
Gazette.
8, (1) An elected or nominated member may at any lime, Casual vacancies, 
resign his membership by tendering his resignation in. writing
under his band to the President, and his scat shall thereupon
become vacant.
(2) An elected or nominated member shall he deemed to 
have vacated his seat if—
(i) he is absent, without excuse sufficient in the opinion 
of the Council, from three consecutive ordinary 
meetings, of the Council; or
' (ii) he is absent out of India for a period exceeding six 
consecutive months; or
(iii) is name is removed from the State Register under 
section 17-
(3) If any rpiestion, dispute or doubt arises whether a 
vacancy has occurred under sub-section (2), it sh'all be decided 
by the Slate Governmvtit and its decision shall he final.
(4) A casual vacancy in (lie Council shall be filler! bv elec­
tion or nomination, as the case may be, and Lhe person elected 
or nominated to (ill the vacancy shall hold ollice for the tut- 
expired term of his predecessor.

 1
3674 JMnfo 'usm, f^niqr is tot 1973
Leave cl absence 9, The Council may permit any member to absent himsr,,.f, 
to members. . from the meetings of the Council for any period not exceeding
six months.
Meetings ol Nib 10. (1) The Council shall meet at least once in each year
Council. at such time and place as may be appointed by the Council.
(2) Five members of the Council shall form a quorum atul 
all aeLs of the Council shall be. decided by the majority of the 
members present and voting. In the case of an equality nf votes, 
Lhc peison presiding shall have a casting vole.
Vacancy not to 11. No act of tjie Council shall be invalid merely by
Invalidate pro- reason of— 
ceedlugs, etc.
(a) any vacancy in, or defect in the constitution of the
Council; or
(b) any defect in the clecLion or nomination of a person
acting as a member thereof; or
(c) any irregularity in its procedure not affecting the
meriis of the case. -
Pnymen o 12. There shall be paid to Lhc President, Vice-President
stden^Vice-l’resb *li’^ I1iemhcrs of the Council, such allowances for attending 
dent' and mem- ladings as the Council may, by regulations, determine, 
bers ol Council. K
PART III—REGISTRATION
Registrar and xt 13, The Council shall appoint a Registrar who shall
other officers. also nct as sccvetary of the Council.
(2) The Council shall appoint a Treasurer who shall exer­
cise general control over the funds of Lhc Council : .
Provided that pending die appointment, of a Treasurer, the 
Registrar inay, if so required by the Council, act as Treasurer 
for a period not exceeding one year.
(3) The Council may employ .such oilier persons as it may 
deem necessary to cany out the purposes ed the Act.
\/ (1) The qualifications, the conditions of apnointnieu! and 
service and scale of pay as respects (lie Regrslrai'and (he T1..1- 
sure.r shall be such as may be prescribed and as respects (he other 
employees shall be surh as (he Council may, with the previous 
sanction of the State Government determine.
(5) The Council shall require ami take from (he Registrar, 
Treasurer or from any oilier employee such security for (he due., 
performance of his duties as the Council deems necessary.
A
I
I
f
f(>) The Registrar, the Treasurer and oilier employees ap­
pointed by lhe Council timin' ibis section shall he deemed in be 
public servants within the meaning of'section 21 of lhe Indian 
remit Code, 18(10 (45 of 18G0).
f
I
•.?' •*

4
3682 •tfvt'ET, Pvrizff 15 ’PFT7. 197 3 -• T» 'f *'k »
(e) all records and papers Belonging fo the Comic'* 1.;,/ ' 
Board referred fo in clause (a) shall vcsl hl \ 
and be transferred lo the Council established "" 
under section 3.
1
r
tt •
Repeal. 36. As from the date specified for the establishment of
the Council under sub-section (I) of section 3, the Central 
Provinces and Berar Nurses Registration Act, I93G (No. 23 
of 1936), and the Madhya Pradesh Siat'olory Bodies (Re­
gional Constitution) Act, 1956 (No. i7 of 1956), in so far as 
it relates to the said Act, the Madhya Bharat Rais Registra­
tion Act, 1953 (No. 22 of 1953), and the Madhya Bharat 
Nurses, Midwives and Health Visitors Registration Acl, 1955 
(No. 2 of 1955), shall stand repealed.
1
L.
i
j
Ii
i
I
J
■)
>*
J
['>
I
• i
*
ffriSRiT, Tyr”r FBir to rrnnft, WTsrasr, grer snmr ’Fsta jrxiot, -rftrR R
Frcrftrr—1973.
i
i
M'1:
A.
I

     
     
     
 
 
I/"
4« .feiPP is ‘i'f'^1?: 1973 ass i
J
*
j
•-■v I Imilth Visitors Council and Hie A'1 adliya
Bbaral Dais, Registration Board shall 
slant! dissolved ;
(b) all assets and liabilities of the Councils/ 
Board referred to in clause (a) shall 
belong to and be deemed to be the assets 
and liabilities of the Council established 
under section 3 ;
(c) all  such registered nurses, midwives, auxiliary
nurse midwives, health visitors and dais regis­
tered under any of the Acts, repealed under 
section 3b and possessing recognised <pialiliea■ 
lions on the commencement of this Act, sliall be 
deemed to be enrolled as registered nurse, mid­
wife, auxiliary nurse-midwife or health visitor, 
as the ease may be, in the State Register under 
this Act;
(d) all employees belonging to or under the. control of
the Councils/Board referred to in clause (a) 
immediately before the date aforesaid sliall be 
deemed to be the employees of the Council esta­
blished under section 3 and shall, until other 
provision is made in accordance with tire provi­
sions of litis Act, receive salary and allowances 
and lie subject to conditions of service io which 
they were en lit led or subject immediately before 
such date:
Provided that it sliall be competcnl io the Council, 
subject Io (he previous sanction of the Stale 
Government, to discontinue tin? service ol any 
employee, who in its opinion, is not necessary 
or soil,able to the requirement ol lhe Council 
-alter giving such employee such no I ice as hi 
required to be given by the terms of his cmploy-
, men! and every such employee sliall he entitled 
to such leave, pension, provident fund and gra­
tuity as he would have been entitled to take or 
receive on being invalidated out of service as if 
tlie CounciliBoard in the employ of which he 
was had not ceased to exist:
Provided further Unit if the terms ol cmplnymeiit of 
such employee do not contain any such require-.
i ' * rueiit, lie shall, if lie has put itt more than one
year’s continuous service in the Council/Board 
be entitled Io recover from the Council esla- 
hlislied under ctction 3 by way of compensation 
a sum equal to fits existing pay and allowances 
for one month;
I
1I
<
J
; *

 
 
3680 K&’fJrhT fTP'T 1 5 1 £> 7 3
Information to be 
furnished by 
Council and pub­
lication thereof.
32. The CoiinciI siiaI! furnish such reports, copies c<‘ 
its minutes, abstracts of its accounts, anti other inlorn'ia- 
Iion to the State Government as tiic State: Government may 
prescribe.
. u
< *
Power to make .33. (j) 'JL'lie State Government may, make rules to
rules, carry out the purposes of this Act.
(2) All rules made under this section sliall be laid 
uit the table of the Assemble.
f
Power to Make ' 34. The Council may, with the previous sanction of 
regulation. Hie Stale Government and subject to rules made under
section 33, make rcgulalions generally Io carry mil the 
purposes of this Act, arid, without prejudice to the 
generality ol this power, such regulations may provide
For—
(a) the-management of the property of tlie Council 
and the maintenance - and audit of its 
accounts ;
1 (b) the summoning and holding ot meetings of the
" "'■< . Council, the limes and places where such
meetings are to be held, the conduct-- of
business thereat ;
(c) the resignation of members ot the Council ;
(d) the powers and duties of the President and 
' Vice-President ;I. .
(e.) the mode of appointment of Cmmuilhvs, the 
summoning and bolding of meetings, and 
the conduct' 'of business of such
■' • Committees ; ■
tin? tenure of office, and the powers and duties 
'and other conditions in' service' nl the 
Registrar and 'other officers and servants
- or ihe Council ;
(g) the particulars to be slated, and l.lie priuji' of 
qualifications to tie givui in p|dicutinn 
for registration imder Hus Act ;
(It) the form in which State register, sliall be 
maintained ;
(i) any matter tor which under tin's Act provision 
may be made by regulations.
Consequence to 35. As from date specified for the establishment of
ensure on eslab- the Council in the notificalion tinder sub-section (!) Cf 
lisinncnt of Cotin- section 3, the following cousccjucue.es shall ensue, 
cil under section liamcly :—
3' (a) the Mahakoshal Nurses-Registration Council,
the Madhya Bharat Nurses, Midwives amt
a,

x:r3T-Tvf . 1 5 J 9 73 3<j79
.< x’~'v ' (c) wilfully makes or causes io be made any I'asle
*■ . '■ represenLlion in any matter relating (o lhc
register or certificate issued under tlic pro-
• f visions of tin's Act;
shall, 'on conviction, be punished with fine which may 
extend to Rs. 250 tor the first olfcncc and tor any subsequent
'*■' offence with fine which may extend to Rs. SCO or with simple 
imprisonment for a term which may extend to six months 
or with both.
28. Any person who, 'not being a registered nurse, Penalty for • iu«- 
nddwife, auxiliary mirsc-iiiidwife or health visitor, takes lawful
or uses'tlic name or title of registered nurse, midwife, assumption of 
auxiliary nurse-midwife or health visitor, or uses any name, title oi registered
.* title, description, prescribed uniform, object or sign-board nurse, midwife,
witli the intention that it may be believed, or witli llte auxilary nurse-
' -■ knowledge ttiat it is likely to be believed that such person midwife, or health 
” is a registered nurse, midwife, auxiliary nurse-midwife or visitor.
health visitor shall, on conviction, be punished with fine 
which extend lo Rs. 100 for the first olfence and .for any 
subsequent offence with fine which may extend to Rs. 200
- or-with simple imprisonment (or a ierin which may extend '
to three months or with both.
29. (1) No court shall take cognizance of an oITence Conizancc of 
punishable under this Act, except upon complaint in ultcnce. 
writing made by the Registrar or any oilier officer authoris-
) ''ed oy the Council in (his behalf by general or special
order.
, (2) No court inferior to that of a magistrate of first
class shall try any offence punishable under this Act.
, * 30. No suit, prosecution or other legal proceeding pro|ccti„„ 0(
shall lie against the Stale Government, the Council or any acii<,„’(ai<v.u in 
committee thereof, or any officer or servant of the Govern- uoud faith, 
ment or the Council for anything which is in good faith
done or intended to

Excerpt shown. Open the full act in Lexace.

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