The Manipur Nursing Council Act, 2005

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GOVERNMENT OF MANIPURSECRETARIAT: LAW & LEGISLATIVE AFFAIRSQEPARTMENT
NOTIFICATION
Inlphal, the 29th August, 2005
No.2] 27/ 2.005—ch/ L: The following Act of the Legislature of ManipurWhlch recerved assent of the Governor of Manipur on 23.8.2005 is herebypubhshed m the Ofﬁcial Gazette.
THE MANIPUR NURSING COUNCIL ACT, 2005
(Manipur Act No. 13 of 2005)
An ‘
, ‘ . ’ Act.
to provide for recognition of the Manipur Nursing Council for regulation and trainmg'ol
nursing personnel Nurses, Midwives, Auxiliary Nurse Midwives/Female Health
Worker/Lady health Visitor/SUpervisors.
Be it enacted by‘the Legislature of Manipur in the Fifty—sixth Year 01‘ the Republic of
India as follows:
CHAPTER - I
PRELIMINARY
1. I Short title, extent and commencement. (1) This Act may be called the Manipur
Nursing Council Act, 2005. '
(2) It extends to the whole ofthe State ofManipur.
(3) It shall come into force on such date as the State Government ma)"
by notiﬁcation in the ofﬁcial Gazette, appoint.
2. Deﬁnitions:- In this, Act. unless the context otherwise requires:-‘
(1) “afﬁliated Institutions" means an Institution or Hospital or Health Centre for
preventive, promotive, curative and rehabilitative nursing services, which is
recognised and afﬁliated to the Coqncil; '
(2) “Auxiliary Nurse Midwife or Female Health Worker” means a person who
possesses a certiﬁcate ofAuxiliary Nurse Midwife or Female Health Worker from
a recognised and afﬁliated Institution to the Council;
(3) “Council” means the Indian Nursing Council;
(4) “Government” means the State Government ofManipur; ,
(5) “Inspector” means a Nurse or a person appointed by the State Council to
inspect any Institution for the purpose of granting recognition, functioning of
recognised Institution and to attend the examination being held for the purpose of
granting any qualiﬁcation; '
(6) “Lady Health Visitor/Supervisor” means a person who 'possesses a certiﬁcatev from an Institution recognized and registered under section 13;
(7) “Licensing Authority” means an ofﬁcer whoiis (zatthorised hy the (iovernntentto issue license under this Act;
(8) “List” means a list ot‘Nurses, Midwives, Auxiliary Nurse Midwives or t’emnteHealth Worker; Lady Health Visitor/Heulth Supervisor maintained umler seetionl6;
(9) “member” means a member' of the State Council;
(10) “Nurse” means a person who possesses a certiﬁcate in Nursing and Midwiferyfrom an Institution recognised for the purpose and registered;
(1 l) “prescribed“ means prescribed by rules made under this Act;
(12) “President” means the President ot’the StateCouneil;
(13) “register” means a register maintained under section 15;
(14) “registered" means regixtered in 1tCCt)t‘t111t1th.W111t the pr‘ey‘i-Igions ofthis Aet; '
(15) “Registrar” means the Registrar appointed under section 10 ofthis Act:
(16) “t'egulntionés” tnezms the regulations made hythe Slate (.‘ottnei1 under thii»;
Act;
(17) “State Council” means the Manipur Nursing Council constituted undersection 3 ot'this Act.
CHAPTER II .
MANH’UR NURSING COUNCXL
3. Constitution and incorporation:- (1) The ('Eovemmentshalt, as soon as may 1)t:1t11ct'tltccommencement ol‘this Act, constitute a State Council called the Munipur NursingCouncil. The State Couneil shall consist 01‘ the following members, namely:
(a) Director oft—tealth Services, Manipur; ex-omcio,
(b) ‘Ntn‘sing Superintendent; ex-Ot‘tieio,
(e) Deputy Nursing SuperintemIent: ex—Ol'ﬁCio ‘ .
((1) one Principal from each of the (ienernl Nttt'};i1tj{‘;n-tc1 Midwifery Stzlnoott. andColleges 01‘ Nursing and one Principal from each of the Auxiliary Nursing, andMidwifery Schools ;
(c) one member from the A11 Manipur Health Service; Ofﬁcers‘ Association 1(1) three persons to be nominated by the (iovernment of whom one 5.11:111 he
Nurse, one Auxiliary Nurse Midwife and one 1idueutionist ;
(g) one member 01‘ the Mzmipur Branch 01' the Trained Nurses Association ofIndia.
(b) one Nurse who represent the State in the Indian Nursing Council.
(2) The State Council shall be a body corporate having a perpetual succession, acommon seat with power to acquire, hold and disposed or property, both movable and
immovable, and to contract, and to sue or to be sued in its name.
(3) The President and the Viee-presidem'of the State Council shall be elected from
amongst the members. -
4. Term ofthe ofﬁce: (1) Term ofoft'tee ofa member other than the ex-oﬂicio member.
shall be three years from the date of nomination or until 2; successor has been nominated,
which ever is earlier. .
(2) The term ofthe ofﬁce of an ex-ofticio member shah continue as long as he holds the
ofﬁce by virtue ofthe post.
(3) The President shall hold ofﬁce from the date ofappointment/etection up to the dateon which the term of office expires or a successor has been duly elected whichever islater. . x
(4) 1fthe ofﬁce ofa member becomes vacant by reason of death, disability, resignation.remova1, disqualiﬁcation, etc., a new member shall be nominated by the Government andsuch nominated member shall hold the ofﬁce only for the remaining term for which themember was nominated.
(5) A member shall be deemed to have vacated the ofﬁce if he is found absent fromthree consecutive meetings
(6) (a) The President may resign by notice in writing addressed to theommissioner/Secretary (Health) to-the State Government and shall take effectfrom the date on which it is accepted by the Government after electing a newPresident from amongst the members.
(b) A member may resign from office by notice in writing addressed to thePresident and every such resignation shall take effect from the date on whichit is accepted by the President.
(7) Notwithstanding anything contained in this Act, the Government may remove amember from ofﬁce: '(a) on being found disqualiﬁed as per sub-sec'tion (8); or
(b) if the State Council decides at a meeting by two-third majority that thecontinuation of a member in ofﬁce is prejudicial to the interest of theState Council.
(8) A member shall be disqualified to continue or re-election as a member, if‘he is:(a) involved in activities prejudicial to the aims and objectives of the StateCouncil; '
(b) ofunsonnd mind.
5, Meeting ot‘the State Councit: (1) The State Council shall meet as many times :15possibtc in a year to transact its business.
(2) The President shali preside over the meeting oFthe State Council amt in the absence
ol‘ the President, the Viee-l’resittent ()1'tttty member elected by the members present shall
preside over such meetings.
(3) A11 transaction of business at a meeting shall be decided by a majority of those
present and voting.
(4) In the ease ot'equttl votes, the 1’tesident shall have a casting vote.
6. Quorum: The quorum for transaction of business:at a meeting of the State Council
shall be such member or proportion 01' the members of the State eouneil :15; may. from
time to time, be ﬁxed by regulations but shall not be less titan live:
Provided that if at any meeting ofthe State Council a quorum is not present,
the l’resideitLOi‘ the Presiding member, as the ease may be, shah adjourn the meeting, to
such other day as he may think tit, and the business which would have been brought
before the origina1 meeting, ii‘ there had been :1 quorum present shn11 he hrotnght helore
and transacted at the adjourned meeting, whether a quorum is present there or not.
7. Vacancies in the State Council not to invalidate act, etc: No act or proceeding ofthe
State Council shaH be invalid by reason ot’existence ofa vacancy in the State (‘onneit or
on account ol'any detect or irregularity in its constitution.
8. Executive Committee: The 1txceutiVe (e‘ommittee .‘titttii consist of tive member}; who
shall be elected by the State Council from amongst its members.
.9. Other Committees: The State Council may constitute suh-committees for such
purposes as the State Couneit considers necessary
10. Stafﬁng loe State Council: (1) The State Council shall have its own oftiee to carry
out the functions and appoint one 11111 time Nursing Registrar.
(2) The State (‘ouneil shut] adopt the Mnnipnr (Tivil Services; Rules, mntutiu mntniitti'.,
for its ofﬁcers and stat't‘.
(3) The pay and a11owances payable to the Registrar, ofﬁcers and other emptoyees ofthe
State Council shall be ﬁxed by the State Council with the previous approval of the
Government. 1
(4) The Registrar 'shall he the Member-Seeretary 01‘ the State Couneil to organize
meeting with the apps‘e‘xztt ot' the President.
(5) The accounts of the State (‘onneil shnil he :ttt(1iit2t1 in s-zneh m:nmttr :r; mny hr.
speciﬁed in the regulations.
(6) The Registrar shall he i'esponsihie for administration ot‘the State (Tonneit ot'iiee.
(7) The Registrar, Ofﬁcers and stztti‘ol' the State Cottneil shall be deemed to he pnhlie
servant within the meaning ot‘seetion 21 ot'theIndian1'7en:11(3ode, 186(1 (45 ot‘ 186(1).
El. Fees and allowances for meeting: The President and other members of the StateCouncil shaH be paid such fees and allowances as may be prescribed.
12. Income and expenditure of the State Council: (1) The income of the State Councilshall be derived from: '
(a) fees.
(b) grants received from the Government,
(e) gifts and donations as approved.
(2) The State Council shall utilise the money obtained under sub—seetion (1) in suchmanner as may be prescribed.
. CHAPTER III .
REGISTRATION AND ENLISTMENT .
13. Registration of Nurses. 'Midwives, Auxiliary Nurses Midwives/Female HealthWorkers, Lady, Health Yisitors/I-Iealth Supeﬁyisors: »(a) Any person who fulﬁls academic qualiﬁcation and training as prescribed underthe regulations shall be registered, on payment ofsueh fees‘ as may be prescribed.'in the register‘for a period ofﬁve year . '
(b) The State Council shall follow such procedure as may be prescribed.
14. Fee for renewal of registration: Any person shall renew his registration in themanner prescribed by regulations on payment ofsuch renewal fees.
15. Registers to be maintained:
(a) The Registrar shatt maintain Such registers as may be prescribed.
(b) it she“ be the duty ofthe Registrar to make entries in the register, from time totime, and to revise the same and to issue certiﬁcates of registration in accordancewith the provisions ofthis Act and the rules made there under.
16. Maintenance of list of persons practicing as Nurse, Atixi1iary Nurse Midwives.Female Heatth Workers, Lady 11ea1th Visitors/IIeatth Supervisors: The State Councilshall keep a list of such persons as are not eligible for'registration under section 13 butwho are practicing as nurses in such manner as may be prescribed.
17. Restrictions for enro11ment in the registered 1ist:- No person other than a personregistered under this Act or person whose name is entered in the list under section 16shall practice directly or by implication as practicing habitua11y or for personal gains as anurse. '
18. Condition for supply ot‘order copy:- Copies of any order passed by the State Council orthe Regzstrar or of‘ any entry in the register or in the‘list maintained under section 16. sha11 besuppned on payment ofsnch fees as may be speciﬁed in the regulations.
19. Pubiicazions of registers and 1ist: The Registrar shaH on or before a date to be ﬁxed inthis behait by the State CounciI, and thereafter every year. cause to be printed and published thenames, for the time being entered in the register in such manner as may be prescribed.
(1
. CHAPTER 1V
NURSES, AUXIIJARY NURSE M11)W1VES,FEMALE 1110A11'1‘11 VV()R1<1".R,
LADY HIPALTH VISI'i‘OR/HEAI[1‘11SUPERVESURS 111N'1'1'1‘1.11‘,1)’1'<)
PRACTICE AND CONTROL OF LlCENCiNG AUTHOR!“ 1115
20. Licensing and supervisions : (1) Subject to the provisions 01‘ this Act and the rules
and regulations made thereunder. every 1ieencing authority sha11 exercise peneral
supervision and eontt‘o1 111’ the Nurses, Auxiliary Nurse Midwives, l"t:1nnle 111::11111
Workers, Lady Health Visitor/Heztlth Supervisor practicing within the area under its
jurisdiction.
(2) The licensing:1 authority s11a11 delegate any: 01' its powers to sneh oHieer
authorised in this regard.
21. Notiee'to licensingauthorityhe1i1re eommeneen'tent ol'praetiee: (1) 1ive1'y person
registered under this Act who intends to practice anywhere in Maniptn‘ as; a Nurse,
Auxihary Nurse Midwives, Female Health Worker, 1,a(1y Health Visitor/i teatth
Supervisor, shall give notiee in writing, to the lieensing authority in the month ot’.1annary
for every tive years thereafter during the period continues to praetiee within the said area
(2) Every such notice shall contain such particulars and shall he in. such 1111111 as lnay
be Speciﬁed in. the regulations. ‘
22. Recognition ot‘tt‘ainitng, institutions: (1’) No ntn‘singi, educational 111:;lilntion'.1ni11
he startedwithont priorappi’ovn1ol't11e('onneilant!the State ( 'onneil.
(2) The State Council may, by the regulations, speeity examinations to he 11e111 tor
different courses as laid down by the Council from time to time. i
(3) The State Connei1 may, in aeeoi'tianee with the teguhttions and a1‘te1‘ inspeetioizz. 1:1141
stteh enquiry as it deems 111 and with the prior approval 111' the intIian Nursing ( omzeil .
recognise any institution for the training o1‘Nurses, Auxiliary Nurse Midwives. i-‘emaIe
Health Workers, Lady Health Visito1‘s/11ea1th Supervisors, for appearing at any
examination held by the State (Tonnei1.
(4) No 5011001 or hospital or institution which is not approved and recognized under this
Act 5112111 issue to any person a certiﬁcate or enter the name ot‘ any pet‘ram in any
Lloetnnentsupporting to show that such person is qualiﬁed 1):,31't115t111 o1‘11aving passed any
examination or undergone any course o1~ training,1 to praetitv; as Nurse. Anxi1izn'y Ntll'f;c
Midwives, 1’e111111e 11ea1111 Worker, Lady 11ea1th Visitor, ttezihh Supervisor unless. 111'. or
her name is registered nntler this Aet or entered in the list. .
(5) A11 11:;titt1tions .eontttleting nursing training, should he recognized hy the State
Council. ‘
(6) No person sha11 issue any ee1‘ti1ieate to a person who does not 11111111 the regulations
ofthe State Council.
(7) No registered hospital and no Nursing Home shall employ nursing personnel who
do not posses the minimum requisite qualiﬁcations laid down by the Council.
23. Recognition ofinstitution, etc..: Any person who is aggrieved on refusal by theState Council to approve and recognize any institution to train Nurses, Auxiliary NurseMidwives, Female Health Worker, Lady Health Visitor/Health Supervisor may appealwithin three months from the date ot‘such refusal to the Government. The Government‘sdecision shall be ﬁnal. '
24. Afﬁliation: The State Council may, in accordance with the regulations and afterinspection and holding such enquiry as it deems ﬁt, afﬁliate to it any Institutions orhospital for preventive, promotive, curative and rehabiiitative nursing care of clients orpatients.
-
25. Withdrawal ofrecognition, etc.: (1)Whea upon report by the Executive Committee. itappears to the State Council:
(a).that the course ofstudy and training and the examinations to be gone throughin order to obtain a recognized qualiﬁcation from any authority in the State or theconditions for admission to such courses or the standard ofproﬁciency requiredfrom the candidates at suchexamination are not in conformity with theregulations made under this Act or fall short ofthe standards required thereby. or(b) that all Institutions recognised by the State Council for the training 01‘Nurses, Auxiliary Nurse Midwives, Female Health Worker, Lady HealthVisitor/Health Supervisor do not satisfy the requirement ofthe State Council-the State Council shall send to the Government a statement to such ct‘tbet andthe Government shall lorward it along with such remarks as it may think ﬁt to theauthority or institution concerned and in a case referred to in clause (b) to theState Council also, with an intimation ofthe period within which the authority orinstitution may submit its explanation to the Government. '
(2) On the receipt of the explanation or where no explanation is received within theperiod fixed, than on the expiry of that period, the Government shall make itsrecommendations to the State Council. '
(3). The State Council, after such further enquiry, ifany, as it may think ﬁt to make andin a case referred to in clause (b) 01’ sub-seetion (l) alter considering the remarks whichthe State Council may have addressed to it, may declare- ' I(a) in a case referred to in clause (a) of sub-seetion (1), that the qualificationsgranted by the authority concerned shall be the recognized qualiﬁcation onlywhen granted be1'o1'ea speciﬁed date, or
(b) in a case referred to in the clause (b) of sub-scction (1) that with effectfrom a date speciﬁed in the declaration any person holding a recognizedqualification whose period of trainingand study preparatory to the grant of thequaliﬁcation passed at the institution concerned shall be entitled to be registeredonly in the State in which the institution is situated.
{-1) The State Council may declare that any recognized qualification granted outside the:State siail be recognized qualification only if it is recognized by the Council undersection 11 ofthe Indian Nursing Council Act, 1947.
‘ CllAl"1'lCll( V ,MISCELLANEOUS .
26. Penalties: (1) Any person who acts in contravention ol’thc provisions o1‘seetion 17shall, on conviction be punished with ﬁne which may extend to one thou:;;nthe ﬁrst ot‘l‘ence , two thousand rupees for the second offence and liveany subsequent olilentte.
1(1 ltt[)t‘.tf.'. 101'
thousand rupees 1hr
(2). A person who fails to comply with the provisions ofsnh-section. (1) o1‘seetion 22shall, on conviction be ['nniishetl with line which may extethe 1irst o1‘1bnee, two thousand rupees 1111' the second o1'1'enee and live thousand rupees 1111‘any subsequent ol'lenees. Such institutions will not be considered for recognition underthe Act.
11d 1(1()11t;111(>tt7»;:111<1 llllttiCF; 1111'
(3). A person who tails to comply with the provision-ol‘ sub-section (4) o1’section 22shall on conviction, be annishetl with ﬁne whieh ma extend to ﬁve thousand 1’11 )ees.
,
Y 1
(4) Any person found issuing a certiﬁcate in violation ot‘sub—section (5) ofseetion 7 7 .2.. isliable to pay a line of rupees one thousand or simple imprisonment for a term 01‘ threemonths or with both.
'
(5) Any registered hospital or Nursing Home lountl appointing Nursing personnel whodoes not possess the minimum requisite qualiﬁcation laitl down by the Indian Nltt'fs‘it'tﬂCouncil Act, 19/17. is liable to be pnnisheil with a line (11' 10;. 111111) (11 aiinph:imprisonmentsloi'atei'inol’tln'ee1111111212soi‘w1111both.
27. l’unislnnent tor dishonest use ol‘cei'ti1ieatcs, etc. '/\ny person ~(a) who dishonestly makes use ofztiiy cei‘titicatc ofregistration issuedthe provisions ot‘this Act, or(b) who pt'oetn‘es, or attempts to procure registration nntler lilt:
antler
this Aet by111111<i11got'pt'otltteing oreansing to be lllittict71'[)1't1iitiL'L;:1 any 1111111or 1i'ant1111ent declaration or representation whether in writing or othe rwise or
(c) who will1‘tillymakcs or makes false representation in any matter relating,to the register (11‘ the list or any certiﬁcate issued tniiiez' the t)l()\’i.‘;it)lt'; 11111112
I
Act, or
((1) who knowineg or willl‘ttlly makes oi~ causes or prepares; any other personto make any 1211se staten‘ients in any notice under this Act-
shall on conviction be pnnished’wilh line which may extend to live thousand rupee; 1111'the ﬁrst otil'enee :tltttl l'oi‘ any'subsequent offence with simple illlt)l‘1.‘;()tllllt‘tll 1111‘ a teiinwhich may extend to six months or with tine which may extend to one thousboth.
28. Penalty 1bi'11111:1\v1'111 assumption ol'title ot‘registei‘etl Nni'se, ete.— /\11y])t:1'r.1111 whonot being a registered Nurse, Auxiliary Ntn‘s‘e Midwives. l’emale Health Worker. 141(1);llealth Visitor/ llealth Supervisor takes or uses the name 01‘1111001Nurse, Auxiliary Nurse ivlitlwivcs, Female Health Worker,
antl rupees or
L1 registered or 1151CL1
1,11t1y flealth Visitor/llealth
1t1'1:‘.‘i'.i!:11 ol'
Supervisor use any name, title, description, speciﬁed uniform, object or sign board withthe intention that it may be believed or with knowledge that it is likely to be believed thatsuch person is registered shall be liable to :-
(a) for the ﬁrst offence with ﬁne which may extend to rupees ﬁve thousand only.and
(b) for any subsequent offence with simple imprisonment for a term which mayextend to three months or with line which may extend to rupees ten thousand orwith both. ' .
29. Offences by Companies:- Where an offence under this Act has been committed by acompany or persons who , at the time of offence was committed ,‘ were in charge of andresponsible to the conduct ofthe business ofthe company. shall bevdcemed to be guilty ofthe offence and shall be liable to be proceeded against and punished accordingly.
EXPLANATION: For the purposes of this section, a company means corporateand includes a ﬁrm or other association ofin‘dividuals.
30. Cognizance ofotTcnce, - No court shall take cognizance o1‘any offence under this Actexcept on a complaint made with the previous sanction ofthe State Council.
31. Exemption 01' registered medical practitioners from the provisions 01‘ this Act. —Nothing in this Act shall apply to a registered medical practitioner.
EXPLANATION: In this section , a registtéred medical practitioner means aperson practicing medicine and registered as such under any law relating tothe registration 01" persons practicing medicine.
32. Power ofGovernment to dissolve and reconstitute the State Council,- If at any time itappears to the Government that the State Council has failed to exercise or exceeded orabused any ofits powers conferred upon it under this Act. or failed to perform the dutiesconferred upon it by or under this Act. the State Government may dissolve the StateCouncil and in case ofdissolution 01‘ the State Council, cause all or any 01‘ ot‘the powersduties and functions of‘ the State Council to be exercised, performed and discharged by anAdministrator who is qualiﬁed as senior Nursing Ofﬁcer till a new State Council isconstituted.
33. At1dit.—The accounts ofthe State Council shall be audited in such manner as may beprescribed.
34. Power to make rules.- (1) The State Government may, subject to the condition of'previous publication and by notiﬁcation in the ofﬁcial Gazette, make rules to carry out thepurposes 01’ this Act. .(2) 1n particular, and without prejudice to the generality of the torgoing p0\\'Ct‘S, suchrules may provide For all or any otithe following matters, namely,-
(a) manner in which the President ol‘the State Ctnmeil shall be elected under sub-- 2
section (3) ol‘Seetion 3;
(b) manner in which the meetings of the State Council shall be convened. held
and conducted under section 5,
(e) manner in which the money received by the State Council shall be utilised
under sub—section (2) Ol‘seetion i2;
(0) form ol’registers to be maintained under section IS,
(I) term 01' lists to be maintained by the State Council under section 16,
(g) procedure to be Followed by the State Council in disposing 0fthe appeal
tintlersub—seetion (3) ol‘seetion 23,
(h) auditing olithe aeemmts ol‘the State Council titltlct'};t:t;lit)1133,
(3) Every rule made by the State Government under this Act and every regulation
made by the State Council thereunder shall be laid, as soon as after it is made. before the
l‘louse ol‘the Manipur Lenislative Assembly, while it. is SCS.‘;lt)t'i, l'or 21 total perititl nl' thirty
days which may be comprised in one session or in two or more successive sessions‘ and
it‘, before the expiry ul' the sessiun immediately lbllowing the sessitm or the :sneeeusive
sessions atbresaid, the House agrees in making any modiﬁcation in the rule or I‘ettttltttitm,
or the House agrees that the rule or regulation simultl not he made, the rule or t‘eyttlnlitm
shall tltex‘eztltet‘ have el‘leet only in sueh nmditied limit or be tn'nu el'l'eet, as ease may he;
so, however that any such modiﬁcation or annulment shatl 'e-e without prejudice tn the
validity ol‘anything done under that rule or regulation.
  
35. Power to make Regulations. — (i) The State ‘-:::eii 212:}. thi‘; :Eze previntts
sanction orthe Gnvernment and by notilieatinn in the ui‘i‘. A ex- .- '-’
not inetmsistent with the [)t'UViftith nl'thin Aet ur the Km;- 1; .. i: "
the ptn'pmes til’this Ael.
(2) Without preiucliee t0 the generality of the forgoing nte' susit 22¢ 1:75; :;~.::y
provide lbr —.
(a) ‘ payment of allowances to the President and nthe: :‘iexniters tit~ the State
Council and t0 the members ol’the Committee;
(b) the duties, pOWCt‘S, lCttVC, Sttspension‘ removzti (mtl Hilter terms anti etnttlitiom;
ol‘ service 01' the Registrar. Ollieers and servants anal the payment ul'salariex anti
allowance to sueh person;
(0) the manner in which the accounts 01' the State Council shall be kept by the
Registrar:
l]
._ '__.“_ ;_:._..I ;:_~. and restrictions which are to be complied with and the COltt‘f-tCS,, ..- J -_ _‘ ;'-;;.;::h:atiuns which are to be completed and passed by persons l'm‘.-.:st. -a -‘.. -..--. -eb—section (l) ofseetion l3;
-' . registration under sub-section 9t) ofseetion 13, the renewalsection 14 and the re-entry of names removed from the”:gb‘..- a ....t: :S.-e pmvixinn nl'sttb—seetitm (2) ()l‘seetitm l0;
 
_ .e. :.;_.._:..- 1L1? the eupies ol' the orders ol'the State Council or ol'the Registrarm 51' :1e s:_:3.:£;-' ofa copy ofany entry from the register of lists.
Eli. Emu“. __' -E;‘.3:uities :- If any difficulty arises in giving effect to the provisions ofjars £1 3: 5:“.ernment may. by general or special order published in the ofﬁcialM.42.: $.21“. provisions not inconsistent with the provisions ofthe Act as appear tom: 1: :2 33:53.3? er expedient for the purpose ofremoving difﬁculty:
_~-_-:'. p.125 that no such prtter shall be made "al‘ter the expiry 0!. two years from theLitt‘eTtI'."t;:’ttt;..,."T‘. 5:: ot‘this Act.
QMV’ vM, 3.9.17? 5
(A Sukumar Singh)
Secretary (Law), Govt. of Manipur.
€26...
Copyw/ ‘ .
. The Commissioner {Health}, Govt. of Man1pur.2. The SecretaryﬁManipur Legislative Assembly.3. Director Printing <35 Stationaly, Manipur
for favour of publication of this Notiﬁcation in theManipur Gazette Extra‘Ordjnary dated 29.8.2005 andHe is requested kindly to send S(ﬁve) copies of the ?%UE% 5“” ‘1‘Law 8; Legislative Affairs Department.
4. ' Guard ﬁle.
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