LexThe Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
Rajasthan · state statute
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RAJASTHAN GAZETTE
Extraordinary Extraordinary Extraordinary Extraordinary
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Chaitra 20, Wednesday, Saka 1935–April 10, 2013
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LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, April 10, 2013
No. F. 2 (19) Vidhi/2/2013.–The following Act of the
Rajasthan State Legislature which received the assent of the
Governor on the 9 th day of April, 2013 is hereby published for
general information:–
THE RAJASTHAN NURSES, MIDWIVES, HEALTH
VISITORS AND AUXILIARY NURSE-MIDWIVES
REGISTRATION (AMENDMENT) ACT, 2013
(Act No. 16 of 2013)
[Received the assent of the Governor on the 9 th day of
April, 2013]
An
Act
further to amend the Rajasthan Nurses, Midwives, Health Visitors
and Auxiliary Nurse-Midwives Registration Act, 1964.
Be it enacted by the Rajasthan State Legislature in the
Sixty-fourth Year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be
called the Rajasthan Nurses, Midwives, Health Visitors and
Auxiliary Nurse-Midwives Registration (Amendment) Act, 2013.
(2) It shall come into force at once.
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2
2. Amendment of section 25, Rajasthan Act No. 9 of
1964.- In section 25 of the Rajasthan Nurses, Midwives, Health
Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(Act No. 9 of 1964), hereinafter referred to as the principal Act, for
the existing expression “three hundred rupees”, the expression
“thirty thousand rupees” shall be substituted.
3. Amendment of section 29, Rajasthan Act No. 9 of
1964.- In sub-section (2) of section 29 of the principal Act, for the
existing expression “appoint a sub-committee of not less than three
or more than five members of the Council”, the expression
“appoint such number of inspectors whether from among members
of the Council or otherwise as it deems necessary” shall be
substituted.
4. Amendment of section 31, Rajasthan Act No. 9 of
1964.- In section 31 of the principal Act,-
(a) in sub-section (1), for the existing expression “three
hundred rupees”, the expression “thirty thousand
rupees” shall be substituted;
(b) in sub-section (2), for the existing expression “two
hundred rupees”, the expression “twenty thousand
rupees” and for the further existing expression “five
hundred rupees”, the expression “fifty thousand
rupees” shall be substituted; and
(c) in sub-section (3), for the existing expression “one
hundred rupees”, the expression “ten thousand
rupees” shall be substituted.
/glyph2।धकाश गु/glyph22ण ता,
Principal Secretary to the Government.
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राज6glyphऔभभथान नस6glyph11., दाई, 6glyphऔभभवा6glyphऔभभ6glyphऔ17य3वी6glyph57‘6glyph1ेभका तथा सहायक नस6glyph11.3दाई
रिज6glyphऔभभ6glyphऔ5भ6glyph495करण (संशोधन) अ6glyph57ेध6glyph97.नयम, 2013
(2013 का अ6glyph57ेध6glyph97.नयम सं6glyphऔ.औ यांक 16)
[रा/glyph20ए यपाल महोदया क/glyph4औऔ अनुम/glyph670त /glyph6औऔदनांक 9 अ/glyph2।धेल, 2013 को /glyph2।धा/glyph22ण त हुई]
राज/glyph2धधथान नस/glyphणण0, दाई, /glyph2धधवा/glyph2धध/glyph2ण7य-वी/glyphए7।/glyphणऔधका तथा सहायक नस/glyphणण0-दाई
रिज/glyph2धध/glyph2एध/glyph46एकरण अ/glyphए7औध/glyph670नयम, 1964 को और संशो/glyphए7औधत करने के /glyphए7णलए
अ/glyphए7औध/glyph670नयम।
भारत गणरा/glyph20एय के च/glyph4एएसठव/glyph4ए2 वष/glyphणण0 म/glyph4ए2 राज/glyph2धधथान रा/glyph20एय /glyphए76वधान-
म/glyph2ण4डल /glyph670न/glyph224न/glyphए7णल/glyphए72खत अ/glyphए7औध/glyph670नयम बनाता है:-
1. सं6glyph57‘6glyph1ेभ6glyphऔऔ1त नाम और 6glyphऔ‘भारंभ.3 इस अ/glyphए7औध/glyph670नयम का नाम
राज/glyph2धधथान नस/glyphणण0, दाई, /glyph2धधवा/glyph2धध/glyph2ण7य-वी/glyphए7।/glyphणऔधका तथा सहायक नस/glyphणण0-दाई
रिज/glyph2धध/glyph2एध/glyph46एकरण (संशोधन) अ/glyphए7औध/glyph670नयम, 2013 है।
(2) यह तुरंत /glyph2।धवृ/glyph2णऔत होगा।
2. 1964 के राज6glyphऔभभथान अ6glyph57ेध6glyph97.नयम सं.9 क6glyph4ेे धारा 25 का
संशोधन.3 राज/glyph2धधथान नस/glyphणण0, दाई, /glyph2धधवा/glyph2धध/glyph2ण7य-वी/glyphए7।/glyphणऔधका तथा सहायक नस/glyphणण0-दाई
रिज/glyph2धध/glyph2एध/glyph46एकरण अ/glyphए7औध/glyph670नयम, 1964 (1964 का अ/glyphए7औध/glyph670नयम सं.9), िजसे
इसम/glyph4ए2 आगे मूल अ/glyphए7औध/glyph670नयम कहा गया है, क/glyph4औऔ धारा 25 म/glyph4ए2 /glyphए76व/glyphऔ2धयमान
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/glyph4ण0पये’’ /glyph2।ध/glyph670त/glyph2धधथा/glyphए76पत क/glyph4औऔ जायेगी।
3. 1964 के राज6glyphऔभभथान अ6glyph57ेध6glyph97.नयम सं.9 क6glyph4ेे धारा 29 का
संशोधन.3 मूल अ/glyphए7औध/glyph670नयम क/glyph4औऔ धारा 29 क/glyph4औऔ उप-धारा (2) म/glyph4ए2 /glyphए76व/glyphऔ2धयमान
अ/glyphए7णभ/glyph2ध0 यि/glyph20ण त ''प/glyph6औ4रष/glyphऔ2ध अपने कम से कम तीन सद/glyph2धध य/glyph4एऔ अथवा अ/glyphए7औधक से
अ/glyphए7औधक पांच सद/glyph2धध य/glyph4एऔ क/glyph4औऔ एक उप-स/glyphए7णम/glyph670त,'' के /glyph2धध थान पर अ/glyphए7णभ/glyph2ध0 यि/glyph20ण त
''प/glyph6औ4रष/glyphऔ2ध इतनी सं/glyph202 या म/glyph4ए2 /glyph670नर/glyph46ए/glyphणऔधक/glyph4एऔ, चाहे अपने सद/glyph2धध य/glyph4एऔ म/glyph4ए2 से या
अ/glyph220 यथा, जैसा/glyphए7धक वह आव/glyph2धण यक समझे, क/glyph4औऔ एक उप-स/glyphए7णम/glyph670त,''
/glyph2।ध/glyph670त/glyph2धध था/glyphए76पत क/glyph4औऔ जायेगी।
4. 1964 के राज6glyphऔभभथान अ6glyph57ेध6glyph97.नयम सं.9 क6glyph4ेे धारा 31 का
संशोधन.3 मूल अ/glyphए7औध/glyph670नयम क/glyph4औऔ धारा 31 म/glyph4ए2,3
(क) उप-धारा (1) म/glyph4ए2, /glyphए76व/glyphऔ2धयमान अ/glyphए7णभ/glyph2ध0यि/glyph20णत ‘‘तीन सौ /glyph4ण0पये’’
के /glyph2धधथान पर अ/glyphए7णभ/glyph2ध0यि/glyph20णत ‘‘तीस हजार /glyph4ण0पये’’
/glyph2।ध/glyph670त/glyph2धधथा/glyphए76पत क/glyph4औऔ जायेगी;
(ख) उप-धारा (2) म/glyph4ए2, /glyphए76व/glyphऔ2धयमान अ/glyphए7णभ/glyph2ध0यि/glyph20णत ‘‘दो सौ /glyph4ण0पये’’
के /glyph2धधथान पर अ/glyphए7णभ/glyph2ध0यि/glyph20णत ‘‘बीस हजार /glyph4ण0पये’’ और आगे
/glyphए76व/glyphऔ2धयमान अ/glyphए7णभ/glyph2ध0यि/glyph20णत ‘‘पांच सौ /glyph4ण0पय/glyph4एऔ’’ के /glyph2धधथान पर
अ/glyphए7णभ/glyph2ध0यि/glyph20णत ‘‘पचास हजार /glyph4ण0पये’’ /glyph2।ध/glyph670त/glyph2धधथा/glyphए76पत क/glyph4औऔ
जायेगी; और
(ग) उप-धारा (3) म/glyph4ए2, /glyphए76व/glyphऔ2धयमान अ/glyphए7णभ/glyph2ध0यि/glyph20णत ‘‘एक सौ /glyph4ण0पये’’
के /glyph2धधथान पर अ/glyphए7णभ/glyph2ध0यि/glyph20णत ‘‘दस हजार /glyph4ण0पये’’
/glyph2।ध/glyph670त/glyph2धधथा/glyphए76पत क/glyph4औऔ जायेगी।
/glyph2।धकाश गु/glyph22ण ता,
6glyphऔ‘भमुख शासन स6glyph57ेचव।
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