(1) This Act may be called the Indian Nursing Council Act, 1947.

2[(2) It extends to the whole of India 3[* * *].]

(3) It shall come into force at once.

In this Act, unless there is anything repugnant in the subject or context,

(a) the Council means the 4[Council] constituted under this Act;

(b) prescribed means prescribed by regulations made under Section 16;

(c) State Council means a Council (by whatever name called) constituted under the law of a State to regulate the registration of nurses, midwives or health visitors in the State;

(d) State register means a register of nurses, midwives or health visitors maintained under the law of a State.

5[* * *]

(1) The Central Government shall as soon as may be constitute a Council consisting of the following members, namely:

(a) one nurse enrolled in a State register elected by each State Council;

6[(b) two members elected from among themselves by the heads of institutions recognised by the Council for the purpose of this clause in which training is given

(i) for obtaining a University degree in nursing; or

(ii) in respect of a post-certificate course in the teaching of nursing and in nursing administration;]

(c) one member elected from among themselves by the heads of institutions in which health visitors are trained;

(d) one member elected by the Medical Council of India;

(e) one member elected by the Central Council of the Indian Medical Association;

(f) one member elected by the Council of the Trained Nurses Association of India;

7[(g) one midwife or auxiliary nurse-midwife enrolled in a State register, elected by each of the State Councils in the four groups of States mentioned below, each group of States being taken in rotation in the following order, namely:

(i) Kerala, Madhya Pradesh 8[, Uttar Pradesh and Haryana],

(ii) Andhra Pradesh, Bihar, 9[Maharashtra] and Rajasthan,

(iii) 10[Karnataka], Punjab 11[Himachal Pradesh] and West Bengal,

(iv) Assam, 12[Gujarat, 13[Tamil Nadu] and Orissa];

(h) the Director General of Health Services, ex officio;

(i) the Chief Principal Matron, Medical Directorate, General Headquarters, ex officio;

(j) the Chief Nursing Superintendent, office of the Director General of Health Services, ex officio;

(k) the Director of Maternity and Child Welfare, Indian Red Cross Society, ex officio;

14[(l) the Chief Administrative Medical Officer (by whatever name called) of each State, other than a Union Territory, ex officio;]

15[(m) the Superintendent of Nursing Services (by whatever name called), ex officio, from each of the States in the two groups mentioned below, each group of States being taken in rotation in the following order, namely:

(i) Andhra Pradesh, Assam, 16[Maharashtra], Madhya Pradesh, 17[Tamil Nadu], Uttar Pradesh, 18[West Bengal and Haryana];

(ii) Bihar, 19[Gujarat,] 20[Himachal Pradesh,] Kerala, 21[Karnataka], Orissa, Punjab and Rajasthan;]

(n) four members nominated by the Central Government, of whom at least two shall be nurses, midwives or health visitors enrolled in a State register and one shall be an experienced educationalist;

22[(o) three members elected by Parliament, two by the House of the People from among its members and the other by the Council of States from among its members.]

(2) The President of the Council shall be elected by the members of the Council from among themselves :

Provided that for five years from the first constitution of the Council the President shall be a person nominated from amongst the members of the Council by the Central Government, who shall hold office during the pleasure of the Central Government.

(3) No act done by the Council shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of, the Council.

The Council constituted under Section 3 shall be a body corporate by the name of the Indian Nursing Council, having 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.

(1) Elections under sub-section (1) of Section 3 by State Councils shall be conducted in accordance with rules made in this behalf by the respective State Governments, and where any dispute arises regarding any such election it shall be referred to the State Government concerned whose decision shall be final.

(2) Other elections under that sub-section shall be conducted in the prescribed manner, and where any dispute arises regarding any such election it shall be referred to the Central Government whose decision shall be final.

(1) Subject to the provisions of this section, an elected or nominated member, other than a nominated President, shall hold office for a term of five years from the date of his election or nomination or until his successor has been duly elected or nominated whichever is longer.

(2) An elected or nominated member may at any time resign his membership by writing under his hand addressed to the President, and the seat of such member shall thereupon become vacant.

(3) An elected or nominated member shall be deemed to have vacated his seat if he is absent without excuse sufficient in the opinion of the Council from three consecutive meetings of the Council where the interval between the first and third of the said meetings exceeds six months.

(4) A casual vacancy in the Council shall be filled by fresh election or nomination, as the case may be, and the person elected or nominated to fill the vacancy shall hold office only for the remainder of the term for which the member whose place he takes was elected or nominated.

(5) Members of the Council shall be eligible for re-election or re-nomination.

23[* * *]

(1) The Council shall hold its first meeting at such time and place as may be appointed by the President, and thereafter the Council shall meet at such time and place as may be appointed by the Council.

(2) Until otherwise prescribed, ten members of the Council shall form a quorum, and all the acts of the Council shall be decided by a majority of the members present and voting.

(1) The Secretary of the Council (who may also, if it is deemed expedient by the Council, act as Treasurer) shall, for three years from the first constitution of the Council, be a person appointed by the Central Government and shall hold office during the pleasure of the Central Government.

(2) The Council shall

(a) elect from among its members a Vice-President;

(b) constitute from among its members an Executive Committee and such other committees for general or special purposes as the Council deems necessary to carry out the purposes of this Act;

(c) subject to the provisions of sub-section (1), appoint a Secretary, who may also, if deemed expedient, act as Treasurer;

(d) appoint or nominate such other officers and servants as the Council deems necessary to carry out the purposes of this Act;

(e) require and take from the Secretary, or from any other officer or servant, such security for the due performance of his duties as the Council deems necessary;

(f) with the previous sanction of the Central Government, fix the fees and allowances to be paid to the President, Vice-President and members and the pay and allowances of officers and servants of the Council.

(1) The Executive Committee shall consist of nine members of whom seven shall be elected by the Council from among its members.

(2) The President and Vice-President of the Council shall be members ex officio of the Executive Committee, and shall be President and Vice-President, respectively, of that Committee.

(3) In addition to the powers and duties conferred and imposed upon it by this Act, the Executive Committee shall exercise and discharge such powers and duties as the Council may confer or impose upon it by any regulations which may be made in this behalf.

(1) For the purposes of this Act, the qualifications included in 24[Part I of] the Schedule shall be recognised qualifications, and the qualifications included in Part II of the Schedule shall be recognised higher qualifications.

(2) Any authority within the States 25[* * *] which, being recognised by the State Government 26[in consultation with the State Council, if any,] for the purpose of granting any qualification, grants a qualification in general nursing, midwifery, 27[auxiliary nursing midwifery], health visiting or public health nursing, not included in the Schedule may apply to the Council to have such qualification recognised, and the Council may declare that such qualification, or such qualification only when granted after a specified date, shall be a recognised qualification for the purposes of this Act.

(3) The Council may enter into negotiations with any authority 28[in any 29[territory of India to which this Act does not extend] or foreign country] 30[* * *] which by the law of 31[such territory] or country is entrusted with the maintenance of a register of nurses, midwives or health visitors, for the settling of a scheme of reciprocity for the recognition of qualifications, and in pursuance of any such scheme the Council may declare that a qualification granted by any authority in any 32[such territory] or country, or such qualification only when granted after a specified date, shall be a recognised qualification for the purposes of this Act :

Provided that no declaration shall be made under this sub-section in respect of any qualification unless by the law and practice 33[of the foreign country] in which the qualification is granted persons domiciled or originating 34[in India] 35[* * *] and holding qualifications recognised under this Act are permitted to enter and practise the nursing profession 36[in that country] :

Provided further that

(i) any reciprocal arrangements subsisting at the date of the commencement of this Act between a State Council and any authority outside India for the recognition of qualifications shall, unless the Council decides otherwise, continue in force, and

37[(ii) any qualification granted by an authority in a territory of India to which this Act did not extend at the date of its commencement, and recognised on the said date by the State Council of a Slate to which this Act then extended, shall continue to be a recognised qualification for the purpose of registration in that State.]

(4) The provisions of sub-sections (2) and (3) and of Sections 14 and 15 shall apply mutatis mutandis to the declaration by the Council of a qualification granted in respect of post-certificate nursing training as a recognised higher qualification.

38[(1)] Notwithstanding anything contained in any other law,

(a) any recognised qualification shall be a sufficient qualification for enrolment in any State register;

(b) no person shall, after the date of the commencement of this Act, be entitled to be enrolled in any State register as a nurse, midwife, 39[auxiliary nurse-midwife,] health visitor, or public health nurse unless he or she holds a recognised qualification :

Provided that any person already enrolled in any State register before the said date may continue to be so enrolled notwithstanding that he or she may not hold a recognised qualification:

Provided further that any person who was immediately before the said date entitled to be enrolled in any State register but was not so enrolled shall, on application made in this behalf before the expiry of two years from the said date be entitled to be enrolled in that register;

(c) any person holding a recognised higher qualification shall be entitled to have the qualification entered as a supplementary qualification in any State register in which he or she is enrolled, and after the said date no person shall be entitled to have entered as a supplementary qualification in any State register any qualification which is not a recognised higher qualification.

40[(2) Notwithstanding anything contained in clause (b) of sub-section (1)

(a) a citizen of India holding a qualification which entitled him or her to be registered with any Council of Nursing or Midwifery (by whatever name called) in any foreign country, may, with the approval of the Council, be enrolled in any State register; and where approval has been accorded by the Council in respect of such qualification in one case, the approval of the Council for enrolment in a State register in the case of any other citizen of India holding the same qualification shall not be necessary;

(b) a person not being a citizen of India who is employed as a nurse, midwife, auxiliary nurse-midwife, teacher or administrator in any hospital or institution situated in any State for purposes of teaching, research or charitable work may, with the approval of the President of the Council, be enrolled temporarily in the State register for such period as may be specified in this behalf in the order issued by the said President :

Provided that practice by such person shall be limited to the hospital or institution to which he or she is attached.]

Every authority in any State 41[* * *] which grants a recognised qualification or a recognised higher qualification shall furnish such information as the Council may, from time to time, require as to the courses of study and training and examinations to be undergone in order to obtain such qualification, as to the ages at which such courses of study and examinations are required to be undergone and such qualifications conferred, and generally as to the requisites for obtaining such qualification.

(1) The Executive Committee may appoint such number of inspectors 42[,whether from among members of the Council or otherwise,] as it deems necessary to inspect any institution recognised as a training institution, and to attend examinations held for the purpose of granting any recognised qualification or recognised higher qualification.

(2) Inspectors appointed under this section shall report to the Executive Committee on the suitability of the institution for the purposes of training and on the adequacy of the training therein, or as the case may be, on the sufficiency of the examinations.

(3) The Executive Committee shall forward a copy of such report to the authority or institution concerned, and shall also forward copies, with the remarks, if any, of the authority or institution concerned thereon, to the Central Government and to the State Government and State Council of the State in which the authority or institution is situated.

(1) When, upon report by the Executive Committee, it appears to the Council

(a) that the courses of study and training and the examinations to be gone through in order to obtain a recognised qualification from any authority in any State 43[* * *], or the conditions for admission to such courses or the standards of proficiency required from the candidates at such examinations are not in conformity with the regulations made under this Act or fall short of the standards required thereby, or

(b) that an institution recognised by a State Council for the training of nurses, midwives, 44[auxiliary nurse-midwives] or health visitors does not satisfy the requirements of the Council,

the Council may send to the Government of the State in which the authority or institution, as the case may be, is situated a statement to such effect, and the State Government shall forward it, alongwith such remarks as it may think fit to the authority or institution concerned and, in a case referred to in clause (b) to the State Council also, with an intimation of the period within which the authority or institution may submit its explanation to the State Government.

(2) On the receipt of the explanation or, where no explanation is submitted within the period fixed, then on the expiry of the period, the State Government shall make its recommendations to the Council.

(3) The Council, after such further inquiry, if any, as it may think fit to make, and in a case referred to in clause (b) of sub-section (1), after considering any remarks which the State Council may have addressed to it, may declare,

(a) in a case referred to in clause (a) of that sub-section, that the qualifications granted by the athority concerned shall be recognised qualifications only when granted before a specified date, or

(b) in a case referred to in the said clause (b), that with effect from a date specified in the declaration any person holding a recognised qualification whose period of training and study preparatory to the grant to him of the qualification was passed at the institution concerned shall be entitled to be registered only in the State in which the institution is situated.

(4) The Council may declare that any recognised qualification granted outside the State 45[* * *] shall be a recognised qualification only if granted before a specified date.

46[(1)] All declarations under Section 10 or Section 14 shall be made by resolution passed at a meeting of the Council called for the purpose, and shall forthwith be published in the Official Gazette.

47[(2) The Central Government shall, from time to time, by notification in the Official Gazette, amend the Schedule so as to bring it into accord with any declaration under Section 10 or Section 14.]

48[15-A. Indian Nurses Register. (1) The Council shall cause to be maintained in the prescribed manner a register of nurses, midwives, auxiliary nurse-midwives and health visitors to be known as the Indian Nurses Register, which shall contain the names of all persons who are for the time being enrolled on any State register.

(2) It shall be the duty of the Secretary of the Council to keep the Indian Nurses Register in accordance with the provisions of this Act, and from time to time, to revise the register and publish it in the Gazette of India and in such other manner as may be prescribed.

(3) Such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872 (1 of 1872), and may be proved by a copy published in the Gazette of India.]

15-B. Supply of copies of State registers. Each State Council shall supply to the Council twenty printed copies of the State register as soon as may be after the 1st day of April of each year and inform the Council without delay of all additions to, and other amendments in, the State register made from time to time.]

(1) The Council may 49[by notification in the Official Gazette,] make regulations not inconsistent with this Act generally to carry out the provisions of this Act, and in particular and without prejudice to the generality of the foregoing power, such regulations may provide for

(a) the management of the property of the Council and the maintenance and audit of its accounts;

(b) the manner in which elections referred to in sub-section (2) of Section 5 and in clause (a) of sub-section (2) of Section 8 shall be conducted;

(c) the summoning and holding of the meetings of the Council, the times and places at which such meetings shall be held, the conduct of business thereat and the number of members necessary to constitute a quorum;

(d) prescribing the functions of the Executive Committee, the summoning and holding of meetings thereof, the times and places at which such meetings shall be held, and the number of members necessary to constitute a quorum;

(e) prescribing the powers and duties of the President and the Vice-President;

50[(f) prescribing the tenure of office and the powers and duties of the Secretary and other officers and servants of the Council;

(ff) prescribing the powers and duties of inspectors;]

(g) prescribing the standard curricula for the training of nurses, midwives and health visitors, for training courses for teachers of nurses, midwives and health visitors, and for training in nursing administration;

(h) prescribing the conditions for admission to courses of training as aforesaid;

(i) prescribing the standards of examination and other requirements to be satisfied to secure for qualifications recognition under this Act;

(j) any other matter which is to be or may be prescribed under this Act.

(2) To enable the Council to be first constituted, the President may, with the previous sanction of the Central Government, make regulations for the conduct of the elections referred to in sub-section (2) of Section 5, and any regulations so made may be altered or rescinded by the Council in exercise of its powers under this section.

51[(3) Every regulation made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the regulation or both Houses agree that the regulation should not be made, the regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation.]

[Repealed by the Indian Nursing Council (Amendment) Act, 1957 (45 of 1957), Section 13 (w.e.f. 1-12-1958).]

(See Sections 10 and 11)

Part I

A. General Nursing

Certificates (including senior and junior certificates), Diplomas or Degrees in Nursing issued by any of the following authorities, namely:

1. The Examination Board appointed by the 53[Government of Tamil Nadu].

2. The Bombay Nurses, Midwives and Health Visitors Council.

3. The Bombay Presidency Nursing Association (when issued before the 1st day of January, 1936).

4. The Bengal Nursing Council (when issued before the 15th day of August, 1947).

5. The Uttar Pradesh State Medical Faculty.

6. The Uttar Pradesh Nurses and Midwives Council.

7. The State Board of Medical Examinations, Uttar Pradesh (when issued before the 1st day of January, 1927).

8. (a) The Punjab Nurses Registration Council (when issued before the 15th day of August, 1947 or after the 26th day of January, 1950).

(b)The East Punjab Nurses Registration Council (when issued before the 26th day of January, 1950).

9. The Bihar Medical Examination Board (when issued before the 1st day of January, 1938).

10. The Bihar Nurses Registration Council.

11. The Madhya Pradesh Medical Examination Board (when issued before the 1st day of April, 1950).

12. The Assam Nurses, Midwives and Health Visitors Council.

13. The Orissa Medical Examination Board.

14. The Mid-India (United) Board of Examiners for Nurses (when issued before the 1st day of January, 1947).

15. The Joint Missionary Board for Examination of Nurses (Marathi area) (when issued before the 1st day of January, 1934).

16. The North-India United Board of Examiners for Mission and other Hospitals (when issued before the 54[1st day of January, 1942].

17. The Examining Board of the Nurses Auxiliary of the Christian Medical Association of India (South India Branch).

18. The Sind Nurses and Midwives Council (when issued before the 15th day of August, 1947).

19. The West Bengal Nursing Council.

20. The University of Delhi.

21. The University of Madras.

22. The Bengal State Medical Faculty (when issued before the 1st day of January, 1942).

23. The Mid-India Board of Examiners of Nurses Auxiliary of Christian Medical Association of India.

24. The Examination Board of Military Medical Services (when issued before the 18th day of August, 1955).

25. The Armed Forces Medical Services Examination Board.

26. The Madhya Pradesh State Nurses Registration Council.

27. The Board of Examiners appointed by the Government of 55[Karnataka].

28. The Board of Examiners appointed by the Government of Hyderabad (when issued before the 1st day of November, 1956).

29. The Board of Examiners appointed by the Government of Andhra (when issued before the 1st day of November, 1956) or by the Government of Andhra Pradesh (when issued on or after the 1st day of November, 1956).

30. The Travancore-Cochin Nurses' and Midwives' Council.

31. The Vidarbha Nurses Registration Council (when issued before the 15th day of February, 1967).

56[32. The Orissa Nurses and Midwives Examination Board.]

57[33. The Mahakoshal Nurses Council.

34. The Bombay Nursing Council.

35. Board of Examiners appointed by the Government of Kerala.]

58[36. The Medical and Surgical School, Goa (when granted on or before the 1st January, 1966).

59[37. The Kerala Examining Board/Kerala Nurses and Midwives Council.

38. The Maharashtra Nursing Council (when granted on or after the 15th February, 1962).

39. The Gujarat Nursing Council.

40. When granted before the 31st December, 1953 by the

(a) Travancore Government;

(b) Travancore Public Service Commission;

(c) Cochin Government;

(d) Cochin Public Service Commission;

(e) Travancore-Cochin Government;

(f) Travancore-Cochin Public Service Commission; (when granted before the 31st December, 1953).]

60[41. The Osmania University.

61[42. The University of Indore (when issued on or after the 1st April, 1965)]].

62[43. The Examining Board of the Nurses League of the Christian Medical Association of India (South India Branch) (when issued on or after the 28th October, 1965).

44. The Mid-India Board of Examiners of Nurses League of the Christian Medical Association of India (when issued on or after the 1st January, 1966).

45. The University of Bombay (when issued on or after the 1st April, 1964).

46. The Rajasthan Nursing Council (when issued on or after the 1st April, 1964).]

63[47. The Vikram University, Ujjain (when issued in the year 1964).]

64[48. Shrimati Nathibai Damodar, Thackersay University, Bombay (when granted on or after the 15th April, 1969).]

49.

50. 65[* * *]

66[51. University of Kerala, Trivandrum (when granted an or after the 21st March,1972).

52. University of Punjab Chandigarh (when granted on or after the 1st of March,1977).]

67[53. Sardar Patel University, Vallabh Vidyanagar, (Gujarat) (when granted on or after the 1st August, 1983).

54. Board of Nursing Education of the Nurses leagus of C.M.A.I. South Indian Branch(when granted on or after the 30th October, 1975).]

68[55. All India Institute of Medical Sciences, New Delhi (when granted on or after the16th August, 1979).

56. University of Rajasthan, Jaipur (when granted on or after 1st January, 1968).

57. University of Calcutta, Calcutta (when granted on or after the 27th October,1978).]

69[58. The Board of Examiners appointed by a the Government of Mysore (when granted on or after 7th Novemer, 54 to 31st October, 73).

59. The Board of Examiners appointed by the Government of Karnataka (when granted on or after the 1st November, 1973).]

70[60. Devi Ahilya Vishwavidhyalaya Indore (when granted on or after the 26th January,1983).]

71[61. Mahatma Gandhi University, Kottayam (Kerala) (when granted on or after 3rd January, 1983). 62. University of Calicut (Kerala) (when granted on or after12th April, 1982).]

B. Midwifery

Certificates, Diplomas or Degrees in Midwifery issued by any of the following authorities, namely:

1. Any of the authorities mentioned in Section A except the authority at Item No. 17 thereof.

2. The Punjab Central Midwives Board (when issued before the 15th day of August, 1947).

3. The Mid-India (United) Board of Examiners for Midwifery (when issued before the 1st day of January, 1947).

4. The National Association for supplying female medical aid to the women of India (when issued before the 1st day of October, 1949).

5. The North-West Frontier Province Central Midwives (when issued before the 15th day of August, 1947).

6. The Kasturba Gandhi National Memorial Trust.

7. The Health Department, Madras (when issued before the 31st day of December, 1952).

72[8. The Orissa Nurses and Midwives Examination Board.]

73[9. The Mahakoshal Nurses Council.

10. The Bombay Nursing Council.

11. Board of Examiners appointed by the Government of Kerala.]

74[12. The North-India United Board of Examiners for Mission and other Hospitals (when issued before the 1st day of January, 1946).]

75[13. The Medical and Surgical School, Goa (when issued before the 1st day of January, 1966).]

76[14. The Kerala Examination Board/Kerala Nurses and Midwives Council.

15. Maharashtra Nursing Council (when granted on or after the 15th February, 1962).

77[16. (a) Travancore Government;

(b) Travancore Public Service Commission;

(c) Cochin Government;

(d) Cochin Public Service Commission;

(e) Travancore-Cochin Government;

(f) Travancore-Cochin Public Service Commission (when granted on or before the 31st December, 1953).]]

78[17. The Gujarat Nursing Council.]

79[18. The Examining Board of Nurses League of the Christian Medical Association of India (South India Branch) (when issued on or after the 28th October, 1965).

19. The Mid-India Board of Examiners of the Nurses League of the Christian Medical Association of India (when issued on or after the 1st January, 1966).

20. The Rajasthan Nursing Council (when issued on or after the 1st April, 1964).]

21.

80[22. Sardar Patel University, Vallabh Vidyanagar Gujarat (when granted on or after the 1st August, 1983).]

23. Board of Nursing Education of the Nurses League of C.M.A.I. South India Branch (when granted on or after the 30th October, 1975).]

81[24. The Board of Examiners appointed by the Government of Mysore (when granted on or after the 17th November, 1954 to 31st October, 1973).

25. The Board of Examiners appointed by the Government of Karnataka (when granted or after the 1st November, 1973).]

C. Auxiliary Nursing-Midwifery

Certificates issued by any of the following authorities, namely:

1. Any of the authorities mentioned in Section A except Items Nos. 3, 4, 7, 9, 11, 14, 15, 16, 18, 20, 21, 22, 24 and 25.

2. The Examination Board appointed by the Himachal Pradesh Administration.

82[3. The Orissa Nurses and Midwives Examination Board.]

83[4. The Mahakoshal Nurses Council.

5. The Bombay Nursing Council.

6. The Board of Examiners appointed by the Government of Kerala.]

84[7. The Kerala Examination Board/Kerala Nurses and Midwives Council.

8. The Kasturba Gandhi National Memorial Trust (when issued on or after the 1st January, 1955).

9. Maharashtra Nursing Council (when issued on or after the 15th February, 1962).

10. The Gujarat Nursing Council.]

85[11. The Examining Board of the Nurses League of the Christian Medical Association of India (South India Branch) (when issued on or after the 28th October, 1965).

12. The Mid-India Board of Examiners of the Nurses League of the Christian Medical Association of India (when issued on or after the 1st January, 1966).

13. The Rajasthan Nursing Council (when issued on or after the 1st April, 1964).]

14.

86[15. Board of Nursing Education of the Nurses League of C.M.A.I. South India Branch (when granted on or after the 30th October, 1975.]

87[16. The Board of Examiners appointed by the Government of Mysore (when granted on or after the 17th November 1954 to 31st October, 1973).

17. The Board of Examiners appointed by the Government of Karnataka (when granted on or after the 1st November, 1973).]

D. Health Visitors

Health Visitors Certificates or Diplomas issued by any of the following authorities namely:

1. The Government Training School for Health Visitors, Madras.

2. The Sir John Anderson Health School, Calcutta.

3. The Uttar Pradesh State Medical Faculty.

4. The Uttar Pradesh Nurses and Midwives Council.

5. The Government Health School, Nagpur.

6. The Assam Nurses, Midwives and Health Visitors Council.

7. The Lady Reading Health School, Delhi.

8. The Bombay Nurses, Midwives and Health Visitors Council.

9. The Bengal Nursing Council (when issued before the 15th day of August, 1947).

10. The Punjab Health School (when issued before the 15th day of August, 1947).

11. The West Bengal Nursing Council.

12. The Punjab State Medical Faculty.

13. The Bengal State Medical Faculty (when issued before the 1st day of January, 1942).

14. The Bihar Nurses Registration Council.

88[15. The Mahakoshal Nurses Council.

16. The Bombay Nursing Council.

17. The Board of Examiners appointed by the Government of Kerala.

18. Dr. H. C. Mookerjee Memorial Health School, Singur, West Bengal.]

89[19. Kerala Examination Board/Kerala Nurses and Midwives Council.

20. Maharashtra Nursing Council (when issued on or after the 15th February, 1962).

21. Gujarat Nursing Council.]

90[22. The Rajasthan Nursing Council (when issued on or after the 1st April, 1964).]

Part II

1. The Act has been extended to Dadra and Nagar Haveli by Reg. 6 of 1963, S. 2 and Sch. I; Pondicherry by Reg. 7 of 1963, S. 3 and Sch. I, and Goa, Daman and Diu by Reg. 11 of 1963, S. 3 and Sch..

2. Subs. by Act 45 of 1957, S. 2, for the former sub-section (w.e.f. 1-12-1958).

3. The words except the State of Jammu and Kashmir omitted by Act 34 of 2019, Ss. 95, 96 & Sch. V (w.e.f. 31-10-2019).

4. Subs. by Act 45 of 1957, S. 3, for Indian Council of Nursing (w.e.f. 1-12-1958).

5. Clause (e) omitted by Act 45 of 1957, S. 3 (w.e.f. 1-12-1958).

6. Subs. by Act 45 of 1957, S. 4, for the original clause (w.e.f. 1-12-1958).

7. Subs. by Act 45 of 1957, S. 4, for the original clause (w.e.f. 1-12-1958).

8. Subs. by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1968, for and Uttar Pradesh (w.e.f. 1-11-1966).

9. Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961, for Bombay (w.e.f. 1-5-1960).

10. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, for Mysore (w.e.f. 1-11-1973).

11. Ins. by the State of Himachal Pradesh (Adaptation of Laws on Union Subjects) Order, 1973 (w.e.f. 25-1-1971).

12. Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961, for Madras and Orissa (w.e.f. 1-5-1960).

13. Subs. by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for Madras (w.e.f. 14-1-1969).

14. Subs. by Act 45 of 1957, S. 4, for the former clause (w.e.f. 1-12-1958).

15. Subs. by Act 45 of 1957, S. 4, for the former clause (w.e.f. 1-12-1958).

16. Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961, for Bombay (w.e.f. 1-5-1960).

17. Subs. by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for Madras (w.e.f. 14-1-1969).

18. Subs. by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1968, for and West Bengal (w.e.f. 1-11-1966).

19. Ins. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961 (w.e.f. 1-5-1960).

20. Ins. by the State of Himachal Pradesh (Adaptation of Laws on Union Subjects) Order, 1973 (w.e.f. 25-1-1971).

21. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, for Mysore (w.e.f. 1-11-1973).

22. Subs. by Act 45 of 1957, S. 4, for the former clause (w.e.f. 1-12-1958).

23. Sub-section (6) omitted by Act 45 of 1957, S. 5 (w.e.f. 1-12-1958).

24. Ins. by the Indian Nursing Council (Amendment) Act, 1957 (XLV of 1957), S. 6 (w.e.f. 1-12-1958).

25. The words of India omitted by the A. O. 1950.

26. Ins. by the Indian Nursing Council (Amendment) Act, 1957 (XLV of 1957), S. 6 (w.e.f. 1-12-1958).

27. Ins. by the Indian Nursing Council (Amendment) Act, 1957 (XLV of 1957), S. 6 (w.e.f. 1-12-1958).

28. Subs. by Act 75 of 1950, S. 2, for in any State or country outside the States .

29. Subs. by the Adaptation of Laws (No. 3) Order, 1956, for Part B State .

30. The words of India omitted by the A. O. 1950.

31. Subs. by the Adaptation of Laws (No. 3) Order, 1956, for such State .

32. Subs. by the Adaptation of Laws (No. 3) Order, 1956, for such State .

33. Subs. by Act 75 of 1950, S. 2, for of the State or country .

34. Subs. by Act 75 of 1950, S. 2, for in any State .

35. The words of India omitted by the A. O. 1950.

36. Subs. by Act 75 of 1950, S. 2, for in that State or country .

37. Subs. for the original clause by Act (XLV of 1957), S. 6 (w.e.f. 1-12-1958).

38. Section 11 renumbered as sub-section (1) of that section by Act 45 of 1957, S. 7 (w.e.f. 1-12-1958).

39. Ins. by Act 45 of 1957, S. 7, (w.e.f. 1-12-1958).

40. Ins. by Act 45 of 1957, S. 7, (w.e.f. 1-12-1958).

41. The words of India omitted by the A. O. 1950.

42. Ins. by Act 45 of 1957, S. 8 (w.e.f. 1-12-1958).

43. The words of India omitted by the A. O. 1950.

44. Ins. by Act 45 of 1957, S. 9 (w.e.f. 1-12-1958).

45. The words of India omitted by the A. O. 1950.

46. Section 15 renumbered as sub-section (1) of that section by Act 45 of 1957, S. 10 (w.e.f. 1-12-1958.)

47. Ins. by Act 45 of 1957, S. 10 (w.e.f. 1-12-1958).

48. Ins. by Act 45 of 1957, S. 11 (w.e.f. 1-12-1958).

49. Ins. by Act 4 of 1986, S. 2 and Sch. (15-5-1986).

50. Subs. by Act 45 of 1957, S. 12, for original clause (f) (w.e.f. 1-12-1958).

51. Ins. by Act 4 of 1986, S. 2 and Sch. (w.e.f. 15-5-1986).

52. Subs. by Act 45 of 1957, S. 14, for the original Schedule (w.e.f. 1-12-1958).

53. Subs. by Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970 (w.e.f. 14-1-1969).

54. Subs. by Noti. No. S.O. 349, dated 22-1-1962, Gazette of India, Pt. II, S. 3(ii), p. 333, for 1st day of January, 1940 .

55. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, for Mysore (w.e.f. 1-11-1973).

56. Ins. by Noti. No. S.O. 1446, dated 19-6-1959, see Gazette of India, Pt. II, Section 3(ii), p. 1462.

57. Ins. by Noti. No. S.O. 1577, dated 9-6-1960, see Gazette of India, Pt. II, Section 3(ii), p. 1827.

58. Subs. by Noti. No. S.O. 3042, dated 6-10-1966, see Gazette of India, Pt. II, Section 3(ii), p. 2879, for the previous entry.

59. Ins. by Noti. No. S.O. 2682, dated 10-9-1963, see Gazette of India, Pt. II, Section 3(ii), p. 3417.

60. Ins. by Noti. No. S.O. 3042, dated 6-10-1966, see Gazette of India, Pt. II, Section 3(ii), p. 2879.

61. Subs. by Noti. No. S.O. 2186, dated 11-6-1968, see Gazette of India, Pt. II, Section 3(ii), p. 3062.

62. Ins. by Noti. No. S.O. 2187, dated 11-6-1968, see Gazette of India, Pt. II, Section 3(ii), p. 3063.

63. Ins. by Noti. No. S.O. 1628, dated 25-4-1969, see Gazette of India, Pt. II, Section 3(ii), p. 1555.

64. Ins. by Noti. No. S.O. 4509, dated 30-9-1975, see Gazette of India, 1975, Pt. II, Section 3(ii), p. 3712.

65. Entries 50 and 52 omitted and 51 renumbered as 50.

66. Ins. by Noti. No. S.O. 20/88.

67. Ins. by Noti. No. S.O. 2021/88.

68. Ins. by Noti. No. S.O. 3503/88.

69. Ins. by Noti. No. S.O. 3504/88.

70. Ins. by Noti. No. S.O. 1431/89.

71. Ins. by Noti. No. S.O. 1912/93.

72. Ins. by Noti. No. S.O. 1446, dated 19-6-1959, see Gazette of India, Pt. II, Section 3(ii), p. 1462.

73. Ins. by Noti. No. S.O. 1577, dated 9-6-1960, see Gazette of India, Pt. II, Section 3(ii), p. 1827.

74. Ins. by Noti. No. S.O. 350, dated 22-1-1962, see Gazette of India, Pt. II, Section 3(ii), p. 334.

75. Subs. by Noti. No. S.O. 3042, dated 6-10-1966, see Gazette of India, Pt. II, Section 3(ii), p. 2879, for the previous entry.

76. Ins. by Noti. No. S.O. 2682, dated 10-9-1963, see Gazette of India, Pt. II, Section 3(ii), p. 3417.

77. Subs. by Noti. No. S.O. 267, dated 13-1-1965, see Gazette of India, Pt. II, Section 3(ii), p. 289.

78. Subs. by Noti. No. S.O. 267, dated 13-1-1965, see Gazette of India, Pt. II, Section 3(ii), p. 289.

79. Ins. by Noti. No. S.O. 2187, dated 11-6-1968, see Gazette of India, Pt. II, Section 3(ii), p. 3063.

80. Ins. by Noti. No. S.O. 2021/81.

81. Ins. by Noti. No. S.O. 3504/88.

82. Ins. by Noti. No. S.O. 1446, dated 19-6-1959, see Gazette of India, Pt. II, Section 3(ii), p. 1462.

83. Subs. by Noti. No. S.O. 1577, dated 9-6-1960, see Gazette of India, Pt. II, Section 3(ii), p. 1827.

84. Ins. by Noti. No. S.O. 2682, dated 10-9-1963, see Gazette of India, Pt. II, Section 3(ii), p. 3417.

85. Ins. by Noti. No. S.O. 2187, dated 11-6-1968, see Gazette of India, Pt. II, Section 3(ii), p. 3063.

86. Ins. by Noti. No. S.O. 2021/88.

87. Ins. by Noti. No. S.O. 3504/88.

88. Ins. by Noti. No. S.O. 1577, dated 9-6-1960, see Gazette of India, Pt. II, Section 3(ii), p. 1827.

89. Ins. by Noti. No. S.O. 2682, dated 10-9-1963, see Gazette of India, Pt. II, Section 3(ii), p. 3417.

90. Ins. by Noti. No. S.O. 2187, dated 11-6-1968, see Gazette of India, Pt. II, Section 3(ii), p. 3063.

91. Subs. by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for Government of Madras (w.e.f. 14-1-1969).

92. Ins. by Noti. No. S.O. 1391, dated 15-4-1964, see Gazette of India, Pt. II, Section 3(ii), p. 1643.

93. Ins. by Noti. No. S.O. 1391, dated 15-4-1964, see Gazette of India, Pt. II, Section 3(ii), p. 1643.

94. Ins. by Noti. No. S.O. 1391, dated 15-4-1964, see Gazette of India, Pt. II, Section 3(ii), p. 1643.

95. Ins. by Noti. No. S.O. 1391, dated 15-4-1964, see Gazette of India, Pt. II, Section 3(ii), p. 1643.

96. Entries at Sl. No. 5 omitted by Noti. No. S.O. 1703, dated 12-7-1961, see Gazette of India, Pt. II, Section 3(ii), p. 1652.

97. Entries at Sl. No. 5 omitted by Noti. No. S.O. 1703, dated 12-7-1961, see Gazette of India, Pt. II, Section 3(ii), p. 1652.

98. Ins. by Noti. No. S.O. 1577, dated 9-6-1960, see Gazette of India, Pt. II, Section 3(ii), p. 1827.

99. Ins. by Noti. No. S.O. 350, dated 22-1-1962, see Gazette of India, Pt. II, Section 3(ii), p. 334.

100. Ins. by S.O. 1628, published in Gazette of India, 1969, Pt. II, Section 3(ii), p. 1555.

101. Ins. by Noti. No. S.O. 3042, dated 6-10-1966, see Gazette of India, Pt. II, Section 3(ii), p. 2879.

102. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, for Mysore (w.e.f. 1-11-1973).

103. Ins. by Noti. No. S.O. 2187, dated 11-6-1968, see Gazette of India, Pt. II, Section 3(ii), p. 3063.

104. Ins. by Noti. No. S.O. 1628, dated 25-4-1969, see Gazette of India, Pt. II, Section 3(ii), p. 1555.