(1) This Act may be called the Madhya Pradesh charika, Prasavika, Sahai Upcharika-Prasavika Swasthya Paridarshak Registration Adhiniyam, 1972.

(2) In this Act, unless the context otherwise requires

(3) It shall come into force on such date as the State Government may, by notification, appoint.

IN this Act, unless the context otherwise requires.

(a) Council means the Madhya Pradesh Nurses Registration council established under section 3;

(b) Nurse includes a male nurse;

(c) recognised qualification means any of the qualifications included in the Schedule to the Indian Nursing council Act, 1947 (No. 48 of 1947);

(d) State register means a register maintained under section 14 and expressions registered and registration shall be construed accordingly.

(1) The State Government shall, as soon as may be, establish, by a notification, a Nurses Registration council with Nurses Registration Council effect from such date as may be specified therein.

(2) The Council shall be a body corporate by the name of the Madhya Pradesh Nurses Registration Council and shall have perpetual succession and a common seal with power to esquire and held property both movable and immovable, and subject to the provisions made under this Act, to transfer any property held by it and to contract and do all other things necessary for the purposes of its constitution and may she or be sued in its corporate name.

(1) The Council shall consist of the following members, namely:

(a) The Director of Health Services, Madhya Pradesh ex-officio.

(b) Two Superintendents of Hospitals approved and recognised by the Council under section 24 nominated by the State Government by rotation;

(c) The assistant Director of Health Services (Nursing) and in the event of the said office being vacant, the Superintendent, Nursing Services-ex-officio.

(d) The Principal, College of Nursing, Indore-ex-officio:

(e) Two Matrons from Medical College Hospitals nominated by the State Government by rotation:

(f) Two Sister tutors of Schools of Nursing in Madhya Pradesh nominated by the State Government by rotation.

(g) One nurse elected by the Madhya Pradesh Branch of trained Nursed Association from amongst the registered nursed residing in Madhya Pradesh.

(h) 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 midwives from amongst themselves.

(j) One auxiliary nurse-midwife elected by registered auxiliary nurse midwives from amongst themselves.

(k) One health visitor elected by registered Health visitors from amongst themselves.

(l) One member elected by the Madhya Pradesh Branch of the Red Cross society from amongst its members residing in Madhya Pradesh.

(m) One member elected by Mid-India Boards of Examiners from amongst its members.

Provided that no person shall at the same time serve as a member in more than one capacity.

(2) The name of every person elected or nominated under sub-section (1) shall be notified in the Gazette.

President and Vice President of the Council.

(1) The director of Health Services, Madhya Pradesh shall be ex-officio President of the Council.

(2) The Vice-President of the council shall be elected by the members of the Council from amongst themselves.

(1) An election under clauses (h), (i), (j) and (k) of sub-section (1) of section 4 shall be conducted by the Council and an election under clauses (g), (1) and (1) and (m) of sub-section (1) of section 4 shall be conducted by the bodies referred to therein in the prescribed manner.

(2) If any of the bodies referred to in clauses (g), (1) and (m) of sub-section (1) of section 4 does not, by such date as may be prescribed, elect a person to be a member of the Council, the State Government shall, by order in writing, appoint to the vacancy a person qualified for election thereto; and the person so appointed shall be 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 the Council, it shall be referred to the State Government within such period as may be prescribed and the decision of the State government thereon shall be final.

(1) The Vice-President shall hold office for a term of one calendar year,

(2) Every member of the Council other than an ex-officio member shall hold office for a term of three years from the date his election or nomination is notified in the Gazette under sub-suction (2) of section 4:

Provided that notwithstanding the expiry of his term, such member shall continue to hold office until the election or selection, as the case may be, of his successor is duly notified in the Gazette.

(1) An elected or nominated member may at any time resign his membership by tendering his resignation in writing under his hand to the President, and his seat shall thereupon become vacant.

(2) An elected or nominated member shall be 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 he is absent out of India for a period exceeding six consecutive

(ii) months; or

(iii) is name is removed from the State Register under section 17.

(3) If any question, dispute or doubt arises whether a vacancy has occurred under sub-section (2) it shall be decided by the State Government and its decision shall be final.

(4) A casual vacancy in the Council shall be filled by election or nomination, as the case may be, and the person elected or nominated to fill the vacancy shall hold office or the up-expired term of this predecessor.

The council may permit any member to absent himself from the meeting of the Council for any period not exceeding sic months.

(1) the council shall meet at least one in each year at such time and place as may be appointed by the council.

(2) Five members of the council shall from a quorum and all acts of the council shall be decided by the majority of the members present and voting. In the case of an equality of votes the person presiding shall have a casting vote.

11. Vacancy not to Invalidate proceedings, etc. No act of the council shall be invalid merely by reason of

(a) any vacancy in or defect in the constitution of the council; or

(b) any defect in the election or nomination of a person acting as a member thereof; or

(c) any irregularity in its procedure not affecting the merits of the case.

There shall be paid to the president, Vice-President and members of the Council, such allowances for attending meetings as the Council may, by regulations, determine.

(1) The Council shall appoint a Registrar who shall as so act as Secretary of the Council.

(2) The Council shall appoint a Treasurer who shall exercise general control over the funds of the Council. Provided that pending the appointment of a Treasurer, the Registrar any, if so required by the Council, act as Treasurer for a period not exceeding one year.

(3) The Council may employ such other persons as it may deem necessary to carry to the purposes of the Act.

(4) The qualification, the condition of appointment and service and scale of pay as respects the Registrar and the Treasurer shall be such as may be prescribed and as respects the other employees shall be such as the Council may, with the previous sanction of the State Government determine.

(5) The Council shall require and take from the Registrar, Treasurer or from any other employee such security for the due performance of his duties as the Council deems necessary.

(6) The Registrar. The Treasurer and other employees appointed by the Council under this section shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (45 of 1860)

(1) The Council shall cause to be maintained in the prescribed manner a register of

(i) Nurses,

(ii) Midwives,

(iii) Auxiliary Nurse-Midwives, and

(iv) Health Visitors, resident in Madhya Pradesh who are eligible for enrolment under section 15 to be known as State Register.

(2) It shall be the duty of the Registrar of the Council to keep the State Register in accordance with the provision of this Act and of any orders made by the Council, and from time to time revise the register in the prescribed manner and publish it in the Gazette.

(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.

Persons who may be registered and registration fee.

Every person possessing recognised qualification shall be eligible for enrolment on the State register on furnishing to the Register proof of such qualification and on payment of such fee as may be prescribed and different fee may be prescribed for different persons mentioned in section 14.

(1) Subject to the condition and restriction laid down in this Act regarding practicing as nurse, midwife, auxiliary nurse-midwife, or health visitor by person possessing certain recognised qualifications, every person whose name is for the time being borne on the State Register shall be entitled, according to his qualifications to practice in the State as a nurse, midwife, auxiliary nurse-midwife or health Visitor, as the case may be, and to recover in due course of law in respect of such practice any fees to which he may be entitled.

(2) No person the than a registered nurse, midwife auxiliary nurse-midwife or health visitor shall be eligible to hold any appointment as nurse, midwife, auxiliary nurse-midwife of health visitor in any hospital, asylum, infirmary, dispensary, maternity or child welfare centre or any other medical or public health institution.

The Council may, upon reference from the Registrar or otherwise prohibit the entry in or order the removal from the State Register the name of any person

(a) who has been sentenced by a Criminal Court to imprisonment for an offence indicating in the opinion of the council such a defect in the character as would render the enrolment or continuance of his name in the register undesirable.

(b) whom the Council after inquiry at which opportunity has been given to him to be heard in person or by counsel and which may at the discretion of Council be held in camera, found guil a majority of two-thirds of the members present and voting at the meeting of infamous conduct in any professional respect.

(1) The Council may, if it considers it so to do, and after giving due notice to the person concerned and enquiring into his objection, if any, order that any entry in the State Register which shall be proved to the satisfaction of the Council to have been fraudulently or incorrectly made or brought about, be cancelled or amended.

(2) The Council may direct the removal altogether, or for a specified period from the State Register of the name of any registered nurse, midwife, auxiliary nurse-midwife or health visitor for the same reasons for which registration may be prohibited by the Council under section 17.

(3) The council may direct that any name removed under sub-section (2) Shall be restored subject to such conditions, if any, which the council may deem fit to impose.

For the purpose of any enquiry under section 15 or section 17, the Council or any committee authorised by rules made, under section 33 shall be deemed to be a Court within the meaning of the Indian Evidence Act, 1872 (1 of 1872) and shall exercise all the powers of a commissioner appointed under the Public Servants (Inquiries) Act, 1850 (37 of 1850), and such inquiries shall be conducted as far as may be, in accordance with the provisions of section 5 and sections 3 to 20 for the said Public Servants (Inquiries) Act, 1350 (37 of 1850).

(1) An appeal shall lie to the State Government against every decision of the Council under section 15 or section 17 and the decision of the State Government thereon shall be final.

(2) Every appeal under sub-section (1) shall be preferred with him three months from the date of the receipt by the party concerned of a copy of such decision.

All fines realised under this Act and all moneys received by the Council under this Act shall be applied for the purposes of this Act or the rules or the regulation made there under.

(1) The council shall cause to be prepared a list of persons practicing as nurse, midwife, auxiliary nurse-midwife, health visitor or dai in the State immediately before the date specified under sub-section (1) of section 3 (hereinafter in this section referred to as the specified date ) as are not eligible for registration under the Act or are not deemed to be enrolled on the State Register under clause (e) of section 35.

(2) Any practitioner falling under sub-section (1) and desirous of getting his or her name incorporated in the list referred to therein shall submit an application in the list referred to therein shall submit an application in the prescribed term together with the prescribed fee to the Registrar within six months from the specified date:

Provided that the State Government may, by notification, for reasons to be specified therein, extend the aforesaid period by a further period not exceeding three months.

Procedure in enquiries.

(3) The Council, after making such inquiry as it deems fit to make and on being satisfied that the applicant was practicing as a nurse, midwife, auxiliary nurse midwife, health visitor or dai immediately before the specified date, shall incorporate the name of the applicant in the list.

(4) The provisions of section 20 shall apply to any order passed by the Council, under sub-section (3) as they apply to an order under section 15 or section 17.

(5) The person whose name is included in the list prepared under this section shall be entitled to all the privileges of a registered person specified in section

(6) The Registrar shall, as soon as may be, after the expiry of the period specified in sub-section (2) or such further period as may be extended there under, publish the list of persons prepared under sub-section (1) in the Gazette and the publication of such list shall be the conclusive evidence of the eligibility of the person included therein to practice as a nurse, midwife, auxiliary nurse midwife, health visitor or dai, as the case may be, in pursuance of the provisions of this section.

(1) Save as provided in this Act, no person shall practice or hold himself out, whether directly or indirectly as practicing habitually or for personal gain as a nurse, midwife, auxiliary nurse-midwife, health visitor or dai within the State.

(2) Any person who contravenes the provision of sub-section (1) shall be punished with fine which may extend to rupees five hundred.

(1) The institutions which are approved and recognised by the Council after inspection by its representative shall be competent to train nurses, midwives, auxiliary nurse-midwives or health visitors, and to send them for examination for the qualifying certificates of the Council.

(2) The Council may withdraw recognition from any such institution after its inspection by a representative of the Council. The order of such withdrawal shall be in writing and shall be served in the prescribed manner:

Provided that no recognition shall be withdrawal without giving an opportunity to the authorities in-charge of the institution from being heard.

(3) No school, hospital or other institution which is not approved and recognised under this section shall issue to any person a certificate or enter the name of any person in any document purporting to show that such person is qualified by reason of his having passed any examination or undergone any course of training to practice as a nurse, midwife, auxiliary nurse-midwife or health visitor, unless his name is registered or entered in the list under this Act.

(4) Any person who contravences the provisions of sub-section (3) shall, on conviction, be punished with fine which may extend to Rs. 500,

(5) Where a person committing an offence under this section is a company or other body corporate or an association of persons (whether incorporated or not) every person who at the time of the commission of the offence was director, manager, secretary, agent or other officer or person concerned with the management thereof shall, unless he proves that the offence was committed without his knowledge or consent, be deemed to be guilty of such offence.

Any person aggrieved by the refusal of the council to approve and recognise any institution as competent to train nurses, midwives, auxiliary nurse midwives or health visitors may appeal, within three months from the date of such refusal, to the State Government against such order of refusal. The decision of the State Government, on any such appeal, shall be final.

Every Registrar of births and Deaths who receives notice of the death of any person whose name he knows to be or has reason to belive is entered in any register, shall forthwith transmit by post to the Council a certificate or Registration of such death signed by him and stating the time and place of death, and thereupon the name of such person shall be removed from register.

Any person who

(a) dishonestly makes use of any certificate of registration issued under the provisions of this Act to him or to any other person.

(b) Procures or attempts to procure registration under the provisions of this Act by making or producing, or causing to be made up produced any false or fraudulent declaration, certificate or representation whether in writhing or otherwise; or

(c) willfully makes or causes to be made any fasle representation in any matter relating to the register or certificate issued the provisions of this Act.

shall, on conviction, be punished with fine which may extend to Rs. 250 for the first offence and for any subsequent offence with fine which may extend to Rs. 500 or with simple imprisonment for a term which may extend to six moths or with both.

Any person who not being a registered nurse, midwife, auxiliary nurse midwife or health visitor, takes or uses the name or title of registered nurse, midwife, auxiliary nurse-midwife or health visitor, or uses, any name, title description, prescribed uniform, object or sign-board with the intention that it may be believed, knowledge that it is likely to be believed that such person is a Registered midwife or nurse, midwife, auxiliary nurse-midwife or health visitor shall, on conviction, be punished with fine which extend to Rs. 100 for the first offence and for any subsequent offence with fine which may extend to visitor. Rs. 200 or with simple imprisonment for a term which may extend to three months or with both.

(1) No court shall take cognizance of an offence punishable under this Act, except upon complaint in writing made by the Registrar or any other officer authorised by the Council in this 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.

No suit, prosecution or other legal proceeding shall lie against the State government, the council or any committee there of, or any officer or servant or the Government or the council for any thing which is in good faith done or intended to be done under this Act.

If at any time it appears to the State Government that the Council has failed to exercise or has exceeded or abused any of the powers conferred upon it by or under this Act, or has failed to perform any of the duties conferred upon it by or under this Act, the State Government may, if it considers such failure, excess or abuse to be of a serious character, notify the particulars there of to the Council, and if the Council fails to remedy such fails, excess or abuse within such time as the State Government may fix in this behalf, the State Government may dissolve the Council and cause all or any of the powers and duties of the Council to be exercised and performed by such person and for such period not exceeding two years as it may think fit and shall take steps to bring into existence a new Council.

The Council shall furnish such reports, copies or its minutes, abstracts of its accounts, and other information to the State Government as the State Government may prescribe.

(1) The State Government may, make rules to carry out the purposes of this Act.

(2) All rules made under this section shall be laid on the table of the Assembly.

Power to Make Rules.

The Council may, with the previous sanction of the State Government and subject to rules made under section 33, make regulations generally to carry out the purposes of this Act, and without prejudice to the generality of this 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 summoning and holding of meetings of the Council, the times and places where such meetings and to be held, the conduct of business thereat:

(c) the resignation of members of the Council.

(d) the powers and duties of the President and Vice President.

(e) the mode of appointment of Committees the summoning and holding of meetings and the conduct of business of such Committees.

(f) the tenure of office, and the powers and duties and other conditions of service of the Registrar and other officers and servants of the Council.

(g) the particulars to be stated, and the proof of qualifications to be given in application for registration under this Act.

(h) the from in which State register shall be maintained.

(i) any matter for which under this Act provision may be made by regulation.

As from date specified for the establishment of the Council in the notification under sub-section (1) of section 3, the following consequences shall ensure, namely:

(a) the Mahakoshal Nurses Registration Council, the Madhya Bharat Nurses, Midwives and

Health Visitors Council and the Madhya Bharat Dai. Registration Board shall stand 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 registered under any of the Act, repealed under section 36 and possessing recognised qualifications on the commencement of this Act, shall be deemed to be enrolled as registered nurse, midwife, auxiliary nurse-midwife or health visitor, as the case may be, in the State Register under this Act.

(d) all employees belonging to or under control of the Councils/Board referred to in clause (a) immediately before the date aforesaid shall be deemed to be the employees of the Council established under section 3 and shall, until other provision is made in accordance with the provisions of this Act, receive salary and allowances and be subject to conditions of service to which they were entitled or subject immediately before such date.

Provided that it shall be competent to the Council subject to the previous sanction of the State Government to discontinue the service of any employee, who in its opinion, is not necessary or suitable to the requirement of the Council after giving such employee such notice as is required to be given by the terms of his employment and every such employee shall be entitled to such leave, pension, provident fund and gratuity as he would have been entitled to take or receive on being invalidated out of services if the Council Board in the employ of which he was has not ceased to exist.

Provided further that if the terms of employment of such employee do not contain any such requirement, he shall, if he has put in more than one year's continuous service in the Council/Board be entitled to recover from the Council established under section 3 by way of compensation a sum equal to his existing pay and allowances for one month.

(e) all records and papers belonging to the Council board referred to in clause (a) shall vest in and be transferred to the Council established under section 3.

As from the date specified for the establishment of the Council under sub-section (1) or section 3, the Central Provinces and Berar Nurses Registration Act, 1936 (No. 23 of 1936), and the Madhya Bharat Dais Registratin Act, 1953 (No. 22 of 1953), and the Madhya Bharat Nurses, Midwives and Health Visitor Registration Act, 1955 (No. 2 of 1955), shall stand repealed.

1. [Received the assent of the President on the 6th November 1973, assent first published in the Madhya Pradesh Gazette (Extraordinary) dated the 15th November 1973.]