Section 17 in The Bihar and Orissa Nurses Registration Act, 1935
17. Power of Government to make Rules.
(1)The [State] [Substituted by ALO] Government may, after previous publication, make Rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the [State] [Substituted by ALO] Government may make Rules-(a)to regulate election under Section 3;(aa)[ to prescribe the course of training and examination for nurses, health visitors, midwives or trained dais and the qualifications for their registration; and to provide for the recognition of institutions competent to give such training under Section 10;)] [Inserted by Bihar Act 14 of 1937](b)to prescribe the form of register to be maintained under Section 1;(c)to regulate and control the practice of registered nurses, registered health visitors, registered midwives or registered trained dais;(d)to regulate the procedure to be followed by the Council-(i)in making a re-entry in any register of the name of any person removed from such register,(ii)in disposing of appeals from the decision of the Registrar made under sub-section (3) of Section 10, and(iii)in regulating the application of fees levied under this Act and of other moneys received by the Council for the purposes of this Act; and(e)to regulate the expenditure of the Council and to provide for the audit of its accounts.
