Section 46 in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
46. Power of Board to make bye-laws.-
(1)The Board may make bye-laws consistent with this Act and the regulations made thereunder to provide for all or any of the following matters, namely:-(a)the procedure to be followed at the meetings of the Board and the Committees appointed by it and the number of members required to form a quorum at such meetings;(b)any other matter solely concerning the Board and their Committees not provided for by this Act and the regulations made thereunder.(2)The bye-laws made under sub-section (1) shall be published by the Board in the Official Gazette.
