Section 31A in The Bombay Nursing Council (Reorganisation) Order, 1962.
31A. " Temporary provision in respect of holding examinations. - Until the Council established for the Bombay area of the State of Gujarat to which this Act extends intimates to the Council established for the Bombay area of the State of Maharashtra to which also this Act extends, that the former has made arrangements for holding the qualifying examinations which, immediately before the date on which the Bombay Nursing Council (Reorganisation) Order, 1962. Made under Section 4 of the Inter-State Corporations Act, 1957 (38 of 1957), comes into force, were being held by the Bombay Nursing Council, the said Council established for the Bombay area of the State of Maharashtra shall allow students from the Bombay area of the State of Gujarat to appear for the qualifying examinations held by the Council established for the Bombay area of the State of Maharashtra and the fees received from such students shall be paid to that Council.
