Section 18 in The Punjab Nurses Registration Act, 1932
18. Power to make bye-laws.
- The Council may, after previous publication, make bye-laws -(a)to prescribe the courses of training of, and qualifications for the registration of nurses, health visitors, midwives, nurse-dais, [auxiliary nurses and midwives] [Inserted vide Punjab Act 16 of 1953, Section 15.], or trained dais; and to provide for the recognition of institutions competent to give such training;(b)to regulate the issue of certificates, the maintenance of registers and the conditions of admission of names of persons to such registers and to prescribe the form of application for such admission and the uniform or badge to be worn by registered nurses, registered midwives, registered nurse-dais [registered auxiliary nurses and midwives] [Inserted vide Punjab Act 16 of 1953, Section 15.], registered trained dais while on duty;(c)to prescribe the fees for registration and the re-entry of names removed from the registers;(d)to regulate the publication of lists of registered nurses, registered health visitors, registered midwives, registered nurse-dais, [registered auxiliary nurses and midwives] [Inserted vide Punjab Act 16 of 1953, Section 15.], or registered trained dais;(e)[ to regulate the conduct of and prescribe fees for examination of nurses, health visitors, midwives, nurse-dais, auxiliary nurses and midwives and trained dais; [Clauses (e), (f), (g), (h), (i) and (j) added by Punjab Act 16 of 1953, Section 15.](f)to confer, grant or issue diplomas, licences, certificates or other documents stating or implying that the holder, grantee or recipient thereof is qualified to practise or otherwise work as nurse, midwife, auxiliary nurse and midwife, health visitor, nurse-dai or trained dai;(g)to prescribe fees for the affiliation of institutions recognised as training schools for nurses, midwives, nurse-dais, auxiliary nurses and mid- nurse-dai or trained dai;(h)to prescribe the scale of fees, remuneration and travelling allowance to Examiners, Supervisors, Invigilators and other persons appointed by the Council for the conduct of examinations;(i)to prescribe the prices of publications of the Council;(j)to regulate the conduct of registered persons].
