Section 5(1) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
(1)The Board shall consist of--(a)the Director of the Board as a Chairman:Provided that, till the appointment of the Director under section 6, the Director, Medical Education and Research, Maharashtra State shall hold the charge of the Chairman;(b)the State Nursing Superintendent as a Member;(c)the Registrar as a Member-Secretary; and(d)the Director, Board of Apprenticeship Training (Western Region), Government of India, Ministry of Human Resource Development;(e)the following members shall be nominated by the Government, namely:--(A)one Principal from the Government Nursing Colleges in the State;(B)two members from amongst the Principals and Head of Institutions, one from Government institution and another from the Municipal Corporation Institution and among these, at least one shall be a woman;(C)two members of whom one shall be from nursing Teachers and one from paramedical Teachers from the Government diploma colleges or schools under the Directorate of Medical Education and Research and Directorate of Health Services;(D)one representative of each Region who shall have minimum qualification of Post Graduation in the nursing or Paramedical Education field and minimum five years' experience in such field :Provided that, a person shall cease to hold office as a member of the Board, if such person ceases to hold the post, designation or office, as the case may be, by virtue of which such person is so appointed, and such person shall inform the Chairman of the Board, in writing, of his having so ceased to be the member of the Board, within a week therefrom.
