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State of Karnataka - Section

Section 3 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012

3. Constitution of The Authority.

(1)As Soon As may be, After the Commencement of this Act, There shall be Established for the Purposes of this Act, An authority for regulation of Nursing and Paramedical Sciences Education to be called the Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority with its Head-Quarters at Bangalore.
(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal to contract and shall by the said name sue and be sued.
(3)The Authority shall consist of the following members, namely:-
(a) The Secretary to Government incharge of MedicalEducation Chairman
(b) The Secretary to Government Department of Healthand Family Welfare Ex-officio Member
(c) The Registrar, Karnataka Nursing Council Ex-officio Member
(d) Two Principals of Nursing schools nominated bythe State Government Members
(e) Two Principals of Paramedical Sciencesinstitutions nominated by the State Government Members
(f) The Executive Director Member-Secretary