Section 14(1) in The Indian Nursing Council Act, 1947
(1)When, upon report by the Executive Committee, it appears to the Council-(a)that the courses of study and training and the examinations to be gone through in order to obtain a recognised qualification from any authority in any State, or the conditions for admission to such courses or the standards of proficiency required from the candidates at such examinations are not in conformity with the regulations made under this Act or fall short of the standards required thereby, or(b)that an institution recognised by a State Council for the training of nurses, midwives, auxiliary nurse- midwives or health visitors does not satisfy the requirements of the Council,- the Council may send to the Government of the State in which the authority or institution, as the case may be, is situated a statement to such effect, and the State Government shall forward it, along with such remarks as it may think fit to the authority or institution concerned and, in a case referred to in clause (b) to the State Council also, with an intimation of the period within which the authority or institution may submit its explanation to the State Government.
