Section 33 in Himachal Pradesh Nurses Registration Act, 1977
33. Power of State Government to make rules.
(1)The State Government may, after previous publication, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the fore-going powers, the State Government may make rules,-(a)to regulate the elections under section 3;(b)to prescribe the form of registers to be maintained under section 20;(c)to regulate and restrict within due limits the practice of registered nurses, registered health visitors, registered midwives, registered auxiliary nurse midwives, registered nurse dais or registered trained dais or dais;(d)to regulate the procedure to be followed by the Council,-(i)in making re-entry in the registers of the name of person removed from such register and in withdrawing any order of suspension of practice, passed on a registered nurse, registered health visitor, registered midwife, registered auxiliary nurse midwife, registered nurse dai, registered trained dai or registered dai; and(ii)in disposing of appeals from the decision of the Registrar made under section 18 ;(e)to regulate the application of fees levied under this Act ; and other moneys received by the Council for the purposes of this Act; and(f)to prescribe fees for obtaining copies of the orders passed by the State Government, or the Council or the Registrar or the committee constituted by the Council.(3)Every rule made under this Act, shall be laid, as soon as may be, after it is made before, the Legislative Assembly of Himachal Pradesh, while it is in session for a total period of not less than fourteen days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule or decides that the rule should not be made the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
