Section 3A(3) in The Punjab Nurses Registration Act, 1932
(3)As from the date referred to in clause (1), the Government of Haryana shall constitute a Council for the State of Haryana in the manner specified in section 3, to be known as the Haryana Nurses Registration Council :Provided that the members referred to in clauses (c), (d) and (e) of sub-section 3 shall be nominated by the Government of Haryana from amongst the registered nurses, health visitors or midwives, as the case may be, ordinarily residing in the State of Punjab instead of being elected in the manner indicated in any of those clauses.
