Section 2 in Indian Nursing Council (Nurses Registration & Tracking System) Regulations, 2019
2. Definitions.
- In these Regulations, unless the context otherwise requires,(i)'the Act' means the Indian Nursing Council Act, 1947 (XLVIII of 1947) as amended from time to time;(ii)'the Council' means the Indian Nursing Council constituted under the Act;(iii)'SNRC' means the State Nurse and Midwives Registration Council, by whichever name constituted, by the respective State Governments.(iv)'RN & RM' means a Registered Nurse and Registered Midwife (RN & RM) and denotes a nurse who has completed successfully, recognised Bachelor of Nursing (B.Sc. Nursing) or Diploma in General Nursing and Midwifery (GNM) course, as prescribed by the Council and is registered in a SNRC as Registered Nurse and Registered Midwife.(v)'RANM' means a Registered Auxiliary Nurse Midwife and denotes an Auxiliary Nurse Midwife who has completed successfully, recognised Auxiliary Nurse Midwifery (ANM) course as prescribed by the Council and is registered in a SNRC as Registered Auxiliary Nurse Midwife.(vi)'RLHV' means a Registered Lady Health Visitor and denotes a Lady Health Visitor who has completed successfully, recognised Lady Health Visitor course (LHV) as prescribed by the Council and is registered in a SNRC as Registered Lady Health Visitor.(vii)The 'Indian Nurses Register' means the register of Nurses, Midwives, Auxiliary Nurses Midwives and Health Visitors registered in respective SNRCs as referred in Section 15-A of the Act.(viii)Nurses Registration & Tracking System (NRTS) means a system developed by Indian Nursing Council and software developed in association with National Informatics Centre (NIC), Government of India, and hosted by NIC for the purpose of maintenance and operation of the Indian Nurses Register. It has standardised forms for collection of the data of Registered Nurse and Registered Midwife (RN & RM)/ Registered Auxiliary Nurse Midwife (RANM)/Registered Lady Health Visitor (RLHV) upon Aadhar based biometric authentication.(ix)'The Parent Nursing Council' means the SNRC of the concerned State under the jurisdiction of which the institution, from where the candidate has obtained recognised qualification under Section 10 of Act, is situated.(x)'Reciprocal Registration' means the registration which should be done by a RN & RM/ RANM / RLHV when she/ he moves from one SNRC to another SNRC where she/he intends to practice.(xi)'CNE' means Continuing Nursing Education to be compulsorily undergone by the RN & RM/ RANM / RLHV for renewal of registration after every 5 (five) years.
