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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(b) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934

(b)[ Elected Members - [Substituted by section 2 of U. P. Act XVI of 1948.]
(i)One non-official registered medical practitioner to be elected by the Governing Body of the State Medical Faculty, [Uttar Pradesh] from among its own members;
(ii)Two members of [Uttar Pradesh] [Substituted by the A. O. 1950 for (United Provinces.)] Legislative Assembly elected by the members of that Assembly of whom one at least should be a woman ;
(iii)One member of [Uttar Pradesh] [Substituted by the A. O. 1950 for (United Provinces.)] Legislative Council elected by the members of that Council ;
(iv)Four registered nurses to be elected by the registered nurses;
(v)Two representatives of the registered, [auxiliary nurse midwives, midwives and assistant' midwives] [Substituted for and assistant midwives' by Section 6 of U. P. Act XIV of 1960.] to be elected jointly by them;
(vi)One registered Health Visitor elected by the registered Health Visitors.