Section 12 in The Punjab Nurses Registration Act, 1932
12. Power to make regulations.
(1)The Council may make regulations consistent with this Act and with the rules made thereunder to provide for all or any of the following matters, namely :-(a)the time and place of its meeting;(b)the manner in which notice of a meeting shall be given;(c)the conduct of business at a meeting, the record of proceedings and the adjournment of meetings;(d)the quorum necessary for the transaction of business at a meeting;(e)the appointment and constitution of sub-committees for any purpose relating to any matter with which the Council is empowered to deal and the co-option of persons specially qualified to advise on any particular matter;(f)the payment of fees and travelling allowance to member for attendance at meetings of the Council;(g)the custody of the common seal and the purposes for which it shall be used;(h)the persons by whom receipts shall be granted on behalf of the Council for money received under this Act;(i)the appointment, duties, executive power, leave, suspension and removal of its officers and servants and the payment of salaries or allowances to such persons.(2)No regulation made under the provisions of sub-section (1) shall take effect until it has been confirmed by the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government and published in the [Official Gazette] [Substituted for the word 'Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.].
