Section 16(1) in The Indian Nursing Council Act, 1947
(1)The Council may by notification in the official gazette, make regulations not inconsistent with this Act generally to carry out the provisions of this Act, and in particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the management of the property of the Council and the maintenance and audit of its accounts ;(b)the manner in which elections referred to in sub- section (2) of section 5 and in clause (a) of sub- section (2) of section 8 shall be conducted ;(c)the summoning and holding of the meetings of the Council, the times and places at which such meetings shall be held, the conduct of business thereat and the number of members necessary to constitute a quorum ;(d)prescribing the functions of the Executive Committee, the summoning and holding of meetings thereof, the times and places at which such meetings shall be held, and the number of members necessary to constitute a quorum ;(e)prescribing the powers and duties of the President and the Vice-President ;(f)prescribing the tenure of office and the powers and duties of the Secretary and other officers and servants of the Council ;(ff)prescribing the powers and duties of inspectors;(g)prescribing the standard curricula for the training of nurses, midwives and health visitors, for training courses for teachers of nurses, midwives and health visitors, and for training in nursing administration ;(h)prescribing the conditions for admission to courses of training as aforesaid ;(i)prescribing the standards of examination and other requirements to be satisfied to secure for qualifications recognition under this Act ;(j)any other matter which is to be or may be prescribed under this Act.
