Section 12(1) in Tamil Nadu Nurses And Midwives Act, 1926
(1)The Council may make by-laws not inconsistent with this Act or any other law -(a)for regulating the compilation, maintenance and publication of the register;(b)for regulating and supervising the practice of their profession by registered [nurses, midwives, health visitors, auxiliary nurse-midwives and dhais] [Substituted for the words 'nurses, midwives and dhais' by section 12 of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).];(c)for regulating the publication of the names of registered [nurses, mid-wives, health visitors, auxiliary nurse-midwives and dhais] [Substituted for the words 'nurses, midwives and dhais' by section 12 of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] and their residences;(d)for prescribing the rates of fees to be charged for examinations prescribed for admission to the register and for registration;(e)for regulating the summoning of meetings of the Council and its proceedings; and(f)for regulating the expenditure of the Council and providing for the audit thereof.
