Section 32 in Jammu and Kashmir Nursing Council Act, 2012
32. Dissolution and reconstitution of the Council
If at any time it appears to the Government that the Council has failed to exercise, or exceeded or abused, any of its powers conferred upon it under the Act, it may dissolve the Council and in case of dissolution of the Council. all or any of the powers, duties and functions of the Council shall be exercised, performed and discharged by an Administrator to be appointed by Government:Provided that no person shall be appointed as Administrator unless he is qualified as Senior Nursing Officer:Provided further that the Council shall be reconstituted by the Government within a period of six months of its dissolution.
