Section 30(1) in Karnataka Nurses, Midwives and Health Visitors Act, 1961
(1)The Council may make by-laws not inconsistent with this Act or the rules,-(a)for regulating the compilation, maintenance and publication of the register or list and the conditions of admission to the register or list;(b)for regulating the conduct of any examinations which may be prescribed as a condition of admission to the register and any matter ancillary to or connected with such examinations, including the courses of training which the candidates appearing for the examinations shall under go;(c)for determining the manner in which the list shall be maintained, the conditions which shall be fulfilled by persons whose names are to be entered in the list, the qualifying examination to be passed by persons whose names are entered in the list and for regulating the conduct or such examinations;(d)for the approval of any institution for the purpose of such training and the granting or diplomas to candidates passing the examinations;(e)for regulating the conditions under which institutions for nursing the sick, maternity or child welfare may be affiliated to the Council.(f)for appointing a Registrar and such other servants as may be necessary;(g)for regulating the pay, pension, conduct and other conditions of service of persons appointed under clause (f).(h)for establishing a provident fund for the benefit of the employees of the Council and of affiliated institutions and regulating its administration;(i)for regulating and supervising the practice of their profession by registered nurses, midwives, auxiliary nurse-midwives and health visitors and by persons whose names are entered in the list;(j)for regulating the publication of the names of registered nurses, midwives, auxiliary nurse-midwives and health visitors and of persons whose names are entered in the list and their residence;(k)for regulating the conditions under which such nurses, midwives, ancillary nurse-midwives and health visitors registered in other States may be admitted to the register, on such other States granting reciprocal registration to persons registered on the register of the Council;(l)for determining the form and the manner in which notices under section 21 shall be given;(m)for determining the manner of inspection of the nurses establishments by the Council, the statements to be furnished and records to be maintained by such establishments;(n)for regulating the summoning of meetings of the Council and its proceedings;(o)for determining the manner in which all fees levied under this Act and all moneys received by the Council shall be accounted for, audited and applied for the purposes of this Act, and for regulating the expenditure of the Council generally;(p)for prescribing the travelling and other expenses payable to the members of the Council or of committees;(q)generally for the provisions of any matter in respect of which the Council considers provision should be made for the purposes of this Act.
