Section 4 in The Bombay Nursing Council (Reconstitution and Reorganisation) Order, 1960.
4. Register, list and recognition of Institutions to continue.
(1)The register and the list duly maintained or kept under the Act or deemed to be so maintained under Section 33 thereof, and in force immediately before the appointed day, shall on and from that day, be deemed to be the register and the list for each of the areas of the States of Bombay, Mysore and Rajasthan to which the Act extends; and accordingly the names of nurses, midwives and health visitors on such register and list shall, without further fee or charge, be continued thereon in the appropriate part and the region in which the person concerned desires to continue his registration or entry in the list for the period for which such registration or entry in the list was made, until duly amended or until the name is duly removed under the Act.(2)Any institution which was approved and recognised or affiliated, or deemed to be approved and recognised or affiliated under the Act, and the approval and recognition or affiliation of which is in force immediately before the appointed day, shall, on the same terms and conditions, continue thereafter to be so approved and recognised or affiliated only by or to the Council reconstituted or constituted or deemed to be constituted for that part of the State of Bombay, Mysore or Rajasthan to which the Act extends and in which such institution is situated, until the approval or affiliation, as the case may be, is duly withdrawn.
