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State of Rajasthan - Section

Section 4 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964

4. Constitution of the Council.

(1)The Council shall consist of the following members, namely: -
(a)ex-officio members:
(i)the Director of Medical and Health Services, Rajasthan State;
(ii)[ the Additional Director of Medical and Health Services, Rajasthan Jaipur;] [Substituted by Rajasthan 3 of 1986 (3-9-1985)]
(iii)the Medical Superintendent, Sawai Mansingh Hospital, Jaipur;
(iv)[ the State Family Welfare Officer, Rajasthan, Jaipur;] [Substituted by Rajasthan 3 of 1986 (3-9-1985)]
(v)the Chief Nursing Superintendent of the State Nursing Services, Rajasthan State;
(vi)the Matron or the Nursing Superintendent, whoever is incharge of the Nurses Training, Mahatma Gandhi Hospital, Jodhpur;
(vii)the Matron or the Nursing Superintendent, whoever is incharge of the Nursing Training at Sawai Mansingh Hospital, Jaipur; ,
(viii)the Matron or the Nursing Superintendent, whoever is incharge of Nurses Training, P.B. M. Women's Hospital, Bikaner, and
(ix)the Matron or the Nursing Superintendent, whoever is incharge of Nurses Training General Hospital, Udaipur.
(b)Members nominated by the State Government:
(i)one Sister Tutor;
(ii)one Public Health Nurse;
(iii)one person representing the Railway Hospitals in the State of Rajasthan;
(iv)one members of the Trained Nurses Association of India, who must be resident in the State of Rajasthan;
(v)[ the Nursing Superintendent of Santokha Durlabhji Memorial Hospital, Jaipur; and] [Substituted by Rajasthan 3 of 1986 (3-9-1985)]
(vi)one person representing the Medical institution controlled by the Ajmer Diocesan Corporation Limited.
(2)The Council shall co-opt in the prescribed manner two persons, possessing the prescribed qualifications considered to be specially suited to advise the Council in relation to the business coming up before it:Provided that, if the Council fails so to co-opt persons as its members within three months from the date of its first meeting, State Government shall nominate such persons as members of the Council.