Section 3B in The Punjab Nurses Registration Act, 1932
3B. [ Constitution of Punjab Nurses Registration Council for a temporary period.] [Added vide Punjab Act 4 of 1980.]
(1)Notwithstanding anything contained in this Act, as from the commencement of the Punjab Nurses Registration (Amendment and Validation) Ordinance, 1979, the State Government shall, in the manner specified in section 3, constitute a Council for the State of Punjab to be known as the Punjab Nurses Registration Council :Provided that the members referred to in clauses (c), (d) and (e) of sub-section 3 shall be nominated by the State Government from amongst the registered nurses, health visitors or midwives, as the case may be, ordinarily residing in the State of Punjab instead of being elected in the manner indicated in any of those clauses.(2)The Vice-President of the Punjab Nurses Registration Council shall, notwithstanding anything contained in sub-section (2) of section 8, also be nominated by the State Government from amongst its members.(3)Each member of the Punjab Nurses Registration Council including the Vice-President other than the member appointed by virtue of his office shall notwithstanding anything contained in sub-section (1) of section 4 and sub- section (1) of section 9, hold office for a period of two years from the date of nomination or until the Council is duly constituted under section 3, whichever is earlier.Validation. - Notwithstanding anything contained in this Act, -(a)anything done or any action taken or purporting to have been done or taken by the Council as it existed immediately before the first day of May, 1976, or by the Director, Health and Family Welfare or any other officer authorised by him, during the period commencing from first day of May, 1976, and ending on the commencement of this Act, under the provisions of the principal Act or the rules made thereunder including the appointment of the Registrar and other staff of the Council and registration of persons under the principal Act, shall be deemed to be as valid and effective as it would have been if a duly constituted Council had been in existence and all such things or actions had been done or taken by that Council during the aforesaid period and accordingly no such thing or action shall be called into question merely on the ground that no duly constituted Council had been in existence, or that any such thing or action was done or taken by the Director, Health and Family Welfare, or any other officer authorised by him, during the aforesaid period; and(b)any appeal under sub-section (3) of section 14 of the principal Act, which could be filed during the period referred to in clause (a) may be filed within a period of thirty days of the constitution of the Punjab Nurses Registration Council under section 3-B:Provided that in counting the period of thirty days the time spent in obtaining a copy of the order appealed against shall be excluded.
