Section 3B(2) in The Bombay Nursing Council (Reorganisation) Order, 1962.
(2)As from the date specified in sub-section (1)-(a)the Government of Gujarat shall notwithstanding anything contained in Clause (AA) of sub-section (2) of Section 3, establish for the Bombay area of the State of Gujarat, the first Gujarat (Bombay area) Nursing Council consisting of a President, Vice-President and such other members (not exceeding ten) as that Government may think fit to nominate, who shall be persons duly qualified and registered or deemed to be registered under the Bombay Medical Act, 1912 (Bombay Act 6 of 1912), the Bombay Medical Practitioners Act, 1938 (Bombay Act 26 of 1938), the Bombay Homoeopathic Act, 1951 (Bombay Act 48 of 1951), or the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bombay Act 14 of 1954);(b)the Government of Maharashtra shall, notwithstanding anything contained in Clause (A) of sub-section (2) of Section 3, establish for the Bombay area of the State of Maharashtra, the first Maharashtra (Bombay area) Nursing Council consisting of a President, Vice-President and such other members (not exceeding ten), as that Government may think fit to nominate, who shall be persons duly qualified and registered or deemed to be registered under the Bombay Medical Act, 1912 (Bombay Act 6 of 1912), the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bombay Act 14 of 1954), the Bombay Homoeopathic and Bio-chemic Practitioners Act, 1959 (Bombay Act 12 of 1960), or the Maharashtra Medical Practitioners Act, 1961 (Maharashtra Act 28 of 1961).
