Section 12 in Tamil Nadu Nurses And Midwives Act, 1926
12. By-laws by the Council.
(1)The Council may make by-laws not inconsistent with this Act or any other law -(a)for regulating the compilation, maintenance and publication of the register;(b)for regulating and supervising the practice of their profession by registered [nurses, midwives, health visitors, auxiliary nurse-midwives and dhais] [Substituted for the words 'nurses, midwives and dhais' by section 12 of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).];(c)for regulating the publication of the names of registered [nurses, mid-wives, health visitors, auxiliary nurse-midwives and dhais] [Substituted for the words 'nurses, midwives and dhais' by section 12 of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] and their residences;(d)for prescribing the rates of fees to be charged for examinations prescribed for admission to the register and for registration;(e)for regulating the summoning of meetings of the Council and its proceedings; and(f)for regulating the expenditure of the Council and providing for the audit thereof.(2)No by-law made by the Council shall come into force until it has been confirmed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] with or without modification or amendment.(3)Every such by-law shall, when so confirmed, be published.
