Section 26 in Arunachal Pradesh Nursing Council Act, 2011
26. Supervision by District Medical Officer and Health Officer.
- The District Medical Officer and Health Officer of the District or such other person as may be appointed by the Council shall in consultation with the local authorities and subject to prescribed conditions and restrictions, exercise general supervision over all category of Nurses, Nurse Midwives, Lady Health Visitors, Female Health Workers or Auxiliary Nurse- cum-Midwives within the district and exercise and perform such other powers and duties as may be prescribed.
