Section 17 in Himachal Pradesh Nurses Registration Act, 1977
17. Power to make regulations.
(1)The Council may make regulations consistent with this Act and with the rules made thereunder to provide for all or any of the following matters, namely:-(a)the time and place of its meetings;(b)the manner is which notices of a meeting shall be given;(c)the conduct of business at a meeting, the record of the proceedings thereof and the adjournment of meetings ;(d)the quorum necessary for the transaction of business at a meeting ;(e)the appointment and constitution of committee for any purpose relating to any matter with which the Council is empowered to deal and the co-operation of persons specially qualified to advise on any particular matter ;(f)the payment of fees and travelling allowances to members attending a meeting of the Council ;(g)the custody of the common seal and the purposes for which it shall be used ;(h)the persons by whom receipts shall be granted on behalf of the Council for moneys received under this Act; and(i)the appointment, duties, executive powers, leave, suspension and removal of the officers and servants and the payment or salaries and allowances to such person.(2)No regulation made under the provisions of sub-section (1) of this section shall take effect until it has been confirmed by the State Government, and published in the Official Gazette.
