Section 33(2) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
(2)In particular, and without prejudice to the generality of the power conferred by sub-section (I), the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] may make [rules] [For rules see notification no. 3914/V-308-38,d. Jan. 5, 1939.]-(a)to regulate elections under this Act;(b)to prescribe the form or forms of registers of nurses, midwives, assistant midwives [auxiliary nurse-midwives and health visitors] [Substituted by section 17 (i) (a) of U. P. Act XIV of 1960.] to be maintained under this Act ;(c)to regulate, supervise and restrict within due limits the practice of their profession by registered nurses, midwives assistant midwives, [auxiliary nurse-midwives and health visitors] [Substituted by section 17 (i) (a) of U. P. Act XIV of 1960.],(d)to prescribe the powers duties and functions of the authorities charged with local supervision ;(e)to regulate the procedure to be followed by the Council -(i)in conducting any enquiry under the proviso to section 21 (I) of the Act ; and(ii)in withdrawing an order prohibiting or spending the entry of any name in the registers or in making a re-entry in the registers of the name of any nurse, Midwife assistant midwife, [auxiliary nurse-midwife or health visitor] [Substituted by section 17 (11) of U. P. Act XIV of 1960.] whose name has been removed from the registers ;(f)to regulate the procedure to be followed in disposing of appeals from the decisions of the council; and(g)to regulate the application of fees and other monies received by the council under or for the purposes of this Act.
