Section 4(1) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
(1)The Council shall consist of [the following members] [Substituted by section 2 (1) of' U.P. Act XXXV of 1952 for the figure and the word (24 members.)] namely :-(a)[ As ex-officio members - [Substituted by section 2(2) of U. P. Act XXXV or 1952.](i)the Director of Medical and Health Services, Uttar Pradesh;(ii)the Additional Director of Medical and Health Services Uttar Pradesh;(iii)the Deputy Director of Medical and Health Services (Women), Uttar Pradesh;(iv)the Assistant Director of Medical and Health Services (Maternity and Child Welfare Section), Uttar Pradesh;(v)the Superintendent of Nursing Services, Uttar Pradesh, Lucknow ;(vi)the Superintendent, Silver Jubilee Health School, Lucknow; and(vii)the Superintendent, Kamla Nehru Hospital, Allahabad.](b)[ Elected Members - [Substituted by section 2 of U. P. Act XVI of 1948.](i)One non-official registered medical practitioner to be elected by the Governing Body of the State Medical Faculty, [Uttar Pradesh] from among its own members;(ii)Two members of [Uttar Pradesh] [Substituted by the A. O. 1950 for (United Provinces.)] Legislative Assembly elected by the members of that Assembly of whom one at least should be a woman ;(iii)One member of [Uttar Pradesh] [Substituted by the A. O. 1950 for (United Provinces.)] Legislative Council elected by the members of that Council ;(iv)Four registered nurses to be elected by the registered nurses;(v)Two representatives of the registered, [auxiliary nurse midwives, midwives and assistant' midwives] [Substituted for and assistant midwives' by Section 6 of U. P. Act XIV of 1960.] to be elected jointly by them;(vi)One registered Health Visitor elected by the registered Health Visitors.(c)Nominated members -(i)Four members to be nominated by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] from among Nursing Superintendents, Matrons and Sister Tutors employed in State or State-aided hospitals in [Uttar Pradesh] [Substituted by the A. O. 1950 for (United Provinces.)] ;(ii)One member to be nominated by the [State Government] [Substituted by the A. O. 1950 for (United Provinces.)] from among Medical Superintendents belonging to a training institution;(iii)One midwife to be nominated by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] who should be an employee of a Government or State aided hospital;(iv)A registered nurse resident in [Uttar Pradesh] [Substituted by the A. O. 1950 for (United Provinces.)] nominated by [Uttar Pradesh] [Substituted by the A. O. 1950 for (United Provinces.)] Branch of the Trained Nurses Association of India.]
