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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in The Maharashtra Nurses Act, 1966

(1)The Council shall constitute an Examination Board consisting of a Chairman and six other persons elected by the Council, out of whom three shall be members of the Council. The Chairman of the Examination Board shall be a person with such qualifications as may be prescribed :Provided that, an elected member of the Council shall continue to hold office of a member of the Examination Board only so long as he is a member of the Council.