Section 3B in The Bombay Nursing Council (Reorganisation) Order, 1962.
3B. "Temporary provisions in respect of Councils in Bombay areas of Gujarat and Maharashtra Stales. - (1) The Council deemed to be established under Section 3A and functioning and operating in parts of the States of Gujarat and Maharashtra to which this Act extends (hereinafter in this section referred to as the "Bombay area of the State of Gujarat" and "the Bombay area of the State of Maharashtra"), immediately before the date on which the Bombay Nursing Council (Reorganisation) Order, 1962, made under Section 4 of the Inter-State Corporations Act, 1.957 (38 of 1957), comes into force, shall, as from that date, stand dissolved, and the members thereof shall, notwithstanding anything contained in Section 5, vacate their office.
(2)As from the date specified in sub-section (1)-(a)the Government of Gujarat shall notwithstanding anything contained in Clause (AA) of sub-section (2) of Section 3, establish for the Bombay area of the State of Gujarat, the first Gujarat (Bombay area) Nursing Council consisting of a President, Vice-President and such other members (not exceeding ten) as that Government may think fit to nominate, who shall be persons duly qualified and registered or deemed to be registered under the Bombay Medical Act, 1912 (Bombay Act 6 of 1912), the Bombay Medical Practitioners Act, 1938 (Bombay Act 26 of 1938), the Bombay Homoeopathic Act, 1951 (Bombay Act 48 of 1951), or the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bombay Act 14 of 1954);(b)the Government of Maharashtra shall, notwithstanding anything contained in Clause (A) of sub-section (2) of Section 3, establish for the Bombay area of the State of Maharashtra, the first Maharashtra (Bombay area) Nursing Council consisting of a President, Vice-President and such other members (not exceeding ten), as that Government may think fit to nominate, who shall be persons duly qualified and registered or deemed to be registered under the Bombay Medical Act, 1912 (Bombay Act 6 of 1912), the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bombay Act 14 of 1954), the Bombay Homoeopathic and Bio-chemic Practitioners Act, 1959 (Bombay Act 12 of 1960), or the Maharashtra Medical Practitioners Act, 1961 (Maharashtra Act 28 of 1961).(3)The Council established under Clause (a) or Clause (b) of sub-section (2) shall be deemed to be a Council established under Section 3.(4)The President, Vice-President and members of the Council established under Clause (a) or Clause (b) of sub-section (2) shall, notwithstanding anything contained in Section 5, hold office for a period of two years from the said date or until a new Council is duly established for the respective areas under Section 3, whichever is earlier.";(4)in Section 9, in Clause (d) of sub-section (1), for the words "the Bombay Medical Council", the words, figures and brackets "the Medical Council established under the Bombay Medical Act, 1912 (Bombay Act b of 1912)", shall be substituted;(5)after Section 17A, the following section shall be inserted, namely:-
