Section 23 in Himachal Pradesh Nurses Registration Act, 1977
23. Power to make bye-laws.
- The Council may, after previous publication, make bye-laws, -(a)to prescribe the course of training of, and qualification for, the registration of nurses, health visitors, midwives, auxiliary nurse midwives, nurse dais, trained dais or dais and to provide for the recognition of institution competent to give such training;(b)to regulate the issue of certificates, the maintenance of registers and the conditions of admission of names of persons to such registers and to prescribe the form of application for such admission and uniform or badge to be worn by registered nurses, registered health visitors, registered midwives, registered auxiliary nurse midwives, registered trained dais or dais, while on duty;(c)to prescribe the fees for registration and the re-entry of name removed from registers;(d)to regulate the publication of lists of registered nurses, registered health visitors, registered midwives, registered auxiliary nurse midwives, registered nurse dais, registered trained dais or dais;(e)to regulate the conduct of and prescribe fees for examination of nurses, health visitors, midwives, auxiliary nurse midwives, nurse dais, trained dais or dais;(f)to confer, grant or issue diplomas, licences, certificates or other documents stating or implying that the holder, grantee or recipient thereof is qualified to practise or otherwise work as nurse, health visitor, midwife, auxiliary nurse midwife, nurse dai, trained dai or dai;(g)to prescribe fees for the affiliation of institutions recognised as training schools for nurses, health visitors, midwives, auxiliary nurse midwives, nurse dais, trained dais or dais;(h)to prescribed the scale of fees, remuneration and travelling allowance to examiners, supervisors, invigilators and other persons appointed by the Council for the conduct of examinations;(i)to prescribe price of publications of the Council ; and(j)to regulate the conduct of registered persons.
