Section 8(1) in The Bihar and Orissa Nurses Registration Act, 1935
(1)The Council may make Regulations consistent with this Act and with the rules made thereunder to provide for all or any of the following matter, namely;(a)the time and place of meetings;(b)the manner in which notice of a meeting shall be given;(c)the conduct of business at a meeting, the record of proceedings and adjournment of meetings;(d)the quorum necessary for the transaction of business at a meeting;(e)the appointment and constitution of sub-committees for any purpose relating to any matter with which the Council is empowered to deal and co-option of person who are not members of the Council and who are specially qualified to advise on any particular matter;(f)the payment of fees and travelling allowances to members for attendance at meeting of the Council;(g)the custody of the common seal and the purposes for which it shall be used;(h)the person by whom receipts shall be granted on behalf of the Council for money received under this Act;(i)the appointment, duties, powers, leave, suspension and removal of its officers and servants.
