Section 35 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
35. Procedure in enquiries and appeals Act 1 of 1872.
- For the purpose of any enquiry held under section 21 the Council shall be deemed to be a court within the meaning. of the Indian Evidence Act, 1872, and shall exercise the powers of a Commissioner appointed under the Public Servants (Inquiries) Act, 1850 and every such inquiry shall be conducted, as far as may be, in accordance with the provisions of section 5 and sections 8 to 10 of the said Public Servants (Enquiries) Act, 1850.
