Section 3(2) in Karnataka Nurses, Midwives and Health Visitors Act, 1961
(2)The Council shall consist of the following members:-(a)as ex-officio members,-(i)[ the Director of Health and Family Planning Services in Karnataka or such other Officer as the State Government may nominate;] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.](ii)the Superintendent of Nursing Services, [Government of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.];(b)as elected members,-(i)eight persons to be elected from amongst themselves by (aa) nurses, (bb) midwives, (cc) auxiliary nurse-midwives and (dd) health visitors registered in the register, the number of persons to be elected from each category being so divided as to be in the proportion of the number of their members in the register:Provided that in determining the said proportion, a fraction of one-half or less shall be neglected and a fraction of more than one-half shall be counted as one:Provided further that the number of members to be elected representing any particular category shall be at least one.(ii)two persons to be elected from amongst themselves by the heads of the affiliated institutions;(iii)two persons to be elected from amongst themselves by the matrons and Nursing Superintendents of the affiliated institutions in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.];(iv)one person to be elected from amongst themselves by the sister tutors of the affiliated institutions;(v)one person to be elected by the [Karnataka Medical Council] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.];(vi)one person to be elected by the [Karnataka State Branch] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] (by whatever name called) of the Indian Medical Association;(vii)one person to be elected by the [Karnataka State Branch] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] of the Trained Nurses' Association of India.(c)as nominated members, three persons to be nominated by the State Government of whom at least one person shall be a woman:Provided that the members to be elected under clause (b) shall in respect of the first Council, be nominated by the State Government from persons who in the opinion of the State Government are entitled to be included in the electorate or body concerned and shall hold office for a period of two years.
