Section 3 in The Orissa Nurses and Midwives Registration Act, 1938
3. Constitution of the Orissa Nurses and Midwives Registration Council.
(1)There shall be established a Council, to be known as the Orissa Nurses and midwives Registration Council, which shall be body corporate having perpetual succession and a common seal and shall by the said name sue and be sued.(2)The Council shall consist of the following members-(i)The Director, of Health, and Prisons Services, Orissa, ex officio, who shall be the President of the Council;(ii)The Superintendent of the Orissa Medical College Hospital, ex-officio;(iii)The Professor of Midwifery, Orissa Medical College, ex officio;(iv)Two Nursing Superintendents of recognised training centres for nurses in the State of whom the Nursing Superintendent of the Orissa Medical College Hospital shall be ex-officio, and the other shall be nominated by the State Government;Explanation - A recognised training centre for nurses is a place with a hospital of less than 45 beds and minimum of 500 in patients annually, under a fully trained Nursing Superintendent, with a system of lectures and training for a period of at least three complete consecutive years;(v)Two elected members of whom one shall be elected by the registered women medical practitioners from among themselves, and one shall be elected by the registered nurses and midwives from among themselves, in such manner as may be prescribed by the State Government :Provided that, for the purposes of the constitution of the first Council, the State Government may nominate a Member to represent the nurses and midwives of the State.(3)Every election or nomination of a member of the Council shall be notified by the State Government in the Gazette.
