Section 29 in Karnataka Nurses, Midwives and Health Visitors Act, 1961
29. Power of State Government to make rules.
(1)The State Government may, after previous publication, by notification make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, rules may be made,-(a)prescribing the manner in which elections and nominations of members of the Council and the elections of the President and Vice-President shall be made, and casual vacancies shall be filled under section 6;(b)prescribing the form in which a register shall be kept, the particulars to be entered in such register, and the parts into which such register shall be divided under section 12;(c)prescribing the courses of training and examinations including those for auxiliary nurse-midwives entitling a person to registration, the fee payable on application for registration, the form in which such applications shall be made, and the conditions subject to which names shall be entered in the register under section 13;(d)prescribing the causes for which, the conditions under which, and the manner in which the names of nurses, midwives, auxiliary, nurse-midwives, and health visitors may be removed or re-entered in the register under section 14 and the manner in which the order of removal or refusal shall be served on such persons;(e)the course of instruction for and the manner in which training is required to be received by a person as a nurse, midwife, auxiliary nurse-midwife or health visitor for the purpose of section 19; prescribing the matters and the manner in which and the conditions under which a licensing authority shall exercise supervision and control over the nurses,(f)midwives, auxiliary nurse-midwives and health visitors practising within the area under its jurisdiction under section 20;(g)the date before which and the manner and form in which application for a licence for any nurses establishment shall be made under section 22;(h)the manner in which an order of withdrawal of recognition of an institution shall be served under section 23;(i)prescribing the fees payable for entering the name of any person in the list under sub-section (2) of section 17 and in respect of an appeal under section 15 or 24; and(j)any matter which is to be or may be prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session in which it is so laid or the sessions immediately following, both House agree in making any modification in the rule or both House agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything done under that rule.
