Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 95] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(b) in The Indian Nursing Council Act, 1947

(b)that an institution recognised by a State Council for the training of nurses, midwives, auxiliary nurse- midwives or health visitors does not satisfy the requirements of the Council,- the Council may send to the Government of the State in which the authority or institution, as the case may be, is situated a statement to such effect, and the State Government shall forward it, along with such remarks as it may think fit to the authority or institution concerned and, in a case referred to in clause (b) to the State Council also, with an intimation of the period within which the authority or institution may submit its explanation to the State Government.