Section 3(6) in Himachal Pradesh Nurses Registration Act, 1977
(6)Until the Council is established and constituted in accordance with the provisions of the preceding sub-sections, the State Government may constitute a Council consisting of eight members including [the Director of Medical Education] [Substituted for the words 'the Director of Health Services' vide Act No. 19 of 2002.] Himachal Pradesh, to be appointed by the State Government and the Council so constituted shall, as from the commencement of this Act and for a period not exceeding [three year] [Substituted for the words 'one year' vide Act No. 7 of 1980.] from such commencement be deemed to be the Council established and constituted for the purpose of carrying out all the provisions of this Act and the provisions of sub-sections (3) and (4) shall apply to such a Council.
