Section 8(2) in Tamil Nadu Nurses And Midwives Act, 1926
(2)Such appeal shall be heard by a Tribunal of three persons selected in rotation -(a)one from a panel of not less than six persons of not less than twelve years experience as a Magistrate or Civil Judge nominated by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.];(b)one from a panel of not less than six registered medical practitioners selected in the prescribed manner by the Medical Council established under sub-section (1) of section 5 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Medical Registration Act, 1914 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act IV of 1914); and(c)one from a panel of not less than six registered nurses holding both general and maternity certificates and selected in the prescribed manner by the registered [nurses, mid wives, health visitors and auxiliary nurse-midwives] [Substituted for the words 'nurses and midwives' by section 9(ii) of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).]. (3) The order of the Tribunal shall be final.
