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State of Kerala - Section

Section 5 in Nurses and Midwives Act, 1953

5. Nomination of members to the first Council.

- Notwithstanding anything contained in sections 3 and 4, [in the case of the first Council established after the commencement of the Travancore - Cochin Nurses and Midwives (Amendment) Act, 1960] [Substituted by Act 15 of 1961.], all the members other than the ex-officio members shall be nominated by the Government.