Section 16 in The Orissa Nurses and Midwives Registration Act, 1938
16. [ Confirmation and publication of bye-laws. [Section 16 is in force in the partially-excluded areas of the State; see Orissa Laws Validating Regulation, 1942 (Orissa Regulation I of 1943), the Section 2 and Second Schedule.]
(1)Bye-laws laws made by a local authority under Sub-section (1) of Section 14 shall not come into force until six months after they have been confirmed by the State Government and published in the Gazette, and bye-laws made by the State Government under the said Sub-section of that section shall not come into force until six months after they have been published in the Gazette and a notification issued by the State Government under Subsection (2) of the said section shall not come into force until six months after it has been published in the Gazette.(2)The State Government may cancel any bye-laws which it has confirmed, or made, as the case may be, and thereupon the bye-laws shall cease to have effect.]
