Section 3(2) in Himachal Pradesh Nurses Registration Act, 1977
(2)The Council shall consist of the following members, namely:-(a)[the Director of Medical Education] [Substituted for the words 'the Director of Health Services' vide Act No. 19 of 2002.], Himachal Pradesh;(b)eight members to be appointed by the State Government from amongst the persons specified in the Schedule, one of whom shall be the Nursing Superintendent of the hospitals training candidates for any of the examinations conducted by the Council;(c)two registered nurses to be elected by the nurses registered under the Act;(d)one registered senior-most health visitor;(e)one registered midwife to be elected by the midwives registered under the Act:Provided that, should the registered nurses or the registered health visitors or the registered midwives fail, after the occurrence of a vacancy or vacancies, to elect a member or members, within such period as the State Government may by rules prescribe, the State Government may fill such vacancy or vacancies by the appointment of a registered nurse, registered health visitor, or registered midwife, as the case may be:Provided further that the State Government may appoint to the Council members as referred to in clause (b) to (d) out of the persons who are eligible for registration in the registers and such persons shall hold office for such period as the State Government may, by notification in the Official Gazette, specify.
