Section 11(1) in Tamil Nadu Nurses And Midwives Act, 1926
(1)The [State Government] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into, force on the 14th January 1969.] may, after previous publication, make rules to carry out all or any of the purposes of this Act not inconsistent therewith.
