Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(c) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934

(c)Nominated members -
(i)Four members to be nominated by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] from among Nursing Superintendents, Matrons and Sister Tutors employed in State or State-aided hospitals in [Uttar Pradesh] [Substituted by the A. O. 1950 for (United Provinces.)] ;
(ii)One member to be nominated by the [State Government] [Substituted by the A. O. 1950 for (United Provinces.)] from among Medical Superintendents belonging to a training institution;
(iii)One midwife to be nominated by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] who should be an employee of a Government or State aided hospital;
(iv)A registered nurse resident in [Uttar Pradesh] [Substituted by the A. O. 1950 for (United Provinces.)] nominated by [Uttar Pradesh] [Substituted by the A. O. 1950 for (United Provinces.)] Branch of the Trained Nurses Association of India.]