Section 3A in The Punjab Nurses Registration Act, 1932
3A. [ Temporary provisions in respect of Council.] [Added vide SO 1741 Government of India Extraordinary dated 21.4.1971 Part II, page 1980.] - Notwithstanding anything contained in this Act, -
(1)The Punjab Nurses Registration Council constituted under section 3 and functioning and operating in the States of Punjab. Haryana, the transferred territory and the Union Territory of Chandigarh immediately before the appointed day as defined in the Punjab Nurses Registration Council (Reconstitution and Reorganisation) Order, 1971, issued under section 4 the Inter State Corporations Act, 1957 (Central Act 38 of 1957), shall, as from that date, stand dissolved and members thereof shall vacate their offices.(2)As from the date referred to in clause (1), the Government of Punjab shall constitute a Council for the State of Punjab in the manner specified in section 3, to be known as the Punjab Nurses Registration Council;Provided that the members referred to in clauses (c), (d) and (e) of sub-section 3 shall be nominated by the Government of Punjab from amongst the registered nurses, health visitors or midwives, as the case may be, ordinarily residing in the State of Punjab instead of being elected in the manner indicated in any of those clauses :Provided further that no person specified at serial No. (6) or serial No. (10) in the Schedule to the Act shall be appointed as a member of the said Council under clause (b) of sub-section (2) of section 3.(3)As from the date referred to in clause (1), the Government of Haryana shall constitute a Council for the State of Haryana in the manner specified in section 3, to be known as the Haryana Nurses Registration Council :Provided that the members referred to in clauses (c), (d) and (e) of sub-section 3 shall be nominated by the Government of Haryana from amongst the registered nurses, health visitors or midwives, as the case may be, ordinarily residing in the State of Punjab instead of being elected in the manner indicated in any of those clauses.(4)In respect of the transferred territory, the Government of Himachal Pradesh shall, until a Council is duly constituted for the said area under section 3, exercise the powers, perform the functions and discharge the duties of the Council under this Act.(5)In respect of the Union Territory of Chandigarh, the Administrator of the Union Territory shall, until a Council is duly constituted for the said territory under section 3, exercise the powers, perform of the functions and discharge the duties of the Council under this Act.(6)The members of the Punjab Nurses Registration Council and the Haryana Nurses Registration Council constituted under this section shall, notwithstanding anything contained in section 4 hold office for a period of five years from the date referred to in clause (1) or until such time as a Council is duly constituted under section 3, whichever is earlier.(7)The vice-President of each of the Councils constituted under clauses (2) and (3) shall be nominated from amongst the members of the Council by the Government of the State for which the Council has been constituted.]
