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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(e) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013

(e)the following members shall be nominated by the Government, namely:--
(A)one Principal from the Government Nursing Colleges in the State;
(B)two members from amongst the Principals and Head of Institutions, one from Government institution and another from the Municipal Corporation Institution and among these, at least one shall be a woman;
(C)two members of whom one shall be from nursing Teachers and one from paramedical Teachers from the Government diploma colleges or schools under the Directorate of Medical Education and Research and Directorate of Health Services;
(D)one representative of each Region who shall have minimum qualification of Post Graduation in the nursing or Paramedical Education field and minimum five years' experience in such field :