Section 3 in Arunachal Pradesh Nursing Council Act, 2011
3. Establishment of the Council.
- The State Government may, by notification in the Official Gazette, establish a Council to be called the Arunachal Pradesh Nursing Council, for the purpose of carrying out the provisions of this Act. Such Council shall be a body incorporated and have perpetual succession and a Common Seal, with power to acquire property, both movable and immovable and shall, by the said name, sue and be sued.
