Section 24(2) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
(2)While exercising the powers and performing the duties specified under sub-section (2), the Board shall make only such provision which will result in maintaining standards above the standards laid down under the Indian Nursing Act, 1947 (XLVII of 1947), and shall not result in conflict with the standards laid down by the Indian Nursing Council under the said Indian Nursing Act and the directions issued by the Central Government regarding Paramedical Education.
