Section 3 in Himachal Pradesh Nurses Registration Act, 1977
3. Constitution of Himachal Pradesh Nurses Registration Council.
(1)There shall be established and constituted for the purpose of carrying out the provisions of this Act, a council to be known as "The Himachal Pradesh Nurses Registration Council ".(2)The Council shall consist of the following members, namely:-(a)[the Director of Medical Education] [Substituted for the words 'the Director of Health Services' vide Act No. 19 of 2002.], Himachal Pradesh;(b)eight members to be appointed by the State Government from amongst the persons specified in the Schedule, one of whom shall be the Nursing Superintendent of the hospitals training candidates for any of the examinations conducted by the Council;(c)two registered nurses to be elected by the nurses registered under the Act;(d)one registered senior-most health visitor;(e)one registered midwife to be elected by the midwives registered under the Act:Provided that, should the registered nurses or the registered health visitors or the registered midwives fail, after the occurrence of a vacancy or vacancies, to elect a member or members, within such period as the State Government may by rules prescribe, the State Government may fill such vacancy or vacancies by the appointment of a registered nurse, registered health visitor, or registered midwife, as the case may be:Provided further that the State Government may appoint to the Council members as referred to in clause (b) to (d) out of the persons who are eligible for registration in the registers and such persons shall hold office for such period as the State Government may, by notification in the Official Gazette, specify.(3)The Council shall be a body corporate with the name aforesaid, having perpetual succession and a common seal and shall by the said name sue and be sued.(4)[The Director of Medical Education] [Substituted for the words 'the Director of Health Services' vide Act No. 19 of 2002.], Himachal Pradesh, shall be the ex-officio President of the Council and the Vice-President shall be elected by name from amongst its members at the first meeting thereof.(5)Every election or appointment of a member of the Council shall be notified by the State Government in the Official Gazette.(6)Until the Council is established and constituted in accordance with the provisions of the preceding sub-sections, the State Government may constitute a Council consisting of eight members including [the Director of Medical Education] [Substituted for the words 'the Director of Health Services' vide Act No. 19 of 2002.] Himachal Pradesh, to be appointed by the State Government and the Council so constituted shall, as from the commencement of this Act and for a period not exceeding [three year] [Substituted for the words 'one year' vide Act No. 7 of 1980.] from such commencement be deemed to be the Council established and constituted for the purpose of carrying out all the provisions of this Act and the provisions of sub-sections (3) and (4) shall apply to such a Council.
