Section 3(3)(b) in The Maharashtra Nurses Act, 1966

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State of Maharashtra - Subsection

Section 3(3)(b) in The Maharashtra Nurses Act, 1966

(b)elected members,-

(i)one member, from each of the five Regions, to be elected by nurses registered in the Register under the relevant Region, from among themselves;

(ii)one member, to be elected by the heads of private and municipal affiliated institutions which are recognised institutions, from amongst themselves;

(iii)five members, to be elected by matrons of affiliated institutions, from amongst themselves;

(iv)one members, from each of the five regions, to be elected by the sister tutors and clinical instructors of the affiliated institutions, from amongst themselves;

(v)one member, to be elected by the members of the Maharashtra Medical Council constituted or deemed to be constituted under the Maharashtra Medical Council Act, 1965; and until such Council comes into existence, by the members of the Medical Council functioning in the State under the Bombay Medical Act, 1912, and the Central Provinces and Berar Medical Registration Act, 1916, from amongst themselves;

(vi)one member, to be elected by the Co-ordination Committee (by whatever name called) of the local branches in the State of the Indian Medical Association;

(vii)one member, to be elected by the professors and lecturers of the recognised colleges of Nursing including Institutes of Nursing Education in Maharashtra, from amongst themselves;

(viii)one members, to be elected by the Heads (Principals) or recognised colleges of Nursing including Institutes of Nursing Education in Maharashtra, from amongst themselves;

(ix)one member, to be elected by the Trained Nurses Association of India

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State of Maharashtra - Subsection

Section 3(3)(b) in The Maharashtra Nurses Act, 1966