Section 3(2)(a) in Karnataka Nurses, Midwives and Health Visitors Act, 1961
(a)as ex-officio members,-(i)[ the Director of Health and Family Planning Services in Karnataka or such other Officer as the State Government may nominate;] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.](ii)the Superintendent of Nursing Services, [Government of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.];