Section 31B in The Bombay Nursing Council (Reorganisation) Order, 1962.
31B. Temporary provision for appointment of Registrar and servants. - Until the Council established under Clause (a) of sub-section (2) of Section 3B makes any other provision in this behalf, the Government of Gujarat may appoint a Registrar, to, and other servants of said Council on such terms and conditions as the Government deems fit:
Provided that the terms and conditions of the servants shall not be less advantageous than those applicable to the servants immediately before the date on which the Bombay Nursing Council (Reorganisation) Order, 1962 made under Section 4 of the Inter-State Corporations Act, 1957 (38 of 1957), comes into force.";(8)in sub-section (6) of Section 33, for the words "the Bombay Nursing Council", he words "the Gujarat (Bombay area) Nursing Council or the Maharashtra (Bombay area) Nursing Council, as the case may be," shall be substituted.
