Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(m) in The Indian Nursing Council Act, 1947

(m)the Superintendent of Nursing Services (by whatever name called), ex officio, from each of the States in the two groups mentioned below, each group of States being taken in rotation in the following order, namely :-
(i)Andhra Pradesh, Assam, Maharashtra, Madhya Pradesh, Tamil Nadu, Uttar Pradesh, West Bengal and Haryana ;
(ii)Bihar, Gujarat Himachal Pradesh Kerala, Karnataka, Orissa, Punjab and Rajasthan;