Section 12(2) in Tamil Nadu Nurses And Midwives Act, 1926
(2)No by-law made by the Council shall come into force until it has been confirmed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] with or without modification or amendment.
