Section 8 in The Orissa Nurses and Midwives Registration Act, 1938
8. Power to make regulations.
(1)The Council may make regulation; consistent with this Act and with the rules made thereunder to provide for all or any of the following matters, namely :(a)the time and place of meetings;(b)the manner in which notice of a meeting shall be given;(c)the conduct of business at a meeting, the record of proceedings and adjournment of meetings;(d)the quorum necessary for the transaction of business at a meeting;(e)the appointment and constitution of Sub-committees for any purpose relating to any matter with which the Council is empowered to deal and the co-option of persons who are not members of the Council and who are specially qualified to advise on any particular matter;(f)the payment of fees and travelling allowance to members for attendance at meetings of the Council;(g)the custody of the common seal and the purposes for which it shall be used;(h)the, person by whom receipts shall be granted on behalf of the Council for money received under this Act; and(i)the appointment, duties, powers, leave, suspension and removal of its officers and servants.(2)Regulations made under Sub-section (1) shall not take effect until they have been confirmed by the State Government and published in the Gazette.
