Section 17 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
17. Functions of Authority.
(1)To co-ordinate, regulate and bring a uniform standard in para medical education and in nursing education in Karnataka subject to the guidelines of the Indian Nursing Council (INC), New Delhi.(2)To regulate admission in nursing and paramedical institutions.(3)To regulate recognition and maintenance of standards in institutions imparting nursing and paramedical education.(4)To arrange to conduct Diploma Nursing Examination and paramedical courses.(5)To conduct examinations and to issue marks cards of each years of examination and Diploma certificates to successful candidates.(6)To maintain and enhance the educational standard of schools of nursing and paramedical sciences by conducting educational programmes orientation workshops and seminars.(7)To prepare the calendar of events at the beginning of each academic year.(8)To decide and initiate disciplinary action in case of malpractices, impersonation and illegal activities in the examination.(9)To appoint the panel of examiners.(10)To appoint an Auditor for auditing the accounts and also legal adviser.(11)Selection of examination centers.
