Section 17(2) in The Orissa Nurses and Midwives Registration Act, 1938
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules-(a)to prescribe the form of registers to be maintained under Section 11;(b)to regulate and control the practice of registered nurses, registered health visitors, registered midwives or registered trained dais;(c)to regulate the procedure to be followed by the Council-(i)in making a re-entry in any register of the name of any person removed from such register;(ii)in disposing of appeals from the decision of the Registrar made under Sub-section (3) of Section 10; and(iii)in regulating the application of fees levied under this Act and of other money received by the Council for the purposes of this Act; and(d)to regulate the expenditure of the Council and to provide for the audit of its accounts.
