Section 3(2) in The Punjab Nurses Registration Act, 1932
(2)[] [Substituted by Punjab Act 16 of 1953.] The Council shall consist of the following members, namely :-(a)the Director of Health Services, Punjab;(b)eight members to be appointed by the State Government from among the persons specified in the Schedule, four of whom shall be Nursing Superintendents of the hospitals training candidates for any of the examinations conducted by the Council;(c)two registered nurses to be elected by the nurses registered under the Act;(d)one registered health visitor to be elected by the health visitors registered under the Act;(e)one registered midwife to be elected by the midwives registered under the Act:Provided that, should the registered nurses or the registered health visitors or the registered midwives fail after the occurrence of a vacancy to elect a member within such period as the State Government may by rule prescribe, the State Government may fill such vacancy by the appointment of a registered nurse, registered health visitor or registered midwife, as the case may be.
