Section 3(2) in The Bihar and Orissa Nurses Registration Act, 1935
(2)[ The Council shall consist of the following members, namely-(a)(i)the Inspector-General of Civil Hospitals, Bihar, ex-officio who shall be the President of the Council;(ii)the Director of Public Health, Bihar, ex-officio;(iii)the Superintendent of the Patna Medical College Hospital, ex-officio;(iv)the Professor of Midwifery, Prince of Wales Medical College, Patna ex-officio;(v)the Matron of the Patna Medical College Hospital, ex-officio;(vi)the Matron of the Darbhanga Medical College Hospital, ex-officio.(b)two registered medical practitioners, one of whom shall be a women, to be nominated by the [State] Government;(c)two Matrons of hospitals, other than the Matrons of the Patna Medical College and the Darbhanga Medical College Hospitals, to be nominated by the Medical Council;(d)two registered midwives and three registered nurses to be elected by the registered midwives and nurses in the manner prescribed: and(e)three non officials (of whom at least two shall be females), not belonging to any of the classes mentioned in clauses (b), (c), or (d), to be nominated by the [State] [Substituted by ALO.] Government:Provided that, if the registered nurses and registered midwives fail after the occurrence of any vacancy to elect a member under clause (d) within the prescribed period, the [State] [Substituted by ALO.] Government may fill such a vacancy by the appointment of a registered midwife or nurse, as the case may be.] [Substituted by Bihar Act 15 of 1947, for the original sub-section.]
