Section 20 in The Punjab Nurses Registration Act, 1932
20. Power of Government to make rules.
- The [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, after previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules -(a)to regulate elections under section 3;(b)to prescribe the form of the registers to be maintained under section 15;(c)to regulate and restrict within due limits the practice of registered nurses, registered health visitors, registered midwives, registered nurse- dais, [registered auxiliary nurses and midwives] [Inserted Punjab Act 16 of 1953, Section 16.] or registered trained dais.(d)to regulate to procedure to be followed by the Council -(i)in making a re-entry in the registers of the names of persons removed from such registers, and in withdrawing an order of suspension of practice passed on a registered nurse, registered health visitors, registered midwife, registered nurse-dai or registered trained dai; and(ii)in disposing of appeals from the decisions of the registrar made under section 14; and(iii)in regulating the application of fees levied under this Act and of other moneys received by the Council for the purposes of this Act;(e)to regulate the expenditure of the Council and to provide for the audit of its accounts.
