(1)The Government may, by notification in the Gazette,appoint for such area as may be notified local supervising authority consisting of suchmembers as may be specified in such notification to exercise general supervision over [nurses, midwives, auxiliary nurse-midwives, health visitors and dhais] [Substituted by Act 14 of 1964] within such area and to exercise and perform such other powers and duties as may be prescribed by rules.(2)The Government may, subject such conditions and restrictions as may be prescribed by rules, appoint a chief supervising authority to exercise control over local supervising authorities.
