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State of Punjab - Section

Section 8 in The Punjab Nurses Registration Act, 1932

8. President and vice-president of the Council.

(1)[The Director of Health Services] [Substituted by Punjab Act 16 of 1953, section 9, for 'the Inspector General of Civil Hospitals'.] [Punjab] [Substituted for 'East Punjab - which had been inserted for the word 'the Punjab' by the Indian Independence (Adaptation of 'Bengal and Punjab') Acts Order, 1948 - 4th Adaptation of Laws Order, 1950.] shall be the president of the Council.
(2)There shall be a vice-president of the Council elected by name from among its members at a meeting thereof.