Section 3B(1) in The Punjab Nurses Registration Act, 1932
(1)Notwithstanding anything contained in this Act, as from the commencement of the Punjab Nurses Registration (Amendment and Validation) Ordinance, 1979, the State Government shall, in the manner specified in section 3, constitute a Council for the State of Punjab to be known as the Punjab Nurses Registration Council :Provided that the members referred to in clauses (c), (d) and (e) of sub-section 3 shall be nominated by the State Government from amongst the registered nurses, health visitors or midwives, as the case may be, ordinarily residing in the State of Punjab instead of being elected in the manner indicated in any of those clauses.
