Section 15 in The Bihar and Orissa Nurses Registration Act, 1935
15. Power of Council to make bye-laws.
- The Council may, after previous publication, make bye-laws-[Clause (a) repealed by Act 15 of 1947](a)[ to prescribe the conditions of, and restrictions on, the entry of the names of persons in the registers, the form of application for such admission, and the fees for registration and the re-entry of names removed from any register;] [Clause (a) repealed by relettered clauses (a) to (f) respectively.](b)[ to regulate the issue of certificate;] [Clause (a) repealed by relettered clauses (a) to (f) respectively.](c)to regulate the maintenance of the registers;(d)to prescribe the uniform or badge to be worn by registered nurses, registered midwives and registered trained dais while on duty;(e)regulate the publication of lists of registered nurses, registered health visitors, registered midwives or registered trained dais; and(f)to regulate any matter required or authorised by this Act to be prescribed.
