Section 16(1) in The Orissa Nurses and Midwives Registration Act, 1938
(1)Bye-laws laws made by a local authority under Sub-section (1) of Section 14 shall not come into force until six months after they have been confirmed by the State Government and published in the Gazette, and bye-laws made by the State Government under the said Sub-section of that section shall not come into force until six months after they have been published in the Gazette and a notification issued by the State Government under Subsection (2) of the said section shall not come into force until six months after it has been published in the Gazette.
