Section 35 in Arunachal Pradesh Nursing Council Act, 2011
35. Power of the Council to make regulations.
(1)The Council may make regulations not inconsistent with this Act or the rules made thereunder;(a)regulating the compilation, maintenance and publication of the Register and the conditions of admission to the Register;(b)prescribing the fees payable on application for registration, the forms in which such applications shall be made and the conditions subject to which names shall be entered in the Register;(c)prescribing and regulating the examination which must be passed as a condition of matter ancillary to or connected with such examination, including the courses of training which the candidates appearing for examination shall undergo;(d)prescribing the cause for which, the conditions under which and the manner in which the names of Nurses, Nurse-Midwives, Lady Health Visitors, Auxiliary Nurse-Cum-Midwives or Female Health Workers, may be removed or re-entered in the Register under section 19.(e)for the approval of any institution for the purpose of such training and the granting of certificates to candidates passing examination;(f)regulating the conditions under which Institutions for nursing the sick, maternity and child welfare may be approved and recognized by the Council;(g)appointing a Registrar and such other servants as may be necessary;(h)regulating the pay, pension, conduct and other conditions of services of persons;(i)regulating and supervising the practice of their profession by the registered Nurses, Nurse-Midwives, Lady Health visitors, Auxiliary Nurse cum midwives or Female Health workers;(j)regulating the publication of the names registered under Nurses, Nurse-Midwives, Lady Health Visitors Auxiliary Nurse-cum-Midwives and Female Health Workers, and their residences;(k)regulating the condition under which such Nurses. Nurse- Midwives, Lady Health Visitors, Auxiliary Nurse-cum-Midwives and Female Health Workers registered in other States in India or in any Countries other than India may be admitted to the Register, on such other State and Countries granting reciprocal registration to persons registered on the Register of the Council;(l)determining the manner in which all fees levied under this Act and money received by the Council shall be accounted for, audited and applied for the purpose of this Act, and for regulating the expenditure of the Council generally; and(m)generally for the provision of any matter? in respect of which the Council considers necessary provision shall be made for the purpose of this Act;(n)all the regulations made under this section shall be published in the Official Gazette after approval by the State Government;(o)for the conduct, practice and professional ethics for the Nurses, Nurse-Midwives, Lady Health Visitors, Auxiliary Nurse-cum-Midwives or Female Health Workers; and(p)any other matter which is required to be prescribed by regulations; for purposes of this.
