Section 20(2)(d) in The Punjab Nurses Registration Act, 1932

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(d) in The Punjab Nurses Registration Act, 1932

(d)to regulate to procedure to be followed by the Council -

(i)in making a re-entry in the registers of the names of persons removed from such registers, and in withdrawing an order of suspension of practice passed on a registered nurse, registered health visitors, registered midwife, registered nurse-dai or registered trained dai; and

(ii)in disposing of appeals from the decisions of the registrar made under section 14; and

(iii)in regulating the application of fees levied under this Act and of other moneys received by the Council for the purposes of this Act;

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State of Punjab - Subsection

Section 20(2)(d) in The Punjab Nurses Registration Act, 1932