Section 20 in Jammu and Kashmir Nursing Council Act, 2012
20. Recognition of institution and examination
(1) The Government shall, on the recommendation of the Council, by a notification, specify the institutions which are authorized to hold qualifying examinations and grant certificates, diploma or degree for the purposes of the Act.(2)The institution(s) registered under the Act shall maintain a website giving information about infrastructure, names and photographs of the faculty members, affiliation status, prescribed fee, attachment with the hospital for practical training to the students and such other particulars/information as may be prescribed from time to time.
