Section 2 in The Bombay Nursing Council (Reconstitution and Reorganisation) Order, 1960.
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"Abu area" means the Abu Road taluka of Banaskantha district transferred from the former State of Bombay to the new State of Rajasthan by virtue of the States Reorganisation Act, 1956 (37 of 1960);(b)"Act" means the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bombay Act 14 of 1954);(c)"appointed day" means the day on which this Order comes into force;(d)"Bombay area" means the territories which immediately before the 1st day of November, 1956 were comprised in the State of Bombay, excluding the Abu area and the Karnataka area;(e)"existing Council" means the Bombay Nursing Council deemed to be constituted under the Act and functioning and operating immediately before the appointed day in those areas of the States of Bombay, Mysore and Rajasthan to which the Act extends;(f)"Karnataka area" means the Bijapur, Dharwar and Kanara districts, and the Belgaum district (except the Chandgad taluka) transferred from the former State of Bombay to the new State of Mysore by virtue of the States Reorganisation Act, 1956 (37 of 1956).
