Section 14(1) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
(1)The Council shall, subject to the provisions of this Act and of any rules made by the [State Government] [Substituted by A. O. 1950 for Provincial Government.] under this Act, make regulations in respect of-(a)the mode of transaction of business including provision for decisions on emergent matters by circulation of papers to members, and for co-opting persons specially qualified to advise on any particular matter before the Council ;(b)the times and places at which its meetings shall be held;(c)the conduct of business thereat; and(d)the constitution of committees the delegation to such committees of any powers or duties of the Council under this Act, and the quorums and procedure of such committees in the transaction of their business.
