Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(5)(iii) in Jammu and Kashmir Nursing Council Act, 2012

(iii)the Executive Committee shall submit its report to the Council regarding withdrawal of recognition of an institution if it is satisfied that the courses of study and training and the examinations conducted in order to obtain a recognized qualification from any authority or the conditions for admission to such courses or the standards of proficiency required from the candidates at such examination are not in conformity with the regulations made under the Act or fall short of the standards required thereby or that an institution recognized by the Council for the training of Nurses, Midwives or Health Visitors doesn't satisfy the requirements prescribed by the Council.