Section 36 in Jammu and Kashmir Nursing Council Act, 2012
36. Powers of Council to make regulations
The Council may make regulations/ bye-laws,(a)to prescribe the conditions and restrictions which are to be complied with and the courses of training to be completed and examinations to be passed by the persons applying for examination;(b)to prescribe the syllabi for examinations to be passed by the person applying for registration;(c)to prescribe the fee payable with application form for examination, registration, renewal of registration and re-entry of names removed from the registers and also for the copies of the orders passed by the Council or by the Registrar;(d)to provide for recognition of institution competent to impart such trainings and prescribe the fees for the affiliation of institution recognized for training of nurses, midwives and multipurpose health workers;(e)to regulate the issue of registration certificate, maintenance and publication of registers and all conditions of admission of the persons to be registered and to prescribe the form of application for such admission;(f)to prescribe the scale of fees, remuneration, travelling allowance to be paid to the members of the Council and to the Examiners, Supervisors, Invigilators, Inspectors and other persons appointed by the Council for conduct of examination and inspection of Training Institutions;(g)to prescribe the duties, powers, leave, suspension, removal and other terms and conditions of service of the Registrar, other officers and employees;(h)to regulate the conduct of and prescribe the uniform and badge to be worn by, the registered nurses, midwives, auxiliary nurse midwives and multipurpose health workers;(i)to prescribe the manner in which the account of the Council shall be maintained by the Registrar; and(j)to prescribe for any other matters for carrying out the provisions of the Act.
