Section 33 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
33. Rules and regulations.
(1)The [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] may from time to time, after previous publication, make [rules] [For rules see notification no. 3914/V-308-38,d. Jan. 5, 1939.] consistent with this Act, to carry out the provisions of the Act.(2)In particular, and without prejudice to the generality of the power conferred by sub-section (I), the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] may make [rules] [For rules see notification no. 3914/V-308-38,d. Jan. 5, 1939.]-(a)to regulate elections under this Act;(b)to prescribe the form or forms of registers of nurses, midwives, assistant midwives [auxiliary nurse-midwives and health visitors] [Substituted by section 17 (i) (a) of U. P. Act XIV of 1960.] to be maintained under this Act ;(c)to regulate, supervise and restrict within due limits the practice of their profession by registered nurses, midwives assistant midwives, [auxiliary nurse-midwives and health visitors] [Substituted by section 17 (i) (a) of U. P. Act XIV of 1960.],(d)to prescribe the powers duties and functions of the authorities charged with local supervision ;(e)to regulate the procedure to be followed by the Council -(i)in conducting any enquiry under the proviso to section 21 (I) of the Act ; and(ii)in withdrawing an order prohibiting or spending the entry of any name in the registers or in making a re-entry in the registers of the name of any nurse, Midwife assistant midwife, [auxiliary nurse-midwife or health visitor] [Substituted by section 17 (11) of U. P. Act XIV of 1960.] whose name has been removed from the registers ;(f)to regulate the procedure to be followed in disposing of appeals from the decisions of the council; and(g)to regulate the application of fees and other monies received by the council under or for the purposes of this Act.(3)In addition to the powers conferred by section 14 the Council may, with the previous sanction of the [State Government] [Substituted by A. O. 1950 for 'Provincial Government.'] make regulations -(a)to regulate the maintenance of registers and the conditions of admission thereto under section 23 [* * *] [The words and figures 'and section 24' deleted by section 7 of U.P. Act No. 35 of 1952.] and to prescribe the form of application for such admission(b)to regulate the conduct [of examinations for nurses, midwives, assistant midwives] [Inserted by section 5 (i) of U. P. Act XVI of 1948.] [auxiliary nurse-midwives and health visitors] [Substituted by section 17 (ii) of U. P. Act XIV of 1960.] or of any [other] [Inserted by section 5 (ii) of U. P. Act XVI of 1948.] examinations which may be prescribed as a condition of admission to the register and any matters ancillary to or connected with any such examinations;(c)to prescribe the travelling and other expenses, pay-entry of names erased or removed from the register;(d)to regulate the publication of annual lists of registered nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors] [Substituted by section 17 (ii) of U. P. Act XIV of 1960.];(e)to prescribe the travelling and other expenses payable to the members of the Council or Committees;(f)to regulate the accounts of the Council and their audit, and(g)generally to provide for any matters with respect to which the Council think provision should be made for the purposes of this Act, and to prescribe anything which under this Act is to be prescribed.(4)All rules and regulations made under this Act shall be published in the [Official Gazette.] [Substituted for (U. P. Govt. Gazette) by the A. O. 1937.]
