Section 3(1)(g) in The Indian Nursing Council Act, 1947

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(g) in The Indian Nursing Council Act, 1947

(g)one midwife or auxiliary nurse-midwife enrolled in a State register, elected by each of the State Councils in the four groups of States mentioned below, each group of States being taken in rotation in the following order, namely: -

(i)Kerala, Madhya Pradesh, Uttar Pradesh and Haryana,

(ii)Andhra Pradesh, Bihar, Maharashtra and Rajasthan,

(iii)Karnataka, Punjab, Himachal Pradesh and West Bengal,

(iv)Assam, Gujarat, Tamil Nadu and Orissa

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(1)(g) in The Indian Nursing Council Act, 1947