Section 3 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
3. Establishment and incorporation of Council.
- The State Government shall, by notification in the Official Gazette, establish a Council to be known as the Rajasthan Nursing Council for the purpose of carrying out the provisions of this Act and such Council shall be a body corporate, shall have perpetual succession and a common seal and may by the said name sue and be sued.
