Subject to such conditions as may be prescribed by or under the provisions of this Act, the powers, duties and functions of the Council shall be -(a)to maintain the Register and the List, and to provide for the registration and enlistment of nurses;(b)to hear and decide appeals from any decision of the Registrar;(c)to prescribe a Code of Ethics for regulating the professional conduct of nurses;(d)to reprimand a registered or an enlisted nurse, or to suspend or remove him from the Register or the List, as the case may be, or to take such other disciplinary action against him as may, in the opinion of the Council, be necessary or expedient;(e)to hold examinations and to make all necessary arrangements for such examinations;(f)to prescribe the courses of training leading to the examinations held by the Council, and to charge fees for such examinations;(g)to prepare, publish and prescribe text-books and to publish statements of prescribed courses of study;(h)to grant certificates and diplomas and marks of honour; (i) to award stipends, scholarships, medals, prizes and other rewards;(j)to recognise institutions for the purpose of training and giving instruction for the courses leading to the examinations held by the Council, or to cancel such recognition;(k)to regulate the conditions under which institutions for the nursing of the sick, maternity or child welfare may be affiliated to the Council;(l)to provide for the inspection of recognised and affiliated institutions, and to require such institutions to furnish such information as may be necessary;(m)subject to the approval of the State Government, to receive donations and to determine the conditions of acceptance of donations; and (n) to exercise such other powers and perform such other duties and functions as are laid down in this Act, or as may be prescribed.
