Section 3 in Tamil Nadu Nurses And Midwives Act, 1926
3. Constitution of the Council and the term of office of the members.
(1)A Council, called the [Tamil Nadu Nurses and Mid-wives Council] [Substituted for the expression 'Madras Nurses and Midwives Council' by paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970.], shall be constituted for the State of Tamil Nadu, consisting of -(a)[ the Director of Medical Services;] [Substituted for clauses (a) and (b) by section 5(ii) of the Tamil Nadu Nurses and Midwives (Amendment) Act 1960 (Tamil Nadu Act 26 of 1960).](b)[ three officers of the Public Health Department of Government nominated by the State Government, of whom one shall be a nurse;] [Substituted for clauses (a) and (b) by section 5(ii) of the Tamil Nadu Nurses and Midwives (Amendment) Act 1960 (Tamil Nadu Act 26 of 1960).](bb)[ an officer of the Medical Department of Government, nominated by the [State Government] [Inserted after clause (b) of sub-section (1) of section 3 by section 2 of the Madras Nurses and Midwives (Amendment) Act, 1942 (Madras Act XXIII of 1942), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).];](c)[] [Original clauses (b), (c), (d), (e), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f), (g), (h) and (I), respectively, by section 2(i)(a) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] the [Dean] [Substituted for the word 'Superintendent' by section 5(iii) of the Tamil Nadu Nurses and Mid-wives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] of the General Hospital, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];(d)[] [Original clauses (b), (c), (d), (e), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f), (g), (h) and (I), respectively, by section 2(i)(a) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] the Superintendent of the Government Hospital for Women and Children, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];(e)[] [Original clauses (b), (c), (d), (e), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f), (g), (h) and (I), respectively, by section 2(i)(a) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] one Registered Medical Practitioner nominated by the [State Government] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.];(f)[] [Original clauses (b), (c), (d), (c), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f), (g), (h) and (I), respectively, by section 2(i)(a) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] [one Registered Medical Practitioner] [Substituted for the words 'two Registered Medical Practitioners, one of whom shall be a woman' by section 2(i)(b) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).], nominated by the Medical Council established under sub-section (1) of section 5 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Medical Registration Act, 1914 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act IV of 1914);(g)[] [Substituted for the original clause by section 2(i) of the Madras Nurses and Midwives (Amendment) Act, 1941 (Madras Act XVI of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] the [Nursing] [Substituted for the word 'Matron' by section 5(iv) of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] Superintendent of the General Hospital, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], and the [Nursing] [Substituted for the word 'Matron' by section 5(iv) of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] Superintendent of the Government Hospital for Women and Children, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]];(h)[] [Original clauses (b), (c), (d), (e), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f), (g), (h) and (I), respectively, by section 2(i)(a) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] [two registered nurses] [Substituted for the words 'one registered nurse' by section 2(ii) by the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] elected by the registered nurses and one registered midwife elected by the registered midwives in the manner prescribed; [xxx] [The word 'and' was omitted by section 2(i)(c), of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).](i)[] [Clauses (i), (j) and (k) were inserted by section 2(i)(d) by the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] one member, being a person registered under this Act, elected in the manner prescribed by such of the members of the Trained Nurse's Association of India as are so registered;(j)[] [Original clause (j) was omitted and clauses (k) and (I) were re-lettered as clauses (j) and (k) by section 2(iii) of the Madras Nurses and Midwives (Amendment) Act, 1941 (Madras Act XVI of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] one member, being a person registered under this Act, elected in the manner prescribed by such of the members of the Nurse's Auxiliary of the Christian Medical Association of India (South India Branch) as are so registered; and](k)[] [Original clause (j) was omitted and clauses (k) and (I) were re-lettered as clauses (j) and (k) by section 2(iii) of the Madras Nurses and Midwives (Amendment) Act, 1941 (Madras Act XVI of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] two non-officials, not of the classes referred to above, one of whom shall be a woman, nominated by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.].[The Director of Medical Services] [Substituted for the words 'The Surgeon-General' by section 5(v) of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] shall be the President of the Council.[xxx] [[The following proviso to section 3(1) was omitted by section 2(i)(e) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934):-Provided that for a period of one year from the commencement of this Act, the two matrons referred to in clause (f) shall be nominated by the Surgeon-General, and the nurse and the midwife referred to in clause (g) shall be nominated by the Local Government.]](2)The members of the Council other than members ex-officio shall hold office for a term of three years -"except members nominated under the proviso to sub-section (1) who shall hold office till the expiry of one year from the commencement of this Act."(3)If the place of a member of the Council becomes vacant by the expiration of his term of office or by death, or by resignation or otherwise, the vacancy shall be filled in the manner provided for the filling of the vacancy by sub-section (1).(4)An outgoing member of the Council shall be eligible for re-election or re-nomination.(5)The powers of the Council may be exercised notwithstanding any vacancy in the Council.
