Section 18 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
18. Regulation of nursing and paramedical education.
(1)The Authority may, regulate nursing and para medical education at all levels in accordance with the provisions of this Act.(2)The Authority may towards that end,-(a)establish and maintain educational institutions;(b)permit any local authority or a private body of persons to establish educational institutions and maintain them according to such specifications as may be prescribed;(c)recognise educational institutions;(d)regulate the admission including the minimum or maximum number of persons to be admitted to any course in any educational institution or class of such institutions, and the minimum age for such admission;(e)prescribe the conditions for eligibility of or admissions to any educational institution or class of such institutions;(f)permit or establish institutions imparting education in nursing and para medical courses; and(g)take from time to time such other steps as they may consider necessary or expedient.
