3. Constitution and composition of the Council.

(1) The Central Government shall, as soon as may be, constitute a Council consisting of the following members, namely:

(a) one nurse enrolled in a 4[State] register elected by each 4[State] Council;

8[(b) two members elected from among themselves by the heads of institutions recognised by the Council for the purpose of this clause in which training is given

(i) for obtaining a University degree in nursing; or

(ii) in respect of a post-certificate course in the teaching of nursing and in nursing administration;]

1. The Act has been extended to Dadra and Nagar, Haveli by Reg. 6 of 1963, s. 2 and the Schedule I; Pondicherry by Reg. 7 of 1963, s. 3 and the Schedule I and Goa, Daman and Diu by Reg. 11 of 1963, s. 3 and the Schedule.

2. Subs. by Act 45 of 1957, s. 2, for sub-section (2) (w.e.f. 1-12-1958).

3. The words "except the State of Jammu and Kashmir" omitted by Act 34 of 2019, s. 95 and the Fifth Schedule (w.e.f. 31-10-2019).

4. Subs. by Act 45 of 1957, s. 3, for "Indian Council of Nursing" (w.e.f. 1-12-1958).

5. Subs. by A.O.1950, for "Provincial".

6. Subs. ibid., for "Province".

7. Omitted by Act 45 of 1957, s. 3 (w.e.f. 1-12-1958).

8. Subs. by s. 4, ibid., for clause (b) (w.e.f. 1-12-1958).

* Subject to verification and confirmation by the administrative ministry.

(c) one member elected from among themselves by the heads of institutions in which health visitors are trained;

(d) one member elected by the Medical Council of India;

(e) one member elected by the Central Council of the Indian Medical Association;

(f) one member elected by the Council of the Trained Nurses Association of India;

1[(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 and 2[Uttar Pradesh and Haryana],

(ii) Andhra Pradesh, Bihar, 3[Maharashtra] and Rajasthan,

(iii) 4[Karnataka], Punjab 5[Himachal Pradesh] and West Bengal,

(iv) Assam, 6[Gujarat] 7[Tamil Nadu] and Orissa;]

(h) the Director General of Health Services, ex officio;

(i) the Chief Principal Matron, Medical Directorate, General Headquarters, ex officio;

(j) the Chief Nursing Superintendent, office of the Director General of Health Services, ex officio;

(k) the Director of Maternity and Child Welfare, Indian Red Cross Society, ex officio;

8[(l) the Chief Administrative Medical Officer (by whatever name called) of each State other than a Union territory, ex officio;]

9[(m) the Superintendent of Nursing services (by whatever name called), ex officio, from each of the States in the two groups mentioned below, each group of States being taken in rotation in the following order, namely:

(i) Andhra Pradesh, Assam, 3[Maharashtra], Madhya Pradesh, 7[Tamil Nadu], Uttar Pradesh10[West Bengal and Haryana].

(ii) Bihar, 11 [Gujarat], 5[Himachal Pradesh], Kerala, 4[Karnataka], Orissa, Punjab and Rajasthan;]

(n) four members nominated by the Central Government, of whom at least two shall be nurses, midwives or health visitors enrolled in 12[State] register and one shall be experienced educationalist;

13[(o) three members elected by Parliament, two by the House of the People from among its members and the other by the Council of States from among its members.]

1. Subs. by Act 45 of 1957, s. 4, for clause (g) (w.e.f. 1-12-1958).

2. Subs. by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1968, for "and Uttar Pradesh" (w.e.f. 1-11-1966).

3. Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961, for "Bombay" (w.e.f. 1-5-1960).

4. Subs. by Mysore State (Alteration of Name) (Adaptation of Laws on Union Subject) order, 1974, for "Mysore" (w.e.f. 1-11-1973).

5. Ins. by the State of Himachal Pradesh (Adaptation of Laws on Union Subjects) Order, 1973, (w.e.f. 25-1-1971).

6. Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961, for "Madras and Orissa" (w.e.f. 1-5-1960).

7. Subs. by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order.1970, for "Madras" (w.e.f. 14-1-1969).

8. Subs. by Act 45 of 1957, s.4, for clause (l) (w.e.f. 1-12-1958).

9. Subs. by s. 4, ibid., for clause (m) (w.e.f. 1-12-1958).

10. Subs. by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1968, for "and West Bengal" (w.e.f. 1-11-1966).

11. Ins. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961, (w.e.f. 1-5-1960)

12. Subs. by A.O.1950, for "Provincial".

13. Subs. by Act 45 of 1957, s. 4, for clause (o) (w.e.f. 1-12-1958).

(2) The President of the Council shall be elected by the members of the Council from among themselves:

Provided that for five years from the first constitution of the Council the President shall be a person nominated from amongst the members of the Council by the Central Government, who shall hold office during the pleasure of the Central Government.

(3) No act done by the Council shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of, the Council.

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