| Contents |
|
|
The National Nursing and Midwifery Commission Act, 2023 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| Chapter II |
National Nursing and Midwifery Commission |
| 3. |
National Nursing and Midwifery Commission |
| 4. |
Composition of National Commission |
| 5. |
Search-cum Selection Committee for appointment of Chairperson and Members of National Commission |
| 6. |
Term of office and conditions of service of Chairperson and Members of National Commission |
| 7. |
Removal of Chairperson or Member of National Commission |
| 8. |
Secretary and other employees of National Commission |
| 9. |
Meetings of National Commission, administration, etc |
| 10. |
Powers and functions of National Commission |
| Chapter III |
Autonomous Boards |
| 11. |
Autonomous Boards |
| 12. |
Composition of Autonomous Boards |
| 13. |
Term of office and conditions of service of President and Members |
| 14. |
Advisory committees of experts |
| 15. |
Staff of Autonomous Boards |
| 16. |
Meetings, etc., of Autonomous Boards |
| 17. |
Powers of Autonomous Boards and delegation of powers |
| 18. |
Powers and functions of Nursing and Midwifery Undergraduate and Postgraduate Education Board |
| 19. |
Powers and functions of Nursing and Midwifery Assessment and Rating Board |
| 20. |
Powers and functions of Nursing and Midwifery Ethics and Registration Board |
| 21. |
Permission for establishment of new nursing or midwifery institution |
| 22. |
Criteria for approving or disapproving proposal |
| Chapter IV |
State Nursing and Midwifery Commissions |
| 23. |
Constitution and composition of State Nursing and Midwifery Commission |
| 24. |
Functions of State Commission |
| Chapter V |
Registration |
| 25. |
National Register and State Register |
| 26. |
Rights of persons to have licence to practice and to be enrolled in National Register or State Register for Nursing and Midwifery Professionals and their obligations thereto |
| 27. |
Bar to practice |
| Chapter VI |
Recognition of Nursing and Midwifery Qualifications |
| 28. |
Recognition of nursing and Midwifery qualifications granted by Universities or nursing and midwifery institutions in India |
| 29. |
Recognition of nursing and midwifery qualifications granted by nursing and midwifery institutions outside India |
| 30. |
Recognition of nursing and midwifery qualifications granted by statutory or other body in India |
| 31. |
Withdrawal of recognition granted to nursing and midwifery qualification granted by nursing and midwifery institutions in India |
| 32. |
Special provision in certain cases for recognition of nursing and midwifery qualifications |
| 33. |
Derecognition of nursing and midwifery qualifications granted by nursing and midwifery institutions outside India |
| Chapter VII |
Nursing and Midwifery Advisory Council |
| 34. |
Nursing and Midwifery Advisory Council |
| 35. |
Functions of Nursing and Midwifery Advisory Council |
| 36. |
Meetings of Nursing and Midwifery Advisory Council |
| Chapter VIII |
Grants, Audit and Accounts |
| 37. |
Grants by Central Government |
| 38. |
National Nursing and Midwifery Commission Fund |
| 39. |
Audit and accounts |
| 40. |
Furnishing of returns and reports to Central Government |
| Chapter IX |
Miscellaneous |
| 41. |
Power of Central Government to give directions to National Commission, Autonomous Boards and Nursing and Midwifery Advisory Council |
| 42. |
Power of Central Government to give directions to State Governments |
| 43. |
Power of National Commission to give directions to State Commissions |
| 44. |
Information to be furnished by National Commission and publication thereof |
| 45. |
Obligation of Universities and nursing and midwifery institutions |
| 46. |
Completion of courses of studies in nursing and midwifery institutions |
| 47. |
Chairperson, Members, officers of National Commission and of Autonomous Boards, to be public servants |
| 48. |
Protection of action taken in good faith |
| 49. |
Cognizance of offences |
| 50. |
Power of Central Government to supersede National Commission |
| 51. |
Power of Central Government to make rules |
| 52. |
Power to make regulations |
| 53. |
Power of State Government to make rules |
| 54. |
Laying of rules, regulations and notifications before Parliament |
| 55. |
Power to remove difficulties |
| 56. |
Repeal and saving |
| 57. |
Transitory provisions |
