Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Nurses, Midwives And Health Visitors Registration (Amendment) Act, 1953 20 of 1953 [17 June 1953] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 4 of Assam Act II of 1944 3. Amendment of section 5 of the Assam Act II of 1944 4. Amendment of section 6 of the Assam Act II of 1944 5. Amendment of section 7 of Assam Act II of 1944 6. Amendment of section 8 of the Assam Act II of 1944 7. Amendment of section 10 of Assam Act II of 1944 8. Amendment of section 12 of the Assam Act II of 1944 9. Amendment of section 33 of the Assam Act II of 1944 Assam Nurses, Midwives And Health Visitors Registration (Amendment) Act, 1953 20 of 1953 [17 June 1953] PREAMBLE An Act to amend the Assam Nurses', Midwives' and Health Visitors' Registration Act, 1944. Whereas it is expedient to amend the Assam Nurses', Midwives' and Health Visitors' Registration Act, 1944 (Assam Act II of 1954) hereinafter called the Principal Act, in the manner hereinafter appearing; It is hereby enacted as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Nurses, Midwives and Health Visitors Registration (Amendment) Act, 1953. (2) It extends to the whole of Assam. (3) It shall come into force at once. 2. Amendment of section 4 of Assam Act II of 1944 :- For section 4 of the principal Act, the following shall be substituted, namely:-- "4. The Council shall consist of the following members:-- (1) the Inspector General of Civil Hospitals, Assam, who shall be the President; (2) two nurses to be elected by the registered nurses; (3) two midwives to be elected by the registered mid-wives; (4) two Nursing Superintendents to be elected by the Nursing Superintendents of the Non-Government training Schools recognised by the Council; (5) two matrons of the Government training schools to be nominated by the State Government; (6) the Professor of Midwifery and Gynaecology of the Assam Medical College, Dibrugarh; (7) two medical graduates to be nominated by the State Government; (8) the Nursing Superintendent attached to the office of the Inspector General of Civil Hospitals, Assam (who will act as Secretary of the Council)". 3. Amendment of section 5 of the Assam Act II of 1944 :- I n section 5 of the principal Act, between the words "nominated" and "under" the words "or elected" shall be inserted. 4. Amendment of section 6 of the Assam Act II of 1944 :- For sub-sections (1) and (2) of section 6 of the principal Act, the following shall be substituted, namely:-- [Price anna 1 or 1d.] Terms of office of the nominated and elected members. "(1) Subject to the provisions of sections 7 and 8 and any rules, the term of office of the nominated or elected member shall be three years. (2) A nominated or elected member shall be eligible for re- nomination or re-election, as the case may be, at the end of his term of office." 5. Amendment of section 7 of Assam Act II of 1944 :- For section 7 of the principal Act, the following shall be substituted, namely:-- "7. If any member dies or resigns his membership or ceases to be a member as provided in section 8, the vacancy shall be filled by fresh nomination or election as the case may be under section 4: Provided that any person nominated or elected to fill a casual vacancy shall hold office only so long as the member in whose place the nomination or election is made would have held office". 6. Amendment of section 8 of the Assam Act II of 1944 :- I n section 8 of the principal Act, between the words "nominated" and "member" the words "or elected" shall be inserted. 7. Amendment of section 10 of Assam Act II of 1944 :- I n clause (e) (i) of sub-section (1) of Section 10 of the principal Act, for the word "four" the word "six" shall be substituted. 8. Amendment of section 12 of the Assam Act II of 1944 :- I n sub-section (3) of section 12 of the principal Act, the words "Secretary and" shall be deleted. 9. Amendment of section 33 of the Assam Act II of 1944 :- In sub-section (2)(b) of section 33 of the principal Act, between the words "nominations" and "of" in the second line the words "and elections" shall be inserted.