Karnataka Nurses, Midwives And Health Visitors Rules, 1964

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA NURSES, MIDWIVES AND HEALTH VISITORS RULES, 1964 CONTENTS PART 1 :- General 1. Title 2. Definitions PART 2 :- Appointment to Council 3. Election of the President and the Vice-President to the Council 4. Election of members of the Karnataka Medical Council and the Karnataka State Branches of the Indian Medical Association and the Trained Nurses Association of India and nominations of members by the State Government. 5 . The manner in which the elections of members by other constituencies shall be held. 6. Casual Vacancies PART 3 :- Registration 7. Classification and division of register into sections and parts 8. Admission to the Register 9. Change of address 10. Inspection. 11. Renewal fees. 12. Refusal of registration and renewal and re-entry of names. 13. Manner of enquiry 14. Registration and re-entry of names 15. Application of Rules 12,13 and 14 to list PART 4 :- Persons Entitled to Practice and Control of Licensing Authorities 16. Manner of training as a nurse, midwife, auxiliary nurse-midwife or health visitor for the purposes of Section 19(1)(b) 17. Supervision of registered persons and persons on the list PART 5 :- Nurses Establishments 18. Nurses Establishment. PART 6 :- Training Institutions 19. Withdrawal of approval of or refusal to approve or recognise institution PART 7 :- Miscellaneous 20. Fees SCHEDULE 1 :- SCHEDULE 1 KARNATAKA NURSES, MIDWIVES AND HEALTH VISITORS RULES, 1964 In exercise of the powers conferred by Section 29 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 (Mysore Act No. 4 of 1962), the Government of Karnataka hereby makes the following rules, the draft of the same having been published in Notification No. PLM 22 MDA 62, dated 22nd November, 1968, in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 5th December, 1963 as required by sub-section (1) of Section 29 of the said Act, namely. PART 1 General 1. Title :- These rules may be called the Karnataka Nurses, Midwives and Health Visitors Rules, 1964 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Karnataka Nurses, Midwives and Health Visitors Act, 1961 ; (b) "Form" means the form appended to these rules; (c) "Government" means the Government of Karnataka; (d) "Registrar" means the Registrar appointed by the Council under the Bye-laws; (e) "Schedule" means the Schedule appended to these rules; (f) "Section" means a section of the Act. PART 2 Appointment to Council 3. Election of the President and the Vice-President to the Council :- (1)The election of the President or the Vice-President shall be held at a meeting specially convened for that purpose for which due notice has been given in accordance with these rules. (2) The meeting for the election of the President shall be presided over by the Vice-President: Provided that, if the Vice-President is himself standing for election, or if there is no Vice-President, or if he is absent, the members present shall choose amongst themselves a person other than a candidate for election to preside over the meeting. (3) The meeting for the election of the Vice-President shall be presided over by the President or if he is absent, the members present shall choose amongst themselves a person other than the candidate for election to preside over the meeting. (4) Every candidate for election to the President or the Vice- President, as the case may be, shall be duly proposed and seconded. (5) The names of candidates who are duly proposed and seconded shall be read out to the members by the person presiding and the wishes of the candidates shall be ascertained whether any of them would withdraw from the contest. The person presiding shall thereafter put the names of candidates who have not withdrawn to vote. The names shall be put one by one in the order in which they have been proposed and seconded and the voting shall be decided, if necessary by division. If any name is approved, the person presiding shall without putting the later names to vote declare that the member so proposed and seconded has been elected as the President. 4. Election of members of the Karnataka Medical Council and the Karnataka State Branches of the Indian Medical Association and the Trained Nurses Association of India and nominations of members by the State Government. :- At least three months before the date of expiry of the term of office of members under sub-section (1) of Section 5 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 (hereinafter called the date of expiry) the Registrar shall give a notice in writing. (a) to the Karnataka Medical Council to elect one person under sub- clause (v) of sub-section (2) of Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 by a date not less than one month before the date of expiry; (b) to the Karnataka State Branch of the Indian Medical Association to elect one person under sub-clause (vi) of clause (b) of sub- section (2) of Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , by a date not less than one month before the date of expiry; (c) to the Karnataka State Branch of the Trained Nurses' Association of India to elect one person under sub-clause (vii) of clause (b) of sub-section (2) of Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , by a date not less than one month before the date of expiry; and (d) to the State Government, requesting nomination of three persons under clause (c) of sub-section (2) of Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , by a date not less than one month before the date of expiry. 5. The manner in which the elections of members by other constituencies shall be held. :- (1) In the case of elections by the constituencies referred to in sub- clause (i) of clause (b) of sub-section (2) of Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , the Registrar shall prepare a roll of those persons whose names are entered in the register maintained under the Act, up to 31st December of the year preceding the year in which the election is to be held. (2) In the case of elections to the Council by the constituencies referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub- section (2) of Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , the Registrar shall have a roll prepared for each such constituency at least four months before the date of expiry, of all those entitled to vote thereat. (3) In the preparation of the roll of (i) the heads, (ii) matrons and Nursing Superintendents and (iii) sister tutors, of affiliated institutions, the names of only such heads, matrons and Nursing Superintendents and sister tutors shall be included in the roll as are, on the date of its preparation, heads, matrons and Nursing Superintendents and sister tutors of the affiliated institutions and shall include the names of permanent heads, matrons and Nursing Superintendents and sister tutors only of such institutions and not more than one name shall appear as that of the head of any affiliated institution. (4) Before preparing the rolls of such of the constituencies referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (2) of Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , the Registrar may require the secretary or the corresponding authority of the affiliated institution to forward to him within a fortnight from the date of issue of such requisition, the following information. (a) the full name and address of the head of the affiliated institution; (b) the full name and address of the matrons and Nursing Superintendents of the affiliated institution; and (c) the full name and address of the sister tutor or tutors of the affiliated institution; (5) On receipt of the above information the Registrar shall prepare electoral rolls for the aforesaid constituencies and shall publish them in the office of the Council on the dates specified in that behalf by the Council. The electoral rolls of the matrons shall be prepared separately in respect of affiliated institutions. (6) The President shall have the authority to correct the roll by adding, altering or omitting names if it is brought to his notice by proper evidence that such addition or omission of names is necessary in the rolls already made or that the names so published require any alteration in the manner specified in the application: Provided that no name shall be omitted unless the person concerned has been heard in that behalf. If any electoral roll is amended the roll with amendments shall form the electoral roll for the purpose of the election under the Act. Copies of the electoral roll be available for sale from the office of the Council at a price to be fixed by the Council. (7) The Registrar, or any other person authorised by the President in this behalf, shall be the Returning Officer for every election held under the Act. (8) The Returning Officer shall notify in the Karnataka Gazette and on the notice board at the office of the Council, the dates for each of the following stages of election, namely. (a) the last date for making nominations, which shall be the date not later than sixty days before the date fixed for the counting of votes; (b) the date for the scrutiny of nomination which shall be the date falling on the third or fourth day from the date of making nominations counting the last date for making the nominations as the first day for the purpose; (c) the last date for the withdrawal of the candidatures, which shall be the third or fourth day after the date for the scrutiny of nominations; (d) the last date for the receipt of the voting papers; (e) the date for the counting of votes. (9) Every person whose name is entered in the Electoral roll prepared and published under sub-rules (1) and (2) shall, unless disqualified under Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , be qualified to be elected as a member under clause (b) of sub-section (2) of Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 from the constituency to which the electoral roll relates. (10) Every candidate to be elected under clause (b) of sub-section (2) of Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 shall be proposed and seconded by the persons whose names are entered in the electoral roll prepared and published under sub-rules (1) and (2) for the constituency concerned. (11) The nomination paper shall be in Form A in Schedule I. No elector shall propose or second the nomination of more candidates than are required to fill up the vacancy or vacancies. (12) If more nominations, than are required to fill up a seat or seats, be subscribed by the same elector, all nominations subscribed by him shall be invalid. (13) The candidate shall sign the nomination paper declaring that he is willing to serve on the Council if elected. In the absence of such declaration the nomination shall be treated as invalid. (14) The candidate shall send to the Returning Officer by post or otherwise the nomination paper duly signed and completed so as to reach the Returning Officer before or on the last date fixed for nomination up to 12 O' Clock in the noon. On receipt of the nomination paper the Returning Officer shall forthwith endorse thereon the date and hour of its receipt. Any nomination paper which is not received by the Returning Officer on or before the aforesaid date and time shall be rejected. (15) (i) Every candidate shall, along with the proposal for nomination, deposit with the Returning Officer a sum of rupees fifty in cash. A nomination paper not accompanied by such deposit shall not be accepted by the Returning Officer. The deposit shall be returned if. (a) the candidate is declared or is deemed to be duly elected; or (b) the nomination of the candidate is declared invalid; or (c) the candidate dies after the scrutiny of nomination papers and before the election is completed; or (d) the candidate fails to be elected but secures valid votes in excess of the numbers specified in clause (ii). (ii) If a candidate is not elected and if the number of valid votes recorded in his favour is less than 1/8 th of the total number of votes recorded, or where the total number of members to be elected is two or more, 1/8 th of the total number of votes recorded divided by the total number of members to be elected, the deposit shall be forfeited to the Council. (iii) The deposit shall, if it is not forfeited, be returned as soon as may be after the declaration of the result of the election. (16) On the day fixed for the scrutiny of nomination papers the Returning Officer shall scrutinise the nomination papers received by him at a place appointed by him in this behalf at 12 noon. Any candidate may be present either in person or by an accredited representative at the time of such scrutiny. On completion of the scrutiny of nominations and after the expiry of the period within which the candidate may withdraw his candidature under sub-rule (17); the Returning Officer shall forthwith declare the names of the candidates whose nomination papers are held valid by him. (17) Any candidate may withdraw his candidature by sending a notice in writing signed by him to the Returning Officer not later than 12 noon on the day fixed for the withdrawal. (18) If on the scrutiny of the nomination papers received, the Returning Officer finds that the number of valid nominations is equal to the number of members to be elected, he shall forthwith declare all such candidates to be elected to fill those seats. (19) If the number of valid nominations is more than the number of the members to be elected, the Returning Officer shall forthwith publish their names and addresses in such manner as the Council may deem fit and shall further cause their names to be entered in the voting papers in Form-B in Schedule I. (20) After the candidates have been validly nominated the Returning Officer shall send by post to each elector.(i) a voting paper; (ii) a small blank cover with the words "Voting Papers" printed thereon; and (iii) a bigger cover on which are printed, on the left cop corner, the serial alphabetical number, and on the left lower corner, the name and signature columns and, in the centre, the address of the Returning Officer printed as under: "To The Returning Officer, C/o. Mysore Nursing Council, BANGALORE". (21) An elector, who has not received his voting paper and other connected papers as provided in sub-rule (2) or whose papers, before they are returned back to the Returning Officer have been inadvertently spoilt in such a manner that they cannot be conveniently used, or who has lost his papers, may on his transmitting to the Returning Officer a declaration to that effect signed by himself require the Returning Officer to send him duplicate papers in place of those not received, spoilt or lost, and if the papers have been spoilt, the same shall be returned to the Returning Officer who shall cancel them. In every case, when duplicate papers are issued, a record thereof shall be kept by the Returning Officer and a mark 'Duplicate' shall be placed on the bigger cover which shall bear the same serial alphabetical number as was originally given on the bigger cover sent to the elector. The voting papers issued in such cases shall also be marked 'Duplicate'. (22) Every Elector, desirous of voting, shall send his voting paper to the Returning Officer before the time fixed for the receipt of voting papers. The votes shall be given according to the distributive system of voting as defined in Section 11 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 . The Returning Officer shall keep the voting papers collected in sealed boxes: Provided that any voting paper is not received by the Returning Officer before the time so fixed shall be rejected. (23) The Returning Officer shall nominate as scrutinisers such number of members of the office of the Council not exceeding four as he thinks fit. (24) Any candidate may be present either in person or by his accredited representative at the counting of votes. (25) When the counting of votes has been completed, the Returning Officer shall forthwith declare the candidate or candidates, as the case may be, to whom the largest number of votes has been given, to have been elected and shall forthwith inform the successful candidate by letter of his having been elected to the Council. (26) When an equality of votes is found to exist between any two or more candidates, and the addition of a vote will entitle any one or more of the candidates to be declared elected, the determination of the candidate or candidates to whom such additional vote shall be deemed to have been given shall be made by lot to be drawn by the Returning Officer in such manner as he shall determine. (27) After the result of the election has been declared by him, the Returning Officer shall seal the voting papers and all other documents relating to the election and retain the same with himself in safe custody for a period of six months; and thereafter shall cause them to be destroyed. (28) After the declaration of the result of the election and after the receipt of the result of such election from the Returning Officer, the President shall forward such result to the State Government for publication in the Karnataka Gazette. (29) (i) An election petition challenging the validity of any election shall be presented to the Returning Officer by any candidate at such election within fifteen days from the date of publication of the results under sub-rule (28) in the Karnataka Gazette. An election petition. (a) shall be accompanied by as many copies as there are respondents mentioned in the petition and every such copy shall be attested by the petitioner under his own signature to be a true copy of the petition; (b) shall contain concise statement of material facts on which the petitioner relies; (c) shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) for the verification of pleadings. (ii) Any Schedule or annexure to the petition shall also be signed by the petitioner and verified in the same manner as the petition. (iii) The petitioner shall join as respondents to his petition where the petitioner in addition to claiming a declaration that the election of the returned candidate is void claims a further declaration that he himself or any other candidate has been duly elected all the contesting candidates other than the petitioner, and where any such further declaration is claimed the returned candidate. (iv) The petitioner may claim any of the following declarations. (a) that the election of the returned candidate is void; (b) that the election of the returned candidate is void and that he himself or any other candidate has been duly elected. (30) An election petition shall be presented to the Returning Officer in person by the person making the petition or by a person authorised by him in writing in this behalf or sent by Registered post with acknowledgement due. The Returning Officer shall give a written acknowledgement for every petition presented in person. (31) The Returning Officer shall forward the election petition to the Government together with his remarks thereon within a week of its receipt by him. (32) On receipt of election petition from the Returning Officer, the Government may after such enquiry as it deems fit and after giving an opportunity to the parties to the proceedings of being heard make an order. (a) dismissing the petition; or (b) declaring the election of the returned candidate to be void; or (c) declaring the election of the returned candidate to be void and petitioner or any other candidate duly elected. (33) The provisions of sub-rules (8) to (32) (both inclusive) shall apply to a by-election under this Act, from the constituency referred to in this rule subject to the modification that the electoral roll current at the date of the notification calling upon the constituency to elect a member at such by-elec tion shall be deemed to be the electoral roll for the purpose of the by-election. 6. Casual Vacancies :- When any vacancy occurs in the office of a member of the Council from any of the constituencies referred to in sub-clauses (v), (vi) or (vii) to clause (b) or in clause (c) of sub-section (2) of Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , it shall be filled up as soon as conveniently may be by the election or nomination of a member, as the case may be. PART 3 Registration 7. Classification and division of register into sections and parts :- (1) The Council shall maintain a register which shall be divided into four sections as follows. A. Nurses. B. Midwives. C. Auxiliary Nurse-Midwives. D. Health Visitors. (2) Entry of Nurses in the Register of list shall be made on making application in the prescribed Form-C in Schedule-I. (3) After entry in the Register, Registration Certificate shall be given as in forms.D, E, F, G and H. (4) Nurses Register will be maintained under the following parts and sections. Section I Nurses Part A General Nurses. Part B Midwives Part C Psychiatric Nurses. Section II Nurses The person not being a citizen of India, who is employed or wished to be employed as Nurse, Teacher or administrator anywhere in the State with the approval of the Council may be enrolled temporarily in the State Register for such period as may be specified in this behalf in the order issued by the said President: Provided that the practice by such person shall be limited to the State to which she/he is attached. Section III Nurses Nurses holding qualification that are not in accordance with the courses prescribed by the Karnataka Nursing Council. Part A: Nurses trained in General Nursing and undergone training in Women and Children (Higher Grade). Part B: Nurses who have undergone training in lower grade in General Nursing. Part C: Nurses who have undergone training in Hospitals for women and children in regional language (Lower Grade). Health Visitors Candidates who have undergone such training and pass such examination and hold a recognised certificate approved by the Council. Section I Midwives. Candidates who have undergone such courses of training and pass such examination and hold a recognised certificates approved by the Council as midwives. Section II Candidates who have undergone training and hold qualification that are not in accordance with the courses prescribed by the Karnataka Nursing Council. Auxiliary Nurse-Midwives. Section I.Candidates who have undergone such courses of training and pass such examination and hold a recognised certificates approved by the Council as Auxiliary Nurse-Midwives. Section II. Candidates who have undergone training and hold qualification that are not in accordance with the courses prescribed by the Karnataka Nursing Council. Maintenance of list of persons practising as Nurses, Midwives, Health Visitors and Auxiliary Nurses, referred to in Section 17 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 Part III of the Act. (i) The Council shall prepare and keep a list of persons whose names are not entered in the Register maintained under Section 12 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 of Part III of the Act who are practising as Nurses, Midwives, Health Visitors and Auxiliary Nurses-Midwives. (ii) The list shall be divided into 4 parts as Part 'A' for listed Nurses. Part 'B' for listed Midwives. Part 'C for listed Health Visitors. Part 'D' for listed Auxiliary Nurses. 1. Serial Number. 2. Name (Surname to be given last). In case of married women Nurses the maiden name will be given first. 3. Father's name. 4. Date of Birth according to Christian era. 5. Permanent address. 6. Name of the training institutions with dates. 7. Number of Registration with date. 8. me of Registration Council and Number with date if already registered with other Council 9. Post-certificate qualification, if any, with dates and institutions attended. 10 Date of renewal of registration. 8. Admission to the Register :- (1) Every person who makes an application to the Register in the Form C Schedule I for admission to the part of the Register and who complies with the training rules framed in this behalf and procedures before the Registrar a Certificate in the form laid down under bye-laws from an approved training institution, signed by the Nursing Superintendent /Principal or other responsible officers that such person has satisfactorily completed and passed the prescribed course of training may be admitted to such part of the Register. The applications shall be accompanied by a fee as follows. (a) For Registration as a Nurse or a Health Visitor -- Rs. 10 (b) For Registration as a Midwife or Psychiatric Nurse -- Rs.5 (c) For recording additional or higher qualification -- Rs.5 (d) For Registration as a Auxiliary Nurse-Midwife -- Rs.5 (e) Listed Nurses or Health Visitors -- Rs. 10 (f) Listed Midwives or Auxiliary Nurse Midwives -- Rs.5 (2) A Nurse whose name is registered in Section 3 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 Part "A" of Nurses and who has passed the examination of the Council in General Nursing by undergoing 6 months training in adult men Medical and Surgical wards may be registered under Section I Part "A" of Nurses Register. (3) Persons have been trained and registered in any State of India or in any country with which the Council has entered into an agreement for reciprocal registration may be admitted to an appropriate part of the Register on their fulfilling such conditions as may be laid down in bye-laws, on payment of fees payable under clause sub-rule (1) of Rule 8. (4) Notwithstanding anything contained in this rule, persons who have been trained, prior to the establishment of a statutory Council in any of the States in India or in any Council with which the Council has entered into an agreement for reciprocal registration may be admitted by the Council to any part of the register on their fulfilling such conditions as may be considered appropriate by the Council and merits of each individual case. (5) A person desirous of being admitted as a student for being trained as a Nurse or Health Visitor into any training institution shall. (a) Produce documentary evidence that. (i) he/she passed S.S.L.C. or an equivalent examination. Candidates who have completed, appeared and failed S.S.L.C. course also shall be considered subject to the condition of passing an entrance test that will be conducted by the Board of Examiners for Nurses before they are considered for selection. This concession is applicable to those who have put in a regular attendance in the last three classes of High School and appear for S.S.L.C. through High School. (ii) His/Her age is not less than 17 or more than 30 in the case of men candidates and 17-35 years in respect of women candi- dates. (iii) He/She is physically fitcertified by a doctor holding at least MBBS qualification. (iv) He/She is vaccinated or revaccinated within last three years. (v) He/She is inoculated against typhoid. (B) (i) He/She should also produce conduct and character certificate from Head Master or Principal of the concerned Institution last attended. (ii) and another from a respectable person not being related to him/her. (iii) he/she should also produce school leaving certificate showing general education qualification and date of birth. (iv) he/she should produce a certificate of Indian Nationality. (v) He/She should produce a certificate to the effect that he/she is a Mysorean by birth or by domicile issued by a Gazetted Officer of a Revenue Department. (C) A person desirous of being admitted as a student for being trained as a auxiliary Nurse-midwife shall produce documentary evidence to prove that. (i) She is not less than 17 years of age. (ii) She has passed first seven classes of schooling. (iii) She is physically fit. (iv) She should also produce conduct and character certificate from the Head of the School last attended and another from a respectable person; and (v) Certificate of vaccination or revaccination. (6) Curriculum (Nurses). (1) The curriculum for the student Nurses shall cover a period of three years. During this period a student shall be entitled to an ordinary leave of one month in a year which cannot be accumulated and Sick leave of 15 days per year. If a student is absent for more than the above mentioned period of leave, the shortage in attendance will have to be made up before he/she is permitted to appear for examination: Provided a Health Visitor who wishes to qualify as a Nurse with basic Public Health training will be required to undergo training in General Nursing for a period of two years in a School of Nursing: Provided a registered Auxiliary Nurse-Midwife, who wishes to take the course in general Nursing an exemption of six months may be given if she meets the minimum requirements. (2) (a) During the training instructions and practical work shall be given in the four main services Medical, Surgical, Gynaecological, and children's diseases and in the out-patient, operation theatre work, primary Health Centres with at least six months experience in the Nursing of men, provided that for men students the students the training shall include the Nursing of men and children under 12 years of age and of Nursing in two special fields for 3 months each as may be laid down in bye-laws. (b) A record of the students' practical work attested by the Nursing Tutor and the Nursing Superintendent shall be produced by the student before the examiners at the time of examination. (3) No student shall at any time during the course of the training be permitted to do private practice. (4) The course of training shall be in accordance with syllabus, sent out in Appendix II-1. (7) Curriculum (Auxiliary Nurse-Midwife).The curriculum for a student Auxiliary Nurse-Midwife shall be as follows. (1) 9 months training in Nursing and 12 months training in Midwifery. The remaining 3 months may be utilised in Domiciliary Midwifery. The syllabus set out at Appendix II-5 shall be followed. (2) During the first 9 months training a student shall be entitled to an Ordinary leave for two weeks and sick leave not exceeding seven days. During the second period of 5 months training a student shall be entitled to an ordinary leave of 5 weeks and sick leave of seven days. (8) Curriculum for Midwives.The curriculum for a student who has passed General Nursing shall be as follows. (1) Minimum period of training shall be 9 months. During this period of training a student may be granted ordinary leave of 15 days and sick leave of 7 days. The syllabus as set out at Appendix II-2 shall be followed. (9) Curriculum for Psychiatric Nursing.The duration of the course is 9 months, for the candidates who have passed General Nursing. During the period of training, they shall be granted an ordinary leave of 15 days and sick leave of 7 days. The syllabus as set out at Appendix II-3 shall be followed. (10) Curriculum for Health Visitors.The duration of the course shall be 2 years. The first 9 months shall be spent in General Nursing Training. Second nine months shall be devoted for midwifery course and the last one year shall be spent in a well organised field centre for practical instructions in Home Visiting and in Health work. The Centre may be under the administration of the School or a Centre utilised with additional staff, if necessary, for teaching. During the first 9 months a student shall be allowed an ordinary leave of 15 days and sick leave of 7 days. During the next months students may be allowed 15 days ordinary leave and 7 days sick leave and the last one year, one month ordinary leave and 7 days sick leave. The syllabus as set out at Appendix II-4 shall be followed. 9. Change of address :- Every registered person shall immediately give notice to the Registrar of any change of name or change of permanent address and the Registrar shall amend the Register accordingly. Along with the notice of change of name shall be forwarded documentary evidence in support of the change for recording the change of name in the Register. 10. Inspection. :- The Register shall be open for inspection of any person during office hours, at the office of the Council. 11. Renewal fees. :- Renewal fee payable under Section 16 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 shall be one rupee for every three years. 12. Refusal of registration and renewal and re-entry of names. :- (1) The Council may direct that the name of any registered person who has been convicted of a cognizable offence as defined in the Code of Criminal Procedure, 1898 which discloses such defects of moral character as is, in the opinion of the Council, sufficient to make him unfit to practice his profession or who after due enquiry has been found guilty of conduct, which is in the opinion of the Council in famous in any professional respect shall be removed from the register. (2) The Council may, in the case of any person refuse to register his name. 13. Manner of enquiry :- (1) Before the order refusing to register or of removal of the name from the register is passed in pursuance of Rule 12 the Council shall make or cause an enquiry to be made and shall call upon the person for explanation or defence. If the Council is of opinion that the name of such person should not be registered or should be removed, as the case may be it may pass such an order. (2) An enquiry under the foregoing sub-rule shall be instituted by the issue of a notice in writing on behalf of the Council by the Registrar addressed to the person. Such notice shall specify the nature and particulars and inform him of the day on which the Council intends to deal with the case and shall call upon the person to answer in writing and to attend before the Council on such day. The notice shall be sent at least three weeks before the date of an enquiry. (3) Any notice or order under the aforesaid provision shall be sent by registered post to the person at his permanent address appearing in the register, or given in his application. 14. Registration and re-entry of names :- The Council may, on sufficient cause being shown, direct that the name of the person shall be registered or re-entered in the register. 15. Application of Rules 12,13 and 14 to list :- The provisions of Rule 12,Rule 13 and Rule 14 shall mutatis mutandis apply to the list. PART 4 Persons Entitled to Practice and Control of Licensing Authorities 16. Manner of training as a nurse, midwife, auxiliary nurse- midwife or health visitor for the purposes of Section 19(1) (b) :- A person whose name has been entered in the list and who desires to practice as a nurse, midwife, auxiliary nurse-midwife or health visitor in the area referred to in Section 19 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 shall not be permitted to practice under clause (b) of sub-section (1) of Section 19 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , as a nurse, midwife, auxiliary nurse-midwife or health visitor unless she produces a certificate from an institution signed by the Matron, Medical Superintendent or other responsible officer of such institution that she has received the training as a nurse, midwife, auxiliary nurse-midwife or health visitor, as the case may be, in the manner specified in Schedule IX. 17. Supervision of registered persons and persons on the list :- (1) A Licensing Authority shall exercise general supervision over all persons whose names are registered in the Register or are included in the list, and who practice within the area of its jurisdiction in accordance with the byelaws made by the Council. (2) Every licensing authority shall. (a) maintain a roll containing the names and addresses of registered persons and of the persons whose names are included in the list, who practice within the area of its jurisdiction corrected up to 31st December each year and keep a copy of the roll accessible at all reasonable times for public inspection; (b) report at once to the Council the name of any registered person and of a person whose name is included in the List, practising within the area of its jurisdiction who has been convicted of any offence; (c) bring to the notice of the Council any complaints of malpractice, negligence or misconduct on the part of any of such persons; (d) afford the Council every assistance in the investigation of charges of malpractices, negligence or misconduct on the part of such person; (e) report to the Council, in the first week of every month, the death or any changes in the name or address of any of such person, during the preceding month. (3) Whenever the licensing authority receives a notice under Section 21 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 from any person of his intention to practice, the licensing authority shall satisfy itself that the applicant is a registered person or a person whose name is included in the List and shall enter his name in the roll to be maintained under clause (a) of sub-rule (2). PART 5 Nurses Establishments 18. Nurses Establishment. :- (1) An application for a licence to carry on a Nurses Establishment for the supply of nurses shall be made in writing and shall be sent by registered post to the licensing authority of the area in the Form given in Schedule X. It shall be accompanied by a fee of rupees fifty. (2) An application for a licence by a Nurse Establishment already in existence (in the area in which sub-section (1) of Section 19 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 comes into force) shall be made within two months from the date on which these rules come into force. (3) An application for the renewal of a licence shall be made not less than two months before the date on which the licence is due to expire. (4) The application shall furnish to the licensing authority such further information in his possession as the licensing authority may require in respect of the Nurses Establishment. PART 6 Training Institutions 19. Withdrawal of approval of or refusal to approve or recognise institution :- (1) If, on the report of its professional member, the Council is of opinion that the training at an approved and recognised institution is not being properly carried on, the Council may after giving an opportunity to the institution to be heard in its defence, withdraw its approval and recognition and remove the institution from the list of approved and recognised training institution and such institution shall not be approved and recognized again unless and until the Council is satisfied that adequate arrangements have been made by the Institution for giving proper training at such institution. (2) The order of withdrawal of recognition shall be served in the same manner in which the order or notice referred to in Rule 12 is to be served. (3) Any person aggrieved by the refusal of the Council to approve and recognize any institution may follow the procedure specified in Section 24 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 . PART 7 Miscellaneous 20. Fees :- The fees payable in respect of an appeal to the State Government under Section 15 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , sub-section (5) of Section 22 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 , or Section 24 of the Karnataka Nurses, Midwives and Health Visitors Act, 1961 shall be rupees twenty-five. SCHEDULE 1 SCHEDULE 1