Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Nurses, Midwives, Health Visitors And Auxiliary Nurse-Midwives Registration (Amendment) Act, 2013 16 of 2013 CONTENTS 1. Short title and commencement 2. Amendment of Sec. 25, Rajasthan Act No. 9 of 1964 3. Amendment of Sec. 29, Rajasthan Act No. 9 of 1964 4. Amendment of Sec. 31, Rajasthan Act No. 9 of 1964 Rajasthan Nurses, Midwives, Health Visitors And Auxiliary Nurse-Midwives Registration (Amendment) Act, 2013 16 of 2013 An Act further to amend the Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964. Be it enacted by the Rajasthan State Legislature in the Sixty-fourth Year of the Republic of India, as follows:-- 1. Short title and commencement :- (1) This Act may be called the Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration (Amendment) Act, 2013. (2) It shall come into force at once. 2. Amendment of Sec. 25, Rajasthan Act No. 9 of 1964 :- In Sec. 25 of the Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964 (Act No. 9 of 1964), hereinafter referred to as the principal Act, for the existing expression "three hundred rupees", the expression "thirty thousand rupees" shall be substituted. 3. Amendment of Sec. 29, Rajasthan Act No. 9 of 1964 :- I n sub-sec. (2) of Sec. 29 of the principal Act, for the existing expression "appoint a sub-committee of not less than three or more than five members of the Council", the expression "appoint such number of inspectors whether from among members of the Council or otherwise as it deems necessary" shall be substituted. 4. Amendment of Sec. 31, Rajasthan Act No. 9 of 1964 :- In Sec. 31 of the principal Act,-- (a) in sub-sec. (1), for the existing expression "three hundred rupees", the expression "thirty thousand rupees" shall be substituted; (b) in sub-sec. (2), for the existing expression "two hundred rupees", the expression "twenty thousand rupees" and for the further existing expression "five hundred rupees", the expression "fifty thousand rupees" shall be substituted; and (c) in sub-sec. (3), for the existing expression "one hundred rupees", the expression "ten thousand rupees" shall be substituted.