PUNJAB NURSES REGISTRATION (AMENDMENT AND
VALIDATION) ACT, 1980 THE PUNJAB NURSES REGISTRATION (AMENDMENT AND
VALIDATION) ACT, 1980 [ Act No. 04 of 1980] [24th July, 1980] An Act to amend the Punjab Nurses Registration Act, 1932,
and to validate certain acts of the Council and other authorities. BE
it enacted by the Legislature of the State of Punjab in the Thirty-first Year
of the Republic of India as follows:-- (1) This Act may be called the Puniab Nurses
Registration (Amendment and Validation) Act, 1980 (2) It shall come into force on such date as the State
Government may, by notification in the Official Gazette, appoint. In
the Punjab Nurses Registration Act, 1932 (hereinafter referred to as the
principal Act), after section 3-A, the following section shall be inserted,
namely:-- "3-B. Constitution of Punjab Nurses
Registration Council for a temporary period. (1) Notwithstanding anything contained in this Act, as
from the commencement of the Punjab Nurses Registration (Amendment and
Validation) Act, 1980, the State Government shall, in the manner specified in
section 3, constitute a Council for the State of Punjab to be known as the
Punjab Nurses Registration Council: Provided
that the members referred to in clauses (c), (d) and (e) of sub-section (2) of
section 3 shall be nominated by the State Government from amongst the
registered nurses, health visitors or midwives, as the case may be, instead of
being elected, in the manner indicated in those clauses. (2)
The
Vice-President of the Punjab Nurses Registration Council shall, notwithstanding
anything contained in sub-section (2) of section 8, also be nominated by the
State Government from amongst its members. (3) Each member of the Punjab Nurses Registration
Council including the Vice-President shall, notwithstanding anything contained
in sub-section (1) of section 4 and sub-section (1) of section 9, hold office
for a period of two years from the date of nomination or until the Council is
duly constituted under section 3, whichever is earlier.". Notwithstanding
anything contained in this Act,-- (a) anything done or any action taken or purporting to
have been done or taken by the Council as it existed immediately before the
first day of May, 1976, or by the Director, Health and Family Welfare or any
other officer authorised by him, during the period commencing from the first
day of May, 1976, and ending on the commencement of this Act, under the
provisions of the principal Act or the rules made thereunder including the
appointment of the Registrar and other staff of the Council and the
registration of persons under the principal Act, shall be deemed to be as valid
and effective as it would have been if a duly constituted Council had been in
existence and all such things or actions had been done or taken by that Council
during the aforesaid period and accordingly no such thing or action shall be
called into question merely on the ground that no duly constituted Council had
been in existence, or that any such thing or action was done or taken by the
Director, Health and Family Welfare, or any other officer authorised by him,
during the aforesaid period; and (b) any appeal under sub-section (3) of section 14 of
the principal Act which could be filed during the period referred to in clause
(a) may be filed within a period of thirty days of the constitution of the
Punjab Nurses Registration Council under section 3-B: Provided
that in counting the period of thirty days the time spent in obtaining a copy
of the order appealed against shall be excluded.
Preamble - PUNJAB NURSES REGISTRATION
(AMENDMENT AND VALIDATION) ACT, 1980PREAMBLE