[2][Tamil Nadu Act 3 of 1926][3] [29th June, 1926] [4][An Act to provide for the registration of nurses, midwives, health
visitors, auxiliary nurse-midwives and dhais in the [5][State
of Tamil Nadu]. Whereas it is expedient to
provide for the registration of nurses, midwives, health visitors, auxiliary
nurse-midwives and dhais in the [6][State
of Tamil Nadu]; It is hereby enacted as follows.] (1) This Act may be called
the [7][Tamil Nadu] Nurses and Midwives Act, 1926. (2) Extent. It shall extend to the
whole of the [8][State
of Tamil Nadu]. (3) Commencement. It shall come into force
on such date as the [9][State
Government] may, by notification, appoint. In this Act, unless there
is anything repugnant in the subject or context. (a) ‘Council’ means ‘the [10][Tamil
Nadu Nurses and Midwives Council] established under this Act’ (b) ‘Dhai’ means ‘an untrained
woman practising the profession of midwifery’. (c) ‘Nurse’ includes a male
nurse. (d) ‘Prescribed’ means
‘prescribed by rules or by laws made under this Act’. (e) [11][‘Register’ means a
register maintained under this Act and ‘registered’ means registered or deemed
to be registered under this Act.] (1) A Council, called the ‘[12][Tamil
Nadu Nurses and Midwives Council],’ shall be constituted, for the [13][State
of Tamil Nadu], consisting of. [14][(a) the Director of Medical Services; (b) three officers of the Public
Health Department of Government, nominated by the State Government, of whom one
shall be a nurse;] [15][(bb) an officer of the Medical Department of Government,
nominated by the [16][State
Government]; [17][(c)] the [18][Dean]
of the General Hospital, Madras; [19][(d)] the Superintendent of the Government Hospital for Women and
Children, Madras; [20][(e)] one Registered Medical Practitioner nominated by the [21][State
Government]; [22][(f)] [23][one
Registered Medical Practitioner], nominated by the Medical Council established
under sub-section (1) of section 5 of the [24][Tamil
Nadu] Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914); [25][(g) the [26][Nursing]
Superintendent of the General Hospital, Madras, and the [27][Nursing]
Superintendent of the Government Hospital for Women and Children, Madras]; [28][(h)] [29][two
registered nurses] elected by the registered nurses and one registered midwife
elected by the registered midwives in the manner prescribed; [30][……] [31][(i)] one member, being a person registered under this Act,
elected in the manner prescribed by such of the members of the Trained Nurses'
Association of India as are so registered; [32][(j)] one member, being a person registered under this Act,
elected in the manner prescribed by such of the members of the Nurses'
Auxiliary of the Christian Medical Association of India (South India Branch) as
are so registered; and] [33][(k)] two non-officials, not of the classes referred to above, one
of whom shall be a woman, nominated by the [34][State
Government]. [35][The Director of Medical
Services] shall be the President of the Council. [36][…….] (2) The members of the Council
other than members ex-officio shall hold office for a term of three years [37][………….]. (3) If the place of a member of
the Council becomes vacant by the expiration of his term of office or by death,
or by resignation or otherwise, the vacancy shall be filled in the manner
provided for the filling of the vacancy by sub-section (1). (4) An outgoing member of the
Council shall be eligible for re-election or re-nomination. (5) The powers of the Council
may be exercised notwithstanding any vacancy in the Council. A member who fails to
attend three consecutive meetings of the Council shall cease to be a member
unless restored by the Council at its next meeting. (1) The Council shall maintain
a register of nurses, midwives, health visitors and auxiliary nurse-midwives
and in such register shall be entered the names of all nurses, midwives, health
visitors and auxiliary nurse-midwives, who have undergone the course of
training and passed the examinations and fulfil the conditions prescribed. (2) The register referred to in
sub-section (1) shall consist of such parts and shall be maintained in such
manner as may be prescribed.] (1) Notwithstanding anything
contained in this Act, any person registered under the Travancore-Cochin Nurses
and Midwives Act, 1953 (Travancore-Cochin Act X of 1953), who, immediately
before the first day of November, 1956, was holding any appointment as nurse or
midwife in any hospital, dispensary or infirmary not supported entirely by
voluntary contributions in the transferred territory or who, immediately before
the said day, was practising as nurse or midwife in that territory shall,
subject to the provisions of section 7, be deemed to be registered as a nurse
or, as the case may be, a midwife under this Act. Explanation.For the purpose of this
sub-section, the expression transferred territory shall mean the Kanyakumari
district and the Shencottah taluk of the Tirunelveli district. (2) The Council shall, subject
to such conditions and restrictions as may be prescribed, enter in the register
referred to in sub-section (1) of section 5 the name of any person who, under
sub-section (1) of this section, is deemed to be registered under this Act.] The Council shall maintain
a register of dhais, admission to which shall be regulated by such conditions
and restrictions as may be prescribed. Subject to such conditions
and in such manner as may be prescribed, the Council may refuse to enter the
name of [40][any
nurse, midwife, health visitor, auxiliary nurse-midwife or dhai] in the
register or remove the name of [41][any
nurse, midwife, health visitor, auxiliary nurse-midwife or dhai] from the
register or restore thereto the name of [42][any
nurse, midwife, health visitor, auxiliary nurse-midwife or dhai] so removed. (1) Notwithstanding anything
contained in this Act, the Council may, by order in writing, amend the register
of nurses, register of midwives or register of dhais by deleting therefrom the
name of any person who, by reason of the alteration of boundaries under the
Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56
of 1959), has ceased to reside or practise in the [44][State
of Tamil Nadu]. The Council may likewise
amend the said register by adding thereto the name of any person whose
residence or place of practice has, by reason of the said alteration of
boundaries, become part of the [45][State
of Tamil Nadu]: Provided that the Council may,
before passing an order, make such inquiry as it deems necessary. (2) Any person aggrieved by an
order under sub-section (1) may appeal to such authority and within such time,
as may be specified in this behalf by the State Government and such authority shall
pass such order on the appeal as it thinks fit. (3) An order of the Council
under sub-section (1), or where an appeal has been preferred against it under
sub-section (2), the order of the appellate authority, shall be final. (4) The provisions of this
section shall cease to be in force from such date as the State Government may,
by notification appoint.] (1) [46][Any nurse, midwife, health
visitor, auxiliary nurse-midwife of dhai] aggrieved by an order of the council
under section 7 may, within three months from the date on which notice of such
order is given, appeal against the order of the Council. (2) Such appeal shall be heard
by a Tribunal of three persons selected in rotation. (a) One from a panel of not
less than six persons of not less than twelve years’ experience as a Magistrate
or Civil Judge nominated by the [47][State
Government]; (b) One from a panel of not
less than six registered medical practitioners selected in the prescribed manner
by the Medical Council established under sub-section (1) of section 5 of
the [48][Tamil
Nadu] Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914); and (c) One from a panel of not
less than six registered nurses holding both general and maternity certificates
and selected in the prescribed manner by the registered [49][nurses,
midwives, health visitors and auxiliary nurse-midwives]. (3) The order of the Tribunal
shall be final. Any person aggrieved by the
refusal of the Council to approve any institution or person under any rules
relating to training made under this Act, may appeal against the refusal to
the [50][State
Government] and the [51][State
Government] may give such directions as they think proper and the Council shall
comply with the directions so given. (1) Except with the special
sanction of the [52][State
Government], no person shall, after the expiry of three years from the
commencement of this Act, be competent to hold any appointment as [53][nurse,
midwife, health visitor or auxiliary nurse-midwife] in any hospital dispensary,
or infirmary not supported entirely by voluntary contributions unless such
person is registered as [54][nurse,
midwife, health visitor or auxiliary nurse-midwife] under this Act. [55]Explanation.In relation to a health
visitor or auxiliary nurse-midwife, the expression ‘commencement of this Act’
in this sub-section shall be construed as referring to the date of the coming
into force of the [56][Tamil
Nadu] Nurses and Midwives (Amendment) Act, 1960.] (2) After the expiry of one
year from the commencement of this Act, no subsidy shall be paid by the [57][State
Government] or by a local authority to any medical practitioner who employs a
dhai other than a registered dhai. (1) The [58][State
Government] may, after previous publication, make rules to carry out all or any
of the purposes of this Act not inconsistent therewith. (2) In particular, and without
prejudice to the generality of the foregoing power, they may make rules. (a) regulating the conduct of
the elections of members of the council; (b) regulating the conditions
of admission to the register; [59][(bb) prescribing the conditions and restrictions subject to which
the Council shall enter in the register referred to in sub-section (1) of
section 5, the name of any person under sub-section (2) of section 5-A;] (c) regulating the conduct of
any examinations which may be prescribed as a condition of admission to the
register, and any matters ancillary to or connected with such examinations; (d) prescribing the causes for
which, the conditions under which and the manner in which, the [60][nurses,
midwives, health visitors, auxiliary nurse-midwives and dhais] may be removed
from the register and the procedure for restoration to the register of [61][nurses,
midwives, health visitors, auxiliary nurse-midwives and dhais] who have been
removed therefrom; (e) regulating the selection of
the panels and the constitution of the Tribunal specified in sub-section (2) of
section 8 and the procedure to be followed by the Tribunal; (f) prescribing the fees to be
paid in respect of an appeal under this Act; (g) determining the manner in
which all fees levied under this Act and all moneys received by the Council
shall be applied for the purposes of this Act. (3) [62][All rules made under this
Act shall, as soon as possible after they are made, be placed on the table of
both Houses of the Legislature and shall be subject to such modifications by
way of amendment or repeal as the Legislature may make either in the same session
or in the next session.] (1) The Council may make
by-laws not inconsistent with this Act or any other law. (a) for regulating the
compilation, maintenance and publication of the register; (b) for regulating and
supervising the practice of their profession by registered [63][nurses,
midwives, health visitors, auxiliary nurse-midwives and dhais]; (c) for regulating the
publication of the names of registered [64][nurses,
midwives, health visitors, auxiliary nurse-midwives and dhais] and their
residences; (d) for prescribing the rates
of fees to be charged for examinations prescribed for admission to the register
and for registration; (e) for regulating the
summoning of meetings of the Council and its proceedings; and. (f) for regulating the expenditure
of the Council and providing for the audit thereof. (2) No by-law made by the
Council shall come into force until it has been confirmed by the [65][State
Government] with or without modification or amendment. (3) Every such by-law shall,
when so confirmed, be published. (1) Save as provided in this
Act or the rules or by-laws made thereunder, no person shall confer, grant or
issue or hold himself out as entitled to confer, grant or issue any degree,
diploma, licence, certificate or other document stating or implying that the
holder, grantee or recipient is qualified to practise the profession of a
registered nurse, midwife, health visitor, auxiliary nurse-midwife or dhai. (2) Whoever contravenes the
provisions of sub-section (1) shall be punishable with line which may extend to
one thousand rupees; and if the person so contravening is an association, every
member of such ??? who knowingly and wilfully authorizes or permits the
contravention, shall be punishable with fine which may extend to five hundred
rupees. Any person who. (a) dishonestly makes use of
any certificate of registration issued under the provisions of this Act to him
or to any other person, (b) procures or attempts to
procure registration under the provisions of this Act by making or causing to
be made or produced any false or ??? declaration, certificate or representation
whether in writing or otherwise, or (c) wilfully makes or causes to
be made any false representation in any matter relating to the register or the
certificates issued under the provisions of this Act, shall be punishable with
fine not exceeding two hundred and fifty rupees. (1) Any person, who, not being
a [67][registered
nurse or health visitor] takes or uses the name or title of [68][registered
nurse or health visitor] or uses any name, title, description, uniform, badge
or signboard, with the intention that it may be believed or with the knowledge
that it is likely to be believed that such person is a [69][registered
nurse or health visitor] shall be punishable with fine not exceeding hundred
rupees. (2) Any person, who, not being
a [70][registered
midwife, auxiliary nurse-midwife or dhai] takes or uses the name or title
of [71][registered
midwife, auxiliary nurse-midwife or dhai] or uses any name, title, description,
uniform, badge or signboard, with the intention that it may be believed or with
the knowledge that it is likely to be believed that such person is a [72][registered
midwife, auxiliary nurse-midwife or dhai] shall be punishable with fine not
exceeding fifty rupees. No magistrate other than a
Presidency Magistrate[73] or
a magistrate of the first class[74] shall
take cognizance of or try any offence under this Act. [1] Received the assent
of the Governor on the 1st May, 1926, and that of the Governor-General on the
9th June, 1926; the assent of the Governor-General was first published in the
Fort St. George Gazette of the 29th June, 1926 [2] These words were
substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order,
1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1969, which came into force on the 14th January, 1969. [3] For Statement of
Objects and Reasons, see Part IV of the Fort St. George Gazette, dated the 15th
July, 1924, pages 123-124; for Report of the Select Committee, see Proceedings
of the Madras Legislative Council, Volume XXIX, pages 920-932; for Proceedings
in Council, see ibid. Volume XIX, pages 494-497, Volume XXII, page 257, Volume
XXVII, pages 512-528, and Volume XXIX, pages 890-902. The
Act came into force on the 14th February, 1928. The
Act was extended to the merged State of Pudukkottai by section 3 of, and the
First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 (Tamil Nadu
Act XXXV of 1949). This
Act, as was in force immediately before the date of the commencement of the
Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of
1960), and as amended by the said Act, was extended to the Kanyakumari district
and the Shencottnh taluk of the Tirunelveli district by section 15 of the said
Act. [4] This long title and
preamble were substituted for the original long title of, and the preamble to,
the Tamil Nadu Act III of 1926 by section 2 of the Tamil Nadu Nurses and
Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [5] This expression was substituted
for the expression “State of Madras” by the Tamil Nadu Adaptation of Laws
Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment)
Order, 1969, which came into force on the 14th January, 1969. [6] This expression was
substituted for the expression “State of Madras” by the Tamil Nadu Adaptation
of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second
Amendment) Order, 1969, which came into force on the 14th January, 1969. [7] These words were
substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order,
1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1969, which came into force on the 14th January, 1969. [8] The words “State of
Madras” were substituted for the word “Presidency of Madras” by section 3 of
the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of
1960); and the expression “State of Tamil Nadu” was substituted for the
expression “State of Madras” by the Tamil Nadu Adaptation of Laws Order, 1969,
as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969,
which came into force on the 14th January, 1969. [9] The words “Provincial
Government” were substituted for the words “Local Government” by the Adaptation
Order of 1937 and the word “State” was substituted for “Provincial” by the
Adaptation Order of 1950. [10] This expression was
substituted for the expression “Madras Nurses and Midwives Council” by
paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order,
1970. [11] This clause was
substituted for original clause (e) by section 4 of the Tamil Nadu Nurses and
Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [12] ‘This expression was
substituted for the expression “Madras Nurses and Midwives Council” by
paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order,
1970. [13] The words “State of
Madras” were substituted for the words “Presidency of Madras” by section 5(i)
of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26
of 1960); and the expression “State of Tamil Nadu” was substituted for the expression
“State of Madras” by the Tamil Nadu Adaptation of Laws Order, 1969, as amended
by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came
into force on the 14th January, 1969. [14] These clauses were
substituted for clauses (a) and (b) by section 5(ii) of the Tamil Nadu Nurses
and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [15] This clause was
inserted after clause (b) of sub-section (1) of section 3 by section 2 of the
Madras Nurses and Midwives (Amendment) Act, 1942 (Madras Act XXIII of 1942),
re-enacted permanently by section 2 of, and the First Schedule to, the Tamil
Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948). [16] This word was
substituted for the word “Provincial” by the Adaptation Order of 1950. [17] Original clauses (b),
(c), (d), (e), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f),
(g), (h) and (i) respectively by section (i)(a) of the Madras Nurses and
Midwives (Amendment) Act ton (Madras Act VII of 1934). [18] This word was
substituted for the word in “Superintendent” by lection 5(iii) of the Tamil
Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [19] This clause was
inserted after clause (b) of sub-section (1) of section 3 by section 2 of the
Madras Nurses and Midwives (Amendment) Act, 1942 (Madras Act XXIII of 1942),
re-enacted permanently by section 2 of, and the First Schedule to, the Tamil
Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948). [20] Original clauses (b),
(c), (d), (e), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f),
(g), (h) and ??? by section 2(i)(a) of the Madras Nurses and Midwives
(Amendment) Act, 1934 (Madras Act VII of 1934). [21] The words “Provincial
Government” were substituted for the words “Local Government by the Adaption
Order of 1937 and the word “State” was substituted for “Provision” by the
Adaptation Order of 1950. [22] Original clauses (b),
(c), (d), (e), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f),
(g), (h) and ??? by section 2(i)(a) of the Madras Nurses and Midwives
(Amendment) Act, 1934 (Madras Act VII of 1934). [23] These words were
substituted for the words “two Registered Medical Practitioners, one of whom
shall be a woman” by section 2(i)(b) of the Madras Nurses and Midwives
(Amendment) Act, 1934 (Madras Act VII of 1934). [24] These words were
substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order,
???, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1969. [25] This clause was
substituted for the original clause by section 2(i) of the Madras Nurses and
Midwives (Amendment) Act, 1941 (Madras Act XVI of 1941), re-enacted permanently
by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and
Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948). [26] This word was
substituted for the word “Matron” by section 5(iv) of the Tamil Nadu Nurses and
Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [27] This word was
substituted for the word “Matron” by section 5(iv) of the Tamil Nadu Nurses and
Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [28] Original clauses (b),
(c), (d), (e), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f),
(g), (h) and ??? by section 2(i)(a) of the Madras Nurses and Midwives
(Amendment) Act, 1934 (Madras Act VII of 1934). [29] These words were
substituted for the words “one registered nurse” by section 2(ii) of the Madras
Nurses and Midwives (Amendment Act, 1934 (Madras Act VII of 1934). [30] The word “and” was
omitted by section 2(i)(c), ibid. [31] Clauses (i), (J) and
(k) were Inserted by section 2(i)(d) of the Madras Nurses and Midwives
(Amendment) Act, 1934 (Madras Act VII of 1934). [32] Original clause (j)
was omitted and clauses (k) and (l) were re-lettered as clauses (j) and (k) by
section 2(iii) of the Madras Nurses and Mid wives (Amendment) Act, 1941 (Madras
Act XVI of 1941), re-enacted permanently by section 2 of, and the First
Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil
Nadu Act VII of 1948). [33] The words “Provincial
Government” were substituted for the words “Local Government” by the Adaptation
Order of 1937 and the word “State” was substituted for “Provincial” by the
Adaptation Order of 1950. [34] The words “Provincial
Government” were substituted for the words “Local Government” by the Adaptation
Order of 1937 and the word “State” was substituted for “Provincial” by the
Adaptation Order of 1950. [35] These words were
substituted for the words “The Surgeon General” by section 5(v) of the Tamil
Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [36] The following proviso
to section 3(1) was omitted by section 2(i)(e) of the Madras Nurses and
Midwives (Amendment) Act, 1934 (Madras Act VII of 1934):— “Provided
that for a period of one year from the commencement of this Act, the two
matrons referred to in clause (f) shall be nominated by the Surgeon-General,
and the nurse and the midwife referred to in clause (g) shall be nominated by the
Local Government”. [37] The following word
and figure were omitted by section 2(???) ibid. “except
member” nominated under the proviso to sub-section (1) who shall hold office
till the expiry of one year from the of commencement of this Act.” [38] This section was
substituted for the original section 5 by section 6 of the Tamil Nadu Nurses
and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [39] This section was
inserted by section 7, ibid. [40] These words were
substituted for the words “any nurse, midwife or dhai” by section 8 of the
Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of
1960). [41] These words were
substituted for the words “any nurse, midwife or dhai” by section 8 of the
Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of
1960). [42] These words were
substituted for the words “any nurse, midwife or dhai” by section 8 of the
Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of
1960). [43] This section was
inserted by paragraph 3 of, and the Schedule to, the Madras Adaptation of Laws
Order, 1961. [44] This expression was
substituted for the expression “State of Madras” by the Tamil Nadu Adaptation
of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second
Amendment) Order, 1969, which came into force on the 14th January, 1969. [45] This expression was
substituted for the expression “State of Madras” by the Tamil Nadu Adaptation
of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second
Amendment) Order, 1969, which came into force on the 14th January, 1969. [46] These words were
substituted for the words “Any nurse midwife or dhai” by section 9(i) of the
Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of
1960). [47] The words “Provincial
Government” were substituted for the words “Local Government” by the Adaptation
Order of 1937 and the word “State” was substituted for “Provincial” by the
Adaptation Order of 1950. [48] These words were
substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order,
1960, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1960. [49] These words were
substituted for the words “nurses and midwives” by section (i)(ii) of the Tamil
Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1060). 42 [50] The words “Provincial
Government” were substituted for the words “Local Government” by the Adaptation
Order of 1937 and the word “State” was substituted for “Provincial” by the
Adaptation Order of 1950. [51] The words “Provincial
Government” were substituted for the words “Local Government” by the Adaptation
Order of 1937 and the word “State” was substituted for “Provincial” by the
Adaptation Order of 1950. [52] The words “Provincial
Government” were substituted for the words “Local Government” by the Adaptation
Order of 1937 and the word “State” was substituted for “Provincial” by the
Adaptation Order of 1950. [53] These words were
substituted for the words “nurses or Midwife” by section 10 of the Tamil Nadu
Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [54] These words were
substituted for the words “nurses or Midwife” by section 10 of the Tamil Nadu
Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [55] This explanation was
added by section 10 of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960
(Tamil Nadu Act 26 of 1860). [56] These words were
substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order,
1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1969. [57] The word “Provincial
Government” were substituted for the words “Local Government” by the Adaptation
Order of 1937 and the word “State” was substituted for “Provincial” by the
Adaptation Order of 1950. [58] The word “Provincial
Government” were substituted for the words “Local Government” by the Adaptation
Order of 1937 and the word “State” was substituted for “Provincial” by the
Adaptation Order of 1950. [59] This clause was
inserted by section 11(i)(a) of the Tamil Nadu Nurses and Midwives (Amendment)
Act, 1960 (Tamil Nadu Act 26 of 1960). [60] These words were
substituted for the words “nurses, midwives and dhais” by section 11(i)(b) of
the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of
1960). [61] These words were
substituted for the words “nurses, midwives and dhais” by section 11(i)(b) of
the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of
1960). [62] This sub-section was
added by section 11(ii), ibid. [63] These words was
substituted for the word “nurses, midwives and dhais” by section 12, ibid. [64] These words were
substituted for the words “nurses, midwives and dhais” by section 12 of the
Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of
1960). [65] The words “Provincial
Government” were substituted for the words “Local Government” by the Adaptation
Order of 1937 and the word “State” was substituted for “Provincial” by the
Adaptation Order of 1950. [66] This section was
inserted by section 13 of the Tamil Nadu Nurses and Midwives (Amendment) Act,
1900 (Tamil Nadu Act 26 of 1960). [67] These words were
substituted for the words “registered nurse” by section 14(i) of the Tamil Nadu
Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [68] These words were
substituted for the words “registered nurse” by section 14(i) of the Tamil Nadu
Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [69] These words were
substituted for the words “registered nurse” by section 14(i) of the Tamil Nadu
Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960). [70] These words were
substituted for the words “registered midwife or dhai” by section 14(ii), Ibid. [71] These words were
substituted for the words “registered midwife or dhai” by section 14(ii), Ibid. [72] These words ware
substituted for the words “registered midwife or dhai” by section 14(ii) of the
Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of
1960). [73] According to clauses
(a) and (c) of sub-section (3) of section 3 of the Code of Criminal Procedure,
1973 (Central Act 2 of 1974), which came into force on the 1st April, 1974, any
reference to a magistrate of the first class shall be construed as a reference
to a Judicial Magistrate of the first class and any reference to a Presidency
Magistrate shall be construed at a reference to a Metropolitan Magistrate. [74] According to clauses
(a) and (c) of sub-section (3) of section 3 of the Code of Criminal Procedure,
1973 (Central Act 2 of 1974), which came into force on the 1st April, 1974, any
reference to a magistrate of the first class shall be construed as a reference
to a Judicial Magistrate of the first class and any reference to a Presidency
Magistrate shall be construed at a reference to a Metropolitan Magistrate.Tamil Nadu Nurses and Midwives Act, 1926[1]