SUNIL ACHARYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SECTION 16 (g) and (h) of the Indian Nursing Council Act, 1947 empower the Council established thereunder to prescribe the standard and curricula for training of nurses, midwives and health visitors as also the conditions of eligibility for admission to such courses of training. The Council has in exercise of the said power published syllabi and regulations and inter alia prescribed the terms and conditions for admission of candidates to a three years' course in General Nursing and Midwifery. These are as under.

(2.) IT is evident from the above that the minimum academic qualification is a pass in the 12th class examination or its equivalent. The expression "preferably with science subjects" clearly signifies that the student need not have necessarily studied the said subjects.

(3.) THE Karnataka State Nursing Council has been established under section 3 of Karnataka Nurses, Midwives and Health Visitors Act, 1961. Section 12 of the said Act enjoins upon the State Council to maintain a register of nurses, midwives and health visitors containing such particulars and divided into such parts as may be prescribed. The Act also prescribes the conditions subject to which a person may be brought on the register of nurses under Section 12 and matters related thereto. Examination for those admitted to undergo a course in General Nursing and Midwifery is conducted by Karnataka State Nursing Examination board. The Board examines the eligibility of the candidates admitted to the course and permits those eligible to appear in its examinations.