Supreme Court: Promotion Remains Valid Even if an Employee's Grade Pay Stays Unchanged  ||  SC Orders Bihar Government to Remove Ganga Riverbank Encroachments in Patna Within Six Weeks  ||  Bombay HC: Child of Single Mother Can’t be Denied RTE Quota over Deceased Father's Caste Certificate  ||  J&K&L HC: Complaint Dismissed Before Cognisance is Not an Acquittal & is Challengeable U/S 528 BNSS  ||  Delhi HC Acquits Man in 2006 Rape Case, Says Names Like Ram or Mohammad do Not Define Virtue  ||  Gujarat HC: Whatsapp Forward of Fake Newspaper Clipping Not Forgery Absent Proof of Fabrication  ||  Supreme Court tells Parsvnath Developers to Comply with Haryana RERA Orders or Face Jail  ||  Supreme Court: Article 142 Cannot Override a Concluded and Acted-Upon Settlement Between Parties  ||  SC Grants One-Time Relief, Allows Law Students to Take Exams Despite Attendance Shortage  ||  SC Grants One-Time Relief, Allows Law Students to Take Exams Despite Attendance Shortage    

Del. HC: Repre. on Inclusive Disability Reservation in B.Sc. Nursing Program to be Considered by INC - (31 May 2024)

EDUCATION

Del. HC has issued directions to Indian Nursing Council (INC) to address a representation that challenges Clause 8 of admission terms and conditions under Revised Regulations and Curriculum for B.Sc. (Nursing Program) Regulations, 2020 and has asked Council to decide it preferably within four weeks.

Tags : DELHI HIGH COURT   INDIAN NURSING COUNCIL   NURSING PROGRAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved