Section 18 in Arunachal Pradesh Nursing Council Act, 2011
18. Admission to register of persons trained outside Arunachal Pradesh.
- On receipt of an application in the prescribed form and on payment of such fee, not being less than the fee payable on ordinary application for registration under this Act as the Council may determine, any person shall be entitled to be registered under this Act. provided to the satisfaction of the Council that he or she has been registered either as Nurse, Nurse-Midwife, Lady Health Visitor, Female Health Worker or Auxiliary Nurse-cum-Midwife in any State outside Arunachal Pradesh in respect of which the Council is satisfied, that the standard of training and examination required for admission to the Register of Nurses, Nurse-Midwives, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwives established under the said Act or provision is not lower than the standard of the training and examination required under this Act.
