Section 20(1) in The Orissa Nurses and Midwives Registration Act, 1938
(1)Except with the special sanction of the State Government no person shall, after the expiry of two years from the commencement of this Act, be competent to hold any appointment as nurse or midwife in any hospital, dispensary or infirmary not supported entirely by voluntary contributions unless, such person is registered as nurse or midwife under this Act.
