Section 17 in The Punjab Nurses Registration Act, 1932
17. Power to prohibit unregistered person from practising.
(1)Any local authority may make bye-laws prohibiting unregistered persons from practising as nurses, health visitors, midwives, nurse-dais, [auxiliary nurses and midwives] [Inserted vide Punjab Act 16 of 1953, Section 14.], trained dais or dais within the area subject to its authority and may in such bye-laws provide that any person practising in contravention of such bye-laws or any person committing or a abetting the commitment of a breach of any such bye-laws shall be liable on conviction [by a Judicial Magistrate of the first class] [Substituted for the words 'by a Magistrate of the First Class' by Punjab Act 25 of 1964.], to a fine not exceeding fifty rupees for a first offence, or to a fine not exceeding two hundred and fifty rupees for a second or subsequent offence.(2)If any local authority fails to make bye-laws under sub-section (1), the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification prohibit unregistered persons from practising as nurses, health visitors, midwives, nurse-dais, [auxiliary nurses and midwives] [Inserted Punjab Act 16 of 1953, Section 14.], trained dais or dais within the area subject to such local authority, and any unregistered person practising in contravention of such notification shall be liable, on conviction [by a Judicial Magistrate of the first class] [Substituted for the words 'by a Magistrate of the First Class' by Punjab Act 25 of 1964.], to a fine not exceeding fifty rupees for a first offence, or to a fine not exceeding two hundred and fifty rupees for a second or subsequent offence.(3)Notwithstanding anything to the contrary in any enactment, rule, bye-law or other provision of law for the time being in force, no person other than a registered nurse, a registered health visitor, a registered midwife, a registered nurse-dai, a registered auxiliary nurse and midwife, a registered trained dai or dai shall be competent to hold any appointment or be employed as such in any hospital, asylum, infirmary, dispensary, lying-in- hospital, nursing home, maternity home, health centre or other such institution, private or public, whether supported by voluntary contributions or not.
