Section 18(1) in Himachal Pradesh Nurses Registration Act, 1977
(1)Every person who complies with such conditions and restrictions as may be prescribed by the Council and,-(a)has undergone the necessary course of training, or passed the examination, if any, prescribed for nurses, health visitors, midwives, auxiliary nurse midwives, nurse dais, trained dais and dais; or(b)is registered as a nurse or health visitor or midwife or auxiliary nurse midwife by any association which is recognised by the Council; or(c)is able to satisfy the Council that he/she has any where in India undergone a course of training or passed an examination similar to the course of training and examination referred to in clause (a) and recognised by the Council ; or(d)is already employed or practising in Himachal Pradesh as a dai or doing the same work as a nurse, health visitor, midwife, auxiliary nurse midwife, nurse dai, trained dai or dai at the commencement of this Act ;may apply to the Registrar to have his/her name registered:Provided that an application from a person referred to in clause (b) shall not be entertained unless it is received within three years from the commencement of the Act.
