(1)Notwithstanding anything contained in section 28, a person whose name has been entered in the List shall not practise as a nurse in an area within the limits of a municipal corporation or a municipal council or an area notified under sub-section (2) unless he -(a)has been in regular practice as a nurse for a continuous period of five years prior to the date on which this section has come into force in such area, or(b)has been in regular practice as a nurse for a continuous period of two years prior to the date on which this section has come into force in such area and produces a certificate from an institution signed by the Matron, Medical Superintendent or other responsible officer of such institution that such person has received the training as a nurse in the prescribed manner.(2)The State Government may, after consultation with the Zilla Parishad, by notification in the Official Gazette, direct that the provisions of sub-section (1) shall apply on such date as may be specified therein to any other area in the District, subject to such adaptations as it may consider suitable having regard to the local conditions of the area.
