Section 27 in Arunachal Pradesh Nursing Council Act, 2011
27. Disability of un-registered person.
- After the expiration of seven years from the commencement of this Act, no Government or private Health Institution, Hospital, Dispensary, infirmary or lying-in Hospital shall employ any category of Nurse, Nurse-Midwives, Lady Health Visitor, Female Health Workers or Auxiliary Nurse-cum-Midwives, unless he or she is registered under this Act.
