(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.
