Section 10(1) in The Bihar and Orissa Nurses Registration Act, 1935
(1)Any person who complies with such condition and restrictions as may be prescribed by the Council and who,-(a)has undergone the course of training or passed the examination, if any, prescribed for nurses, health visitors, midwives or trained dais, or(b)is registered as a nurse or midwife by any association which is recognised by the [State] [Substituted by ALO.] Government, or(c)is able to satisfy the Council that he 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 [State] [Substituted by ALO.] Government, or(d)is, on the date on which by any bye-laws or notification made or issued under Section 14 comes into force employed or practising in Bihar [* * *] [The words 'and Orissa' repealed by A. O.] as a dai or doing the same work as a nurse, health visitor, midwife or trained dai, in the area to which such bye-laws or notification application apply, may apply to the Registrar to have his name registered:Provided that an application from a person who claims to be registered under clause (d) shall not be entertained unless it is received within one year from the date on which the bye-laws or the notification, as the case may be come into force.
