Section 21 in Arunachal Pradesh Nursing Council Act, 2011
21. Institution for training Nurses, Nurse Mid-wives/Lady Health visitors, Auxiliary Nurse-cum-Midwives/ Female Health Workers to be recognized by the council.
(1)The Institution which are approved and recognized by the Council after inspection by its President or any member appointed by the President shall be competent to train Nurses, Nurse Midwives, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwives, and to send them for examination for the qualifying certificate of the Council.(2)All the recognized institutions shall be inspected by the resident of the Council or any member appointed by the President at least once in two years
