Section 14(1) in The Punjab Nurses Registration Act, 1932
(1)Every person who complies with such conditions and restrictions as may be prescribed by the Council and -(a)has undergone the necessary course of training or passed the examination, if any, prescribed for nurses, health visitors, midwives, nurse- dais [auxiliary nurses and mid-wives] [Inserted by Punjab Act 16 of 1953, Section 11(a)(i).], or trained dais, or(b)is registered as a nurse or midwife [or health visitor] [Inserted by Punjab Act 16 of 1953, Section II(a)(iii).] by any association which is recognised by the [Council] [Substituted by Punjab Act 16 of 1953, Section 11(a)(ii) for 'provincial (State) Government'.], or(c)is able to satisfy the Council that he has anywhere 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 the [Council] [Substituted by Punjab Act 16 of 1953, Section 11(a)(ii) for 'provincial (State) Government'.],(d)is already employed or practising in Punjab as a dai, or is doing the same work as a nurse, health visitor, midwife, nurse-dai or trained dai, when this Act comes into force.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 [five years] [The words 'five years' were substituted for the words, 'three years' by section 2 of the Act 6 of 1936.] from the date on which this Act comes into force.
