Section 23 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
23. Persons entitled to be registered.
- The following persons shall, subject to the rules and regulations made under this Act and to the payment of such fees as may be prescribed, be entitled to have their names entered in registers of nurses, midwives, assistant midwives, [auxiliary nurse-midwives or health visitors] [Substituted by section 11(2) of U. P. Act XIV of 1960.]; namely: -(a)[ Persons who hold qualifications in nursing or midwifery or health visiting recognized under the India Nursing Council Act, 1947; [Substituted by section 5 or U. P. Act XXXV of 1952.](b)persons who hold assistant midwifery or certified midwifery certificates of the U. P. State Medical Faculty; and(c)persons who may be registered as nurses, midwives, [auxiliary nurse-midwives or health visitors] under a scheme of reciprocity under the provisions of section 10 of the India Nursing Council Act, 1947 by the Indian Council of Nursing constituted under the said Act :]Provided that nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors] [Substituted by section 12(ii) and 12(iii) of U. P. Act XIV of 1960.] who are at the commencement of this Act enrolled on the registers maintained by [Uttar Pradesh] [Substituted by A. O. 1950 for the United Provinces.] State Medical Faculty shall be entitled to have their names transferred, according to their qualifications, to the appropriate registers to be maintained under this Act.
