.-No person other than a qualified nurse, dresser, compounder-cum-dresser or medical practitioner shall be appointed to render first-aid [or to be in charge of a first-aid station referred to in rule 44] [ Substituted by G.S.R. 1886, dated 14.12.1965.] unless he is the holder of a valid first-aid certificate of the standard of St. John's Ambulance Association (India).
