(1)Any person who desires to be registered temporarily under clause (b) of sub-section (1) of section 11 of the Indian Nursing Council Act, 1947, shall make an application in the prescribed form to the Registrar and shall pay a fee of ten rupees. On receipt of such application, the Registrar shall seek the approval of the President of the Council constituted under the said Act for temporary enrolment of the applicant in the Register.
