Section 30 in Arunachal Pradesh Nursing Council Act, 2011
30. Penalty for un-lawful assumption of a title.
- Any person who not being a Nurse, Nurse-Midwife, Lady Health Visitor, Female Health Worker or Auxiliary Nurse-cum-Midwife registered under this Act, assumes or uses the name or title of Registered Nurse, Nurse- Midwife, Lady Health Visitor, Female Health Worker or Auxiliary Nurse-cum-Midwives or uses any name, title, addition, description or signboard implying that such person is a Registered Nurse, Nurse-Midwives, Lady Health Visitor, Female Health Worker or Auxiliary Nurse-cum-Midwife as the case may be, shall be punished, with fine which may extend to two thousand rupees or with imprisonment for a term which may extend to six months or with both.
