Section 31 in Himachal Pradesh Nurses Registration Act, 1977
31. Bar to prosecutions under the Act.
(1)No court shall take cognizance of any offence punishable under this Act except on a complaint made with the previous sanction of the Council.(2)A complaint under this section shall be lodged by the Registrar in the court of competent jurisdiction within the district in which the office of the Council is located.
