Section 21(1) in Karnataka Nurses, Midwives and Health Visitors Act, 1961
(1)Every person registered under this Act and every person whose name has been entered in the list, if he intends to continue to practise after the date on which this Part comes into force in any area or if either of such persons intends to practise in such area as a nurse, midwife, auxiliary nurse-midwife, or health visitor, he shall give notice in writing to the licensing authority and shall give a like notice to the said authority in the month of January every three years thereafter during the period he continues to practise within the said area.
