Section 18(2)(ii) in Himachal Pradesh Nurses Registration Act, 1977

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State of Himachal Pradesh - Subsection

Section 18(2)(ii) in Himachal Pradesh Nurses Registration Act, 1977

(ii)the Council may refuse to permit the registration of any person who has been convicted of any such offence as implies, in the opinion of the Council, any defect of character such as would render him unfit for duty or, who after an enquiry at which an opportunity has been given to such person to be heard in person or by a counsel, has been held by the Council by the majority of at least two-thirds of the members present any voting at a meeting of the Council, guilty of any professional misconduct or infamous conduct or not to have been possessing satisfactory professional qualification; and

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State of Himachal Pradesh - Subsection

Section 18(2)(ii) in Himachal Pradesh Nurses Registration Act, 1977