Section 25 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
25. Powers of the State Government to prohibit un-registered nurses, midwives, health visitors and auxiliary nurse-midwives.
- The State Government may, be notification published in the Official Gazette, prohibit un-registered persons from practicing as nurses, midwives, health visitors and auxiliary nurse-midwives, and any unregistered person practicing in contravention of such notification shall be liable, on conviction by a Magistrate of the First Class, to a fine not exceeding [thirty thousand rupees.] [Substituted 'three hundred rupees' by Rajasthan Act No. 16 of 2013, dated 10.4.2013.]
