Section 19 in Jammu and Kashmir Nursing Council Act, 2012
19. Establishment of Training Institutions
(1) No person shall establish any institution for training nurses, midwives or health visitors and to conduct examination for the qualifying certificates of such courses except with the prior approval of the Government:Provided that the approval of the Government under this sub-section shall not be given unless the Council make a recommendation to that effect.(2)Subject to the provisions of the Act and the rules made thereunder, every application for approval under sub-section (1) shall be made in such form, on payment of such fee and in such manner as may be prescribed in the regulations.
