Section 25 in Arunachal Pradesh Nursing Council Act, 2011
25. Prohibition of issue of Certificate and entry of names by any Institution.
- No Hospital, School, other similar Institution which has not been approved or recognized under sub-section (1) of section 21 shall issue to any person a Certificate or enter the name of any person on a list of register or other documents purporting to show that such person is qualified by having passed any examination or undergone any course of training to practice as Nurse, Nurse-Midwife, Lady Health Visitor, Female Health Worker or Auxiliary Nurse-cum-Midwife unless such person has been registered under this Act.
