Section 13 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
13. Persons entitled to be registered.
- The following persons shall be entitled to be registered under this Act, namely:-(i)nurses, midwives, health visitors and auxiliary nurse- midwives who have undergone the course of training prescribed by the Council and have passed the prescribed examinations held by the Council and fulfill such further conditions as may be prescribed;(ii)nurses, midwives, health visitors and auxiliary nurse- midwives holding corresponding certificates issued by authorities in other States in India and foreign Council if such certificates are recognised by the Indian Nursing Council;(iii)nurses, midwives, health visitors and auxiliary nurse- midwives who are already in practice at the commencement of this Act and fulfill such conditions as may be prescribed.
