29. Notice of commencement and continuance of practice.
(1)Every person registered under this Act as a [nurse, midwife, auxiliary nurse-midwife or health visitor] [Substituted by Act 14 of 1964] shall give previous notice to the local supervising authority of his intention to commence practise in any local area.(2)Every such [nurse, midwife, auxiliary nurse-midwife, or health visitor] [Substituted by Act 14 of 1964.] shall give notice of any change of address to the local supervising authority to whom he has notified commencement of practice under sub-section (1) and also to the Registrar.(3)[ Every [nurse, midwife , auxiliary nurse-,midwife or health visitor] [Added by Act 15 of 1961.] deemed to be registered under sub-section (1) of section 10-A and every dhai entitled to practise under the provisions of this Act shall give notice of any change of address to the local supervising authority within whose Jurisdiction he is practising)]
