Section 5A in Tamil Nadu Nurses And Midwives Act, 1926
5A. [ Nurses and midwives registered under Travancore-Cochin Act X of 1953 deemed to be registered under this Act. [This section was inserted by section 7, of the Tamil Nadu Nurses Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).]
(1)Notwithstanding anything contained in this Act, any person registered under the Travancore-Cochin Nurses and Midwives Act, 1953 (Travancore-Cochin Act X of 1953), who, immediately before the first day of November 1956, was holding any appointment as nurse or midwife in any hospital, dispensary or infirmary not supported entirely by voluntary contributions in the transferred territory or who, immediately before the said day, was practising as nurse or midwife in that territory shall, subject to the provisions of section 7, be deemed to be registered as a nurse or, as the case may be, a midwife under this Act.Explanation. - For the purpose of this sub-section, the expression "transferred territory" shall mean the Kanyakumari district and the Shencottah taluk of the Tirunelveli district.(2)The Council shall, subject to such conditions and restrictions as may be prescribed, enter in the register referred to in sub-section (1) of section 5, the name of any person who, under sub-section (1) of this section, is deemed to be registered under this Act.]
