Section 10(1) in The Orissa Nurses and Midwives Registration Act, 1938
(1)Any person, who complies with such conditions and restrictions as may be prescribed by the Council, and who-(a)has undergone the course of training or passed the examination, if any, prescribed for nurses, health visitors, midwives or trained dais; or(b)is registered as nurse or midwife by any association which is recognised by the State Government; or(c)is able to satisfy the Council that he has anywhere in India undergone a course of training or passed an examination similar to the course of training and examination referred to in Clause (a) and recognised by the State Government,(d)is, on the date on which any bye-laws or notification made or issued under Section 14 come into force, employed or practising in Orissa as a dai or doing the same work as a nurse, health visitor, midwife or trained dai, in the area to which such bye-laws or notification apply, may apply-to the Registrar to have his name registered :Provided that an application from a person who claims to be registered under Clause (d) shall not be entertained unless it is received within one year from the date on which the bye-laws or the notification, as the case may be, come into force and unless within the time prescribed herein she has satisfied the Council of her fitness to be a dai of to do the same work as a nurse, health visitor, midwife, or trained dai, as the case may be, in accordance with the bye-laws made by the Council.
