(1)Subject to the provisions of sub-sections (2) and (3) -(i)every person who has undergone such course of training and passed such examination as may be prescribed by rules for the purpose of conferring a right of registration as a [nurse, midwife, auxiliary nurse-midwife or health visitor] [Inserted by Act 15 of 1961.] under this Act; and(ii)[ every person who, within the period of one year or such other longer period as may be fixed by the Government, from the date of commencement of the Nurses and Midwives (Amendment) Act, 1964 proves that he had been in regular practice as a nurse or midwife, for a period of not less than three years proceeding the first day of April, 1964, shall be eligible for registration under this Act; [Substituted by Act 14 of 1964.]Provided that no nurse or midwife shall be registered under clause (ii) after the expiration of one year or such other longer period as may be fixed by the Government from the date on which the Nurses and Midwives (Amendment) Act, 1964, comes into force].(2)Applicants for registration under clause (ii) of sub-section (1) shall produce a certificate in the form prescribed by rules. The certificate shall be from a registered practitioner or the Tahsildar of the Taluk.(3)No person shall be eligible for registration under sub-section (1) if he is subject to any of the disqualifications mentioned in clause (a) to (d) of section 6.
