Section 10(2) in The Indian Nursing Council Act, 1947
(2)Any authority within the States which, being recognised by the State Government in consultation with the State Council, if any for the purpose of granting any qualification, grants a qualification in general nursing, midwifery, auxiliary nursing midwifery, health visiting or public health nursing, not included in the Schedule may apply to the Council to have such qualification recognised, and the Council may declare that such qualification, or such qualification only when granted after a specified date, shall be a recognised qualification for the purposes of this Act.
