Section 19 in Karnataka Nurses, Midwives and Health Visitors Act, 1961
19. Conditions on practise in certain areas.
(1)Notwithstanding anything contained in section 18, a person whose name has been entered in the list shall not practise as a nurse, midwife, auxiliary nurse-midwife or health visitor in an area within the limits of a municipal corporation or other municipal body or an area notified under sub-section (2), unless he,-(a)has been in regular practice as a nurse, midwife, auxiliary nurse-midwife or health visitor for a continuous period of five years prior to the date on which this section has come into force, or(b)has been in regular practice as a nurse, midwife, auxiliary nurse-midwife or health visitor for a continuous period of two years prior to the date on which this section has come into force and produces a certificate from an institution signed by the Matron, Medical Superintendent or other responsible officer of such institution that such person has received the training as a nurse-midwife, auxiliary nurse-midwife or health visitor in a prescribed manner.(2)The State Government may, after consultation with the Taluk Development Board of a Taluk by a notification, direct that the provisions of sub-section (1) shall apply on such date as may be specified therein to any other area in the Taluk, subject to such adaptations and modifications as it may consider suitable having regard to the local conditions of the area.
