Section 22 in Himachal Pradesh Nurses Registration Act, 1977
22. Power to prohibit un-registered person from practising.
(1)Any local authority may make bye-laws prohibiting unregistered person from practising as a nurse, health visitor, midwife, auxiliary nurse midwife, nurse dai, trained dai or dai within the area subject to its authority and may in such bye-laws provide that any person practising in contravention of such bye-laws or every person committing or abetting the commitment of a breach of any such bye-laws shall on conviction by a magistrate of the first class be liable to a fine not exceeding [ten thousand] [Substituted for the words 'fifty' vide Act No. 32 of 2012.] rupees for first offence and to a fine not exceeding [twenty thousand] [Substituted for the words 'two hundred and fifty' vide Act No. 32 of 2012.] rupees for the second and for each subsequent offence.(2)If any local authority fails to make bye-laws under sub-section (1) within six month from the date of commencement of this Act, the State Government may, by notification in the Official Gazette, prohibit un-registered persons from practising as a nurse, health visitor, midwife, auxiliary nurse midwife, nurse dai, trained dai or dai within the area, subject to such local authority and any unregistered person practising in contravention of such notification, shall be liable, on conviction by a magistrate of the first class, to a fine not exceeding [ten thousand] [Substituted for the words 'fifty' vide Act No. 32 of 2012.] rupees for the first offence and to a fine not exceeding [twenty thousand] [Substituted for the words 'two hundred and fifty' vide Act No. 32 of 2012.] rupees for the second and for each subsequent offence.(3)Notwithstanding anything to the contrary in any enactment, rule, bye-law or other provisions of law for the time being in force, no person other than a registered nurse, a registered health visitor, a registered midwife, a registered auxiliary nurse midwife, a registered nurse dai, a registered trained dai or dai shall be competent to hold any appointment or be employed as such in any hospital, asylum, infirmary, dispensary, nursing home, maternity home, health centre or other such institution, private or public, whether supported by voluntary contribution or not.
