34A. [ Prohibition of unauthorized conferment. [Inserted by Act 14 of 1964.]
(1)save as provided in this Act or the rules or bye-laws made there under, no person shall confer, grant or issue or hold himself out as entitled to confer, grant or issue any degree, diploma, licence, certificate or other document stating or implying that the holder, grantee or recipient is qualified to practise the profession of a registered nurse, midwife, auxiliary nurse-midwife, health visitor or dhai.(2)Moreover contravenes the provisions of sub section (1) shall be punishable with fine which may extend to one thousand rupees and if the person so contravening is an association, every member of such association who knowingly and will fully authorizes or permits the contravention, shall be punishable with fine which may extend to five hundred rupees].
