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State of Jammu-Kashmir - Section

Section 12 in Jammu and Kashmir Nursing Council Act, 2012

12. Persons entitled to be registered under the Act

— (1) Every nurse, midwife, auxiliary nurse midwife and multipurpose health worker shall be entitled to registration under the Act, who—(a)has passed the examination after undergoing the course of training recognized by the Council and fulfils such other conditions, as may be prescribed; or(b)is registered as nurse, midwife, auxiliary nurse midwife or multipurpose health worker by an association which is recognized by the Council; or(c)is at the time of commencement of the Act already employed, practising in the State and doing the same work subject to such conditions and restrictions as may be prescribed and subject to the condition that an application on prescribed form is received within one year from the date on which the Act comes into force.
(2)If the Registrar is satisfied that—
(a)if any person applying under clause (a) or (b) of sub-section (1) is entitled to be registered, he shall, on payment of such fee, as may be prescribed, enter the name of such person in the register maintained for the purpose of registration under the Act.
(b)if any person applying under clause (c) of sub-section (1) is entitled to be registered as a nurse, midwife, auxiliary nurse midwife or multipurpose health worker, Registrar shall lay the application before the Council with a recommendation that he may be permitted to enter the name of such persons in the prescribed register:
Provided that the Registrar on receiving an application under clause (a) or (b) above from any person in respect of whom he considers that the Council may wish to exercise its power of refusal, may refer the said application to the Council or to any sub-committee appointed by the Council for that purpose and shall not make an entry in the register in respect of such person, until the entry is permitted by the Council to be made.
(3)Any person registered under the Act, shall on payment of such fee as may be prescribed, be entitled to have entered in the register any further qualification in the field/discipline which he/she may obtain after the initial registration.