Section 32 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
32. Cognizance of offences.
(1)No court shall take cognizance of any offence punishable under this Act except upon complaint made by order of the [State Government]1 or by the Council with the previous sanction of the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).](2)No court inferior to the court of a District Magistrate or a Magistrate of the first class shall try any offence punishable under this Act.
