Section 10(1) in Tamil Nadu Nurses And Midwives Act, 1926
(1)Except with the special sanction of the [State Government] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.], no person shall, after the expiry of three years from the commencement of this Act, be competent to hold any appointment as [nurse, midwife, health visitor or auxiliary nurse-midwife] [Substituted for the words 'nurses or midwife' by section 10 by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] in any hospital, dispensary, or infirmary not supported entirely by voluntary contributions unless such person is registered as [nurse, midwife, health visitor or auxiliary nurse-midwife] [Substituted for the words 'nurses or midwife' by section 10 by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] under this Act.[Explanation. - In relation to a health visitor or auxiliary nurse-midwife, the expression 'commencement of this Act' in this sub-section shall be construed as referring to the date of the coming into force of the [Tamil Nadu] [This Explanation was added by section 10 of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] Nurses and Midwives (Amendment) Act, 1960.]
