Section 5(d) in The Bihar and Orissa Nurses Registration Act, 1935
(d)if in case of a member referred to in clauses (b), (c), [or (d)] [Substituted by Bihar Act 15 of 1947, for the words '(d) or (e)'.] of subsection (2) or Section, 3 he ceases to hold post specified or to be a registered medical practitioner or a registered nurse or registered midwife, as the case may be.
