Section 10 in The Orissa Nurses and Midwives Registration Act, 1938
10. Registration of nurses, health visitors, midwives, trained dais and dais.
(1)Any person, who complies with such conditions and restrictions as may be prescribed by the Council, and who-(a)has undergone the course of training or passed the examination, if any, prescribed for nurses, health visitors, midwives or trained dais; or(b)is registered as nurse or midwife by any association which is recognised by the State Government; or(c)is able to satisfy the Council that he has anywhere in India undergone a course of training or passed an examination similar to the course of training and examination referred to in Clause (a) and recognised by the State Government,(d)is, on the date on which any bye-laws or notification made or issued under Section 14 come into force, employed or practising in Orissa as a dai or doing the same work as a nurse, health visitor, midwife or trained dai, in the area to which such bye-laws or notification apply, may apply-to the Registrar to have his name registered :Provided that an application from a person who claims to be registered under Clause (d) shall not be entertained unless it is received within one year from the date on which the bye-laws or the notification, as the case may be, come into force and unless within the time prescribed herein she has satisfied the Council of her fitness to be a dai of to do the same work as a nurse, health visitor, midwife, or trained dai, as the case may be, in accordance with the bye-laws made by the Council.(2)(a)If the Registrar is satisfied that any nurse, health visitor, midwife of trained dai applying under Clause (a) or Clause (b) of Sub-section (1) is eligible to be registered, he shall, on payment of the prescribed fees, enter the name of such nurse, health visitor, midwife or trained dai in the prescribed register.(b)If the Registrar is satisfied that any person applying under Clause (c) or (d) of Sub-section (1) is eligible to be registered as a nurse, health visitor, midwife or trained dai, as the case may be, he shall lay the application before the Council with a recommendation that he be permitted to enter the name of such person in the prescribed register, and shall not make any entry in the prescribed register in respect of such person until the entry is permitted by the Council to be made :Provided that-(i)the Registrar on receiving an application under Clause (a) or Clause (b) of Sub section (1) from any person in respect of whom he considers that the Council may wish to exercise its powers of refusal under Clause (ii) of this proviso, may refer the said application to the Council or to any Sub-committee appointed by the Council for that purpose, and shall not make any entry in the register in respect of such a person until the entry is permitted to be made by the Council or by the Sub-committee, as the case may be;(ii)the Council may refuse to permit the registration of any person who has been convicted of any such offence as implies, in the opinion of the Council, any defect of character such as would render him unfit for duty or who, after an enquiry has been held by the Council to have been guilty of any professional misconduct or in the case of a person applying under Clause (c) or Clause (d) of Sub-section (1), is held by the Council not to possess satisfactory professional qualifications :Provided further that any person aggrieved by an order passed under Clause (ii) of the first proviso may, within one month of the date of the despatch to him, by registered post, of a notice informing him of such order, prefer an appeal from such order, to the State Government.(3)If the Registrar is not satisfied that a person applying for registration under Sub-section (1) is eligible to be registered, he shall reject the application of such person :Provided that any person aggrieved by an order of the Registrar rejecting such an application may, within one month of the date of the despatch to him by registered post of notice informing him of such order, prefer an appeal from such order to the Council.
