Section 26 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
26. Disability of unregistered persons.
- Except with the general or special sanction of the [State Government] [Substituted by A. O. 1950 for Provincial Government.] or of any officer authorized by it in this behalf no person unless registered as a nurse, midwife, assistant midwife [an auxiliary nurse-midwife or health visitor] [Substituted by section 13 and section 14 of U. P. Act XIV of 1960.] shall from the commencement of this Act hold in or in connexion with any dispensary, hospital, asylum, infirmary, lying-in-hospital or maternity and child-welfare centre which is supported wholly or partially out of public funds any appointment designated as that of matron, superintendent of nursing sister, staff nurse, nurse, midwife, assistant midwife, [an auxiliary nurse-midwife or health visitor] [Substituted by section 13 and section 14 of U. P. Act XIV of 1960.] or indicating that the holder has been trained as a nurse, midwife, assistant midwife, [an auxiliary nurse-midwife or health visitor.] [Substituted by section 13 and section 14 of U. P. Act XIV of 1960.]
