Section 14 in The Orissa Nurses and Midwives Registration Act, 1938
14. [ Power to prohibit unregistered person from practising. [Section 14 is in force in this form in the Partially-excluded areas of the State. See the Orissa Laws Validating Regulation, 1942 (Orissa Regulation I of 1943, Section 2 and Second Schedule.]
(1)A local authority or where there is no such authority, the State Government may make bye-laws prohibiting unregistered persons from practising as nurses, health visitors, midwives, trained dais or dais within the area subject to its authority, and may in such bye-laws provide that any person practising in contravention of such bye-laws or any person committing, or abetting the commitment of a breach of any such bye-laws shall be punishable with fine not exceeding fifty rupees for a first offence and not exceeding two hundred and fifty rupees for a second or subsequent offence.(2)If, in any area; there is a local authority, such authority fails to make bye-laws under Sub-section (1), the State Government may, by notification, prohibit unregistered persons from practising as nurses, health visitors, midwives, trained dais within the area subject to such local authority and any unregistered person practising in contravention of such notification shall be punishable with fine not exceeding fifty rupees for a first offence and not exceeding two hundred and fifty rupees for a second or subsequent offence.]
