Section 2(l) in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010
(l)"Qualified Midwife" means a midwife or an auxiliary nurse-midwife who possesses any of the qualifications included in section B or C, as the case may be, of Part I of the Schedule to the Indian Nursing Council Act, 1947 (48 of 1947), and who is enrolled as a mid-wife or as an auxiliary nurse-midwife in a State.
