Section 22(3) in Himachal Pradesh Nurses Registration Act, 1977
(3)Notwithstanding anything to the contrary in any enactment, rule, bye-law or other provisions of law for the time being in force, no person other than a registered nurse, a registered health visitor, a registered midwife, a registered auxiliary nurse midwife, a registered nurse dai, a registered trained dai or dai shall be competent to hold any appointment or be employed as such in any hospital, asylum, infirmary, dispensary, nursing home, maternity home, health centre or other such institution, private or public, whether supported by voluntary contribution or not.
