Section 10 in The Bihar and Orissa Nurses Registration Act, 1935
10. Registration of nurses, health visitors, midwives, trained dais and dais.
(1)Any person who complies with such condition 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 a nurse or midwife by any association which is recognised by the [State] [Substituted by ALO.] Government, or(c)is able to satisfy the Council that he has any where 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 [State] [Substituted by ALO.] Government, or(d)is, on the date on which by any bye-laws or notification made or issued under Section 14 comes into force employed or practising in Bihar [* * *] [The words 'and Orissa' repealed by A. O.] as a dai or doing the same work as a nurse, health visitor, midwife or trained dai, in the area to which such bye-laws or notification application 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.
