Section 25 in The Punjab Nurses Registration Act, 1932
25. Bar to prosecutions under the Act.
(1)No court shall take cognizance of any offence punishable under this Act except on complaint made with the previous sanction of the Council.(2)[ A complaint under this section shall be lodged by the Registrar in the court of competent jurisdiction within the district in which the office of the Council is located.(3)The State Government may, from time to time, by notification, add to, amend, vary or rescind an entry in the Schedule.] [Section 25 numbered as sub-section (1) and sub-sections (2) and (3) added by Punjab Act 16 of 1953, Section 18.][The Schedule] [Substituted for the old schedule by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, (GGO 40).](Section 3)(1)Nursing Superintendent, V.J. Hospital, Amritsar.(2)Nursing Superintendent, Memorial Mission Hospital, Ludhiana.(3)Nursing Superintendent, Francis Newton Hospital, Ferozepur.(4)Nursing Superintendent, Lady Reading Hospital, Simla.(5)Honorary District Secretary, Trained Nurses Association of India, [Punjab.] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.](6)The Principal, Punjab Medical School for Women, Ludhiana.(7)The Principal, East Punjab Health School.(8)The Deputy Directoress of Public Instruction, [Punjab.] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.](9)The Professor of Midwifery, Glancy Medical College, Amritsar.(10)A nominee of the Delhi State.(11)A woman Assistant Surgeon in the service of the [State] [Substituted by the Adaptation of Laws Order, 1950.] Government.(12)A member to be nominated by the Executive Committee of the Saint John Ambulance Association, [Punjab.] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.](13)Two members who have been connected with a teaching Medical Institution.(14)Lady Superintendent, St. John's Ambulance Brigade [Punjab.] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.]------------
