Section 17(3) in The Punjab Nurses Registration Act, 1932
(3)Notwithstanding anything to the contrary in any enactment, rule, bye-law or other provision of law for the time being in force, no person other than a registered nurse, a registered health visitor, a registered midwife, a registered nurse-dai, a registered auxiliary nurse and midwife, a registered trained dai or dai shall be competent to hold any appointment or be employed as such in any hospital, asylum, infirmary, dispensary, lying-in- hospital, nursing home, maternity home, health centre or other such institution, private or public, whether supported by voluntary contributions or not.
