Section 26 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
26. Recognised institutions etc.
- Institutions, schools, hospitals, examining bodies and associations recognised by the Council under clause (5) of Section 24 and the regulations made thereunder shall be competent to train nurses, midwives, health visitors and auxiliary nurse-midwives, to send them for or to hold the qualifying examinations for which they may have been recognised and to issue such certificates as may be specified in the order of their recognition.
