Section 20 in The Orissa Nurses and Midwives Registration Act, 1938
20. Disabilities of unregistered persons.
(1)Except with the special sanction of the State Government no person shall, after the expiry of two years from the commencement of this Act, be competent to hold any appointment as nurse or midwife in any hospital, dispensary or infirmary not supported entirely by voluntary contributions unless, such person is registered as nurse or midwife under this Act.(2)After the expiry 6f two years from the commencement of this Act, no subsidy shall be paid by the State Government or by a local authority to any medical practitioner who employs a dai other than a registered dai.
