Section 16 in Himachal Pradesh Nurses Registration Act, 1977
16. Duties of Registrar.
(1)Subject to the provisions of this Act and rules made thereunder and subject to any general or special orders of the Council, it shall be the duty of the Registrar to maintain the registers and to act as Secretary to the Council.(2)The Registrar shall keep the register in accordance with the provisions of this Act and any rules or regulations made thereunder and shall, from time to time, make all necessary alteration in the names and addresses entered in the registers of such nurses, health visitors, midwives, nurse dais and auxiliary nurse midwives, trained dais or dais and remove the name of any person who is dead.(3)To enable the Registrar to perform the duties imposed upon him by sub-section(2), he may send through post a registered letter to any person registered as a nurse, health visitor, midwife, nurse dai, auxiliary nurse midwife or trained dai or dai addressed according to his/her registered address for the purposes of enquiring whether he/she has ceased to practise or whether his/her residence or address has changed and if no answer to any such letter is received within a period of six months from its despatch, the Registrar may remove the name of such person from the concerned register :Provided that, any name removed, under this section, may, on a representation made in this behalf, be re-entered in the register, subject to such conditions and payment of such fees as may be prescribed in the direction by the Council or the committee constituted under section 19 if an appeal was preferred against the order of the Council.(4)An entry in the register which is proved to the satisfaction of the Council to have been fraudulently or incorrectly made shall be removed or corrected in pursuance of a resolution of the Council.
