Section 16(2) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(2)To enable the Registrar to fulfil the duties imposed upon him by sub-section (1), he may send through the post a registered letter to any person registered as nurse or as a health visitor or as an auxiliary nurse-midwife, addressed to him according to his registered address or appointment, to inquire whether he has ceased to practice or whether his residence or appointment has been changed; and if no answer to any such letter is received within a period of six months from its despatch, the Registrar may erase the name of such person from the register in which it is entered:Provided that any name erased under this sub-section may be reentered in the register under the direction of the Council.
