Section 16 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
16. Maintenance of registers.
(1)The Registrar shall keep and maintain the registers in accordance with the provisions of this Act and the rules and regulations made thereunder and of any orders made by the Council under Section 12, shall make necessary alterations in the registered addresses and appointments, in the registered qualifications and in the classification of registered nurses, midwives, health visitors and auxiliary nurse-midwives, and may erase therefrom the name of any such nurse, midwife, health visitor or auxiliary nurse-midwife.(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.
