Section 23(1) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(1)The Registrar shall, in every year, on or before a date to be fixed in this behalf by the Council, cause to be prepared, printed and published in the prescribed manner lists in the prescribed form and specifying the prescribed particular, separately of:-(a)all registered nurses,(b)all registered midwives,(c)all registered health visitors, and(d)all registered auxiliary nurse-midwives.
