Section 16 in The Punjab Nurses Registration Act, 1932
16. Annual lists of nurses, health visitors, midwives, nurse-dais and trained dais.
(1)The registrar shall [ - ] [The words 'in every year' omitted by Punjab Act 16 of 1953, Section 12(iii).] on or before a date to be fixed in this behalf by the Council cause to be printed and published correct lists of the names for the time being entered in the registers setting forth :(a)the names entered in the respective registers, arranged in alphabetical order;(b)the registered address of each person whose name is entered in the register; and(c)the registered qualification of each such person and the date on which such qualification was certified.(2)Every court shall presume that any person whose name is entered in the latest of such lists is duly registered under this Act, and that any person whose name is not so entered is not registered under this Act :Provided that in the case of any person whose name does not appear in such lists, a certified copy signed by the registrar, of the entry of the name of such person in the register shall be conclusive evidence that such person is registered under this Act :Provided further that a certificate purporting to be signed by the registrar stating that the name of a person has been removed from such register and specifying the date of such removal shall be conclusive proof of the fact and date of such removal.
