20. Persons not entitled to registration or enlistment.-
Notwithstanding anything contained in sections 17, 18 and 19, no person, whose name has been removed from any register or list kept under any of the Acts repealed by this Act or any other law for the time being in force in India or any part thereof regulating registration of nurses on the ground of professional misconduct, shall be entitled to have his name entered in the Register or the List kept under this Act, unless his name is duly restored to the Register or the List, as the case may be, from which it was so removed :Provided that, where the name of any person was so removed from any Register or list kept under any of the repealed Acts, on an application by such person, his name may be entered in the Register or List under this Act, if the applicant is otherwise qualified to be registered or enlisted and sufficient cause is shown to the satisfaction of the Council to condone the misconduct.
